Page No.# 1/2 vs Farman Ali And 10 Ors
2024 Latest Caselaw 8297 Gua

Gauhati High Court

Page No.# 1/2 vs Farman Ali And 10 Ors on 12 November, 2024

                                                         Page No.# 1/2

GAHC010205262012




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

                              Case No. : RSA/110/2012

         NURUL ISLAM and 2 ORS.
         S/O LATE AHMMAD ALI

         2: ABDU MANNAN
          S/O MD. GUMAR ALI

         3: ABDUL KHALEQUE
          S/O MD. GUMMAR ALI
         ALL ARE RESIDENTS OF PASCHIM DABALIAPARA
          MOUZA-GHILAZARI
          P.S. and DIST. BARPETA
         ASSAM

         VERSUS

         FARMAN ALI and 10 ORS.
         S/O LATE NUR MOHAMMAD

         2:ABDUL JAYNUL

          S/O LATE SHAMSHER ALI

         3:SAJEDA BEGUM

          D/O LATE SHAMSHER ALI

         4:LALSAN ALI
          S/O LATE SHAMSHER ALI

         5:SIRAJ ALI
          S/O LATE SHAMSHER ALI

         6:MOHAR ALI
          S/O LATE SHAMSHER ALI
                                                                         Page No.# 2/2

             ALL ARE RESIDENTS OF VILL. DHAKILIAPARA
             P.S. and DIST. BARPETA
             ASSAM.

            7:HAJARAT ALI

             S/O LATE SOWAN FAKIR

            8:AFAJUDDIN
             S/O LATE SOWAN FAKIR

            9:TAIZUDDIN
             S/O LATE MOKADAS ALI

            10:OSMAN GONI
             S/O LATE KUDDUS FAKIR
            ALL ARE RESIDENTS OF VILL. DHAKALIAPARA
             MOUZA-GHILAJARI
             P.S. and DIST. BARPETA
            ASSAM

Advocate for the Petitioner   : MR.B BANERJEE, MR.D F A AHMED,MR.J LASKAR

Advocate for the Respondent : MRM H AHMED, MS.N SULTANA,FOR CAVEATOR




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date :12.11.2024

Heard Mr. D. Mojumder, learned Senior Counsel assisted by Mr. D.F.A. Ahmed, learned counsel for the appellants and Mr. M. Ahmed, learned counsel for the respondents.

Argument concluded.

Judgment reserved.

JUDGE

Comparing Assistant