Kandu Sheikh vs Malek Uddin And 14 Ors
2023 Latest Caselaw 4062 Gua

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GAHC010130382022




                         THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                            Case No. : RSA/107/2023

         KANDU SHEIKH
         S/O LATE ASIM UDDIN ,
         RO VILLAGE VETOMARITUP, MOUZA KHARIJABIJNI, P.S. SORBHOG,
         DISTRICT BARPETA , ASSAM



         VERSUS

         MALEK UDDIN AND 14 ORS.
         S/O MOHEZ UDDIN,
         RO VILLAGE BAGRIGURIPATHER,
         MOUZA KHARIJABIJNI, P.S. SARBHOG, DISTRICT BARPETA, ASSAM

         2:SAYEDUL ISLAM
          S/O MALEK UDDIN

         RO VILLAGE BAGRIGURIPATHER

         MOUZA KHARIJABIJNI
         P.S. SARBHOG
         DISTRICT BARPETA
         ASSAM

         3:SHAFIKULALI
          S/O MALEK UDDIN
         RO VILLAGE BAGRIGURIPATHER

         MOUZA KHARIJABIJNI
         P.S. SARBHOG
         DISTRICT BARPETA
         ASSAM

         4:FAJAL HAQUE
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S/O LATE WAHEZ UDDIN
RO VILLAGE BAGRIGURIPATHER

MOUZA KHARIJABIJNI
P.S. SARBHOG
DISTRICT BARPETA
ASSAM

5:ABDUL LATIF
 SO LATE ALIMUDDIN

RO VILLAGE BAGRIGURIPATHAR

MOUZA KHARIJABIJNI
P.S. SORBHOG
DISTRICT BARPETA
ASSAM

6:ABDUL MALEK
 S/O ANU

RO VILLAGE BAGRIGURIPATHAR

MOUZA KHARIJABIJNI
P.S. SORBHOG
DISTRICT BARPETA
ASSAM

7:TALEB ALI MONDOL
 SO FAIZ MONDOL
RO VILLAGE BAGRIGURIPATHAR

MOUZA KHARIJABIJNI
P.S. SORBHOG
DISTRICT BARPETA
ASSAM

8:ALI MONDAL
 SO FAIZ MONDAL
RO VILLAGE BAGRIGURIPATHAR

MOUZA KHARIJABIJNI
P.S. SORBHOG
DISTRICT BARPETA
ASSAM

9:JAKIR HUSSAIN
 SO FAIZ MONDAL
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RO VILLAGE BAGRIGURIPATHAR

MOUZA KHARIJABIJNI
P.S. SORBHOG
DISTRICT BARPETA
ASSAM

10:SUFIA BEGUM
 DO TALEB ALI
RO VILLAGE BAGRIGURIPATHAR

MOUZA KHARIJABIJNI
P.S. SORBHOG
DISTRICT BARPETA
ASSAM

11:SORHEB ALI
 SO GANDU SHEIKH
RO VILLAGE BAGRIGURIPATHAR

MOUZA KHARIJABIJNI
P.S. SORBHOG
DISTRICT BARPETA
ASSAM

12:KURAN MONDOL
 SO MUSHFAL MONDOL
RO VILLAGE BAGRIGURIPATHAR

MOUZA KHARIJABIJNI
P.S. SORBHOG
DISTRICT BARPETA
ASSAM

13:MONOWARA BEGUM
 DO MUSHFAL MONDOL
RO VILLAGE BAGRIGURIPATHAR

MOUZA KHARIJABIJNI
P.S. SORBHOG
DISTRICT BARPETA
ASSAM

14:JOHURA BEGUM
WO MOSHFAL MONDAL
RO VILLAGE BAGRIGURIPATHAR

MOUZA KHARIJABIJNI
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             P.S. SORBHOG
             DISTRICT BARPETA
             ASSAM

            15:SORHAB MONDAL
             SO BASER MONDAL
            RO VILLAGE BAGRIGURIPATHAR

            MOUZA KHARIJABIJNI
            P.S. SORBHOG
            DISTRICT BARPETA
            ASSA

Advocate for the Petitioner   : MR. A IKBAL

Advocate for the Respondent : MR. J AHMED




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

29.09.2023 Heard Mr. A Ikbal, learned counsel for the appellant as well as Mr. R. Islam, learned counsel for the respondent no. 8.

The appeal is admitted for hearing on the following substantial question of law:-

1. Whether the Judgment and Decree passed by the learned courts below are perverse due to non-consideration of the material Exhibit No. 1 i.e. the registered Sale Deed executed by Fazal Haque in favour of the appellant?

The appellant shall be at liberty to raise any other substantial questions of law at the time of hearing.

Issue Notice.

No formal notice is required to be issued on the respondent no. 8 as Mr. Islam has accepted notice on behalf of the said respondent. However, extra copy of the memo of appeal be furnished to him.

Appellant shall take steps for service on the remaining respondents by registered Page No.# 5/5

post with A/D and other usual process.

Call for the LCR.

List after four weeks.

JUDGE

Comparing Assistant