Gauhati High Court
Page No.# 1/9 vs Rejuwan Ahmed And Ors on 9 August, 2024
Page No.# 1/9
GAHC010261722023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/214/2023
ROHIZUDDIN MONDAL AND 6 ORS
S/O JAMAL MONDAL,
RESIDENT OF VILLAGE KAZAIKATA PT V , PO KAZAIKATA , PS
BILASIPARA, DIST DHUBRI, ASSAM
2: GIAS UDDIN MONDAL
S/O JAMAL MONDAL
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
3: OSMAN ALI MONDAL
S/O JAMAL MONDAL
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
4: SONJAB ALI MONDAL
S/O JAMAL MONDAL
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
5: HANNA KHATAUN @ HANNA BIBI
D/O JAMAL MONDAL
Page No.# 2/9
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
6: HALIMA KHATUN @ HALIMA BIBI
D/O JAMAL MONDAL
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
7: ALEMA KHATUN
D/O JAMAL MONDAL
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSA
VERSUS
REJUWAN AHMED AND ORS.
RESIDENT OF VILLAGE KAZAIKATA PT V , PO KAZAIKATA , PS
BILASIPARA, DIST DHUBRI, ASSAM 783348
2:ON THE DEATH OF SIDDIQUE ALI
HIS LEGAL HEIRS JABEDA BEWA
(WIFE)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
3:SAHERA KHATUN
(DAUGHTER)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
Page No.# 3/9
4:SAHIBUR MONDAL
(SON)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
5:ENUS ALI MONDAL
(SON)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
6:SHAHA KHATUN
(DAUGHTER)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
7:SHAJINA KHATUN
(DAUGHTER)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
8:ABDUL KUDDUS
S/O LATE LOKMAN MONDAL
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
9:ABDUL HOQUE
S/O LATE LOKMAN MONDAL
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
Page No.# 4/9
ASSAM 783348
10:ON THE DEATH OF ABDUL RASHID ALI
HIS LEGAL HEIRS HUNUFA BIBI
(WIFE)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
11:SADDAM MONDAL
(SON)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
12:BORHAN MONDAL
(SON)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
13:MONSOB MONDAL
(SON)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
14:KHADIJA KHATUN
(DAUGHTER)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
15:MONOWARA KHATUN
(DAUGHTER)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
Page No.# 5/9
DIST DHUBRI
ASSAM 783348
16:ABDUL GOFUR MONDAL
S/O LATE ABDUR RAHMAN
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
17:ASIR UDDIN
S/O LATE ABDUR RAHMAN
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
18:HASHEM MONDAL
S/O LATE ABDUR RAHMAN
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
19:ISHA HOQUE MONDAL
S/O LATE ABDUR RAHMAN
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
20:NASU MONDAL
S/O LATE ABDUR RAHMAN
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
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21:HAMIDA BEGUM
D/O LATE ABDUR RAHMAN
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
22:HALIMA BEGUM
D/O LATE ABDUR RAHMAN
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
23:FALANI BEGUM
D/O LATE ABDUR RAHMAN
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
24:AKLIMA BEGUM
D/O LATE ABDUR RAHMAN
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
25:ON THE DEATH OF ROSTOM ALI MONDAL
HIS LEGAL HEIRS AMIR UDDIN MONDAL
(SON)
RESIDENT OF VILLAGE KATHALDI
PS BILASIPARA
DSIT DHUBRI
ASSAM
783348
26:AMENA BEWA
(WIFE)
RESIDENT OF VILLAGE KAZAIKATA PT V
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PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
27:YUSUB ALI
(SON)
RESIDENT OF VILLAGE KAZAIKATA PT V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
28:SAKINA BIBI
(DAUGHTER)
W/O MOIDAN ALI
RESIDENT OF VILLAGE FESHAMARI
PO AND PS TAMARHAT
DIST DHUBRI
ASSAM 783348
29:MORZINA KHATUN
(DAUGHTER)
W/O SUMAR ALI
RESIDENT OF VILLAGE FESHAMARI
PO AND PS TAMARHAT
DIST DHUBRI
ASSAM 783348
30:MULLAKJAN BIBI
(DAUGHTER)
RESIDENT OF VILLAGE MASHANERALGA
PS BILASIPARA
DIST. DHUBRI
ASSAM 783348
31:FIROZA KHATUN
(DAUGHTER)
RESIDENTOF VILLAGE SUAPAT
PS BILASIPARA
DIST DHUBRI
ASSAM 783348
32:THE ASSISTANT SETTLEMENT OFFICER
BILASIPARA CIRCLE
PO AND PS BILASIPARA
DIST DHUBRI
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ASSAM 783348
33:THE STATE OF ASSAM
REPRESENTED BY THE DEPUTU COLLECTOR
DHUBRI
ASSAM 78334
Advocate for the Petitioner : MR. M A SHEIKH, MS C MEDHI,MR. W A SHEIKH,MS F
INTAZ,K U AHMED
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 09.08.2024
Heard Mr. W.A. Sheikh, learned counsel for the appellants.
2. This regular second appeal, under Section 100 of the Code of Civil
Procedure, is preferred by the appellants against the judgment and decree
dated 03.08.2023, passed by the learned Civil Judge, Dhubri, in Title Appeal
Case No. 20/2019.
3. Perused the memo of appeal and the grounds mentioned therein and also
perused the impugned judgment and decree dated 03.08.2023, passed in Title
Appeal Case No. 20/2019.
4. This appeal is admitted on the following substantial questions of law:
(i) Whether the learned lower appellate Court committed illegality by deciding
the point of res-judicata against the appellants as the land and party involved in
S.A. No. 4/1998, arising out of T.S. No. 172/1983 and T.A. No. 27/1995, are
different.
(ii) Whether the point for non-joinder of necessary party, namely, Jamal
Sheikh was illegally decided by the lower appellate Court because against Jamal
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Sheikh, the appellants did not claim any relief.
5. Let notice be issued to the respondents returnable in four weeks.
6. Steps be taken upon the respondents by way of registered post with A/D
as well as by usual process within a week from today.
7. Call for the record from the learned trial Court and also from the learned
appellate Court.
8. List the matter after four weeks.
JUDGE
Comparing Assistant
