Gauhati High Court
Page No.# 1/4 vs Kader Ali And 4 Ors on 5 June, 2024
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/4
GAHC010085772024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/74/2024
NURUL ISLAM AND 4 ORS
S/O LT APTAN ALI R/O VILL AND P.O. BARBHITHA MOUZA TITAPANI P.S.
KALGACHIA DIST. BARPETA ASSAM PIN 781319
2: SAINA KHATUN
LT APTAN ALI R/O VILL AND P.O. BARBHITHA MOUZA TITAPANI P.S.
KALGACHIA DIST. BARPETA ASSAM PIN 781319
3: NAUSAD ALI
LT IBRAHIM ALI R/O VILL AND P.O. BARBHITHA MOUZA TITAPANI P.S.
KALGACHIA DIST. BARPETA ASSAM PIN 781319
4: SHAJAHAN ALI
LT IBRAHIM ALI ALI R/O VILL AND P.O. BARBHITHA MOUZA TITAPANI
P.S. KALGACHIA DIST. BARPETA ASSAM PIN 781319
5: AYUB ALI
LT IBRAHIM ALI ALI R/O VILL AND P.O. BARBHITHA MOUZA TITAPANI
P.S. KALGACHIA DIST. BARPETA ASSAM PIN 78131
VERSUS
KADER ALI AND 4 ORS
S/O LT. TAHER PARAMANIK R/O VILL AND P.O. NALDOBA P.S. ABHAYAPUR
DIST. BONGAIGAON ASSAM PIN 783384
2:BILLAL HUSSAIN
S/O LT. TAHER PARAMANIK R/O VILL AND P.O. NALDOBA P.S.
ABHAYAPUR DIST. BONGAIGAON ASSAM PIN 783384
3:HALIMA KHATUN
D/O LT. TAHER PARAMANIK R/O VILL AND P.O. NALDOBA P.S.
ABHAYAPUR DIST. BONGAIGAON ASSAM PIN 783384
Page No.# 2/4
4:LALLI KHATUN
D/O LT. TAHER PARAMANIK R/O VILL AND P.O. NALDOBA P.S.
ABHAYAPUR DIST. BONGAIGAON ASSAM PIN 783384
5:KHUDEZA KHATUN
D/O LT. TAHER PARAMANIK R/O VILL AND P.O. NALDOBA P.S.
ABHAYAPUR DIST. BONGAIGAON ASSAM PIN 78338
Advocate for the Petitioner : MR. P P DAS
Advocate for the Respondent :
Linked Case : I.A.(Civil)/1344/2024
NURUL ISLAM AND 4 ORS
S/O LT APTAN ALI R/O VILL AND P.O. BARBHITHA MOUZA TITAPANI P.S.
KALGACHIA DIST. BARPETA ASSAM PIN 781319
2: SAINA KHATUN
LT APTAN ALI R/O VILL AND P.O. BARBHITHA MOUZA TITAPANI P.S.
KALGACHIA DIST. BARPETA ASSAM PIN 781319
3: NAUSAD ALI
LT IBRAHIM ALI R/O VILL AND P.O. BARBHITHA MOUZA TITAPANI P.S.
KALGACHIA DIST. BARPETA ASSAM PIN 781319
4: SHAJAHAN ALI
LT IBRAHIM ALI ALI R/O VILL AND P.O. BARBHITHA MOUZA TITAPANI P.S.
KALGACHIA DIST. BARPETA ASSAM PIN 781319
5: AYUB ALI
LT IBRAHIM ALI ALI R/O VILL AND P.O. BARBHITHA MOUZA TITAPANI P.S.
KALGACHIA DIST. BARPETA ASSAM PIN 781319
VERSUS
KADER ALI AND 4 ORS
S/O LT. TAHER PARAMANIK R/O VILL AND P.O. NALDOBA P.S. ABHAYAPUR
DIST. BONGAIGAON ASSAM PIN 783384
2:BILLAL HUSSAIN
S/O LT. TAHER PARAMANIK R/O VILL AND P.O. NALDOBA P.S. ABHAYAPUR
DIST. BONGAIGAON ASSAM PIN 783384
3:HALIMA KHATUN
Page No.# 3/4
D/O LT. TAHER PARAMANIK R/O VILL AND P.O. NALDOBA P.S. ABHAYAPUR
DIST. BONGAIGAON ASSAM PIN 783384
4:LALLI KHATUN
D/O LT. TAHER PARAMANIK R/O VILL AND P.O. NALDOBA P.S. ABHAYAPUR
DIST. BONGAIGAON ASSAM PIN 783384
5:KHUDEZA KHATUN
D/O LT. TAHER PARAMANIK R/O VILL AND P.O. NALDOBA P.S. ABHAYAPUR
DIST. BONGAIGAON ASSAM PIN 783384
------------
Advocate for : MR. P P DAS
Advocate for : appearing for KADER ALI AND 4 ORS
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
05.06.2024
Heard Shri S. Das, learned counsel for the appellants, who by means of
this second appeal has assailed the Judgment and Decree dated 19.02.2024
passed by the learned Civil Judge (Senior Division), Barpeta in Title Appeal No.
11 of 2021. By the said judgment, the initial Judgment and Decree dated
22.04.2021 passed by the learned Civil Judge, Junior Division No.1, Barpeta in
Title Suit No. 24 of 2015 has been affirmed.
The learned counsel has submitted that the issue of relinquishment of the
property by one Mokbul who was the Joint Pattadar with the predecessor in
interest of the plaintiff was not proved in accordance with law and accordingly,
the draft substantial questions of law framed by the learned counsel was
presented. This Court has however noticed from the materials on record that
such issue was not raised specifically and therefore, the learned Courts below
did not have the occasion to deal with it.
Accordingly, the appeal is admitted on the substantial question of law
Page No.# 4/4
which is as under.
"Whether the learned courts below properly considered the issue as
to limitation when the mutation entry in favour of the defendants is
from the year 1981?"
This Court may formulate any other substantial question of law at the time
of hearing.
Let steps be taken for service of notice upon the respondents by usual
process.
Steps within 2 (two) days.
List this matter after 6 (six) weeks along with the service report.
JUDGE
Comparing Assistant
