Gauhati High Court
Page No.# 1/5 vs Subar Uddin on 30 July, 2025
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/5
GAHC010260922022
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/40/2024
NUR ISLAM AND 18 ORS.
S/O LATE JAMALLUDIN, RESIDENT OF VILLAGE KAZAIKATA PT V, PO
KAZAIKATA, PS BILASIPARA, DIST DHUBRI, ASSAM
2: EAKUB ALI
S/O LATE JAMALLUDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
3: NUR MOHAMMAD
S/O LATE JAMALLUDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
4: ABDUL HUSSAIN
S/O LATE JAMALLUDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
5: MOIRAN KHATUN
S/O LATE JAMALLUDIN
RESIDENT OF VILLAGE KAZAIKATA
Page No.# 2/5
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
6: SHARMALA KHATUN
S/O LATE JAMALLUDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
7: REZZAK ALI
S/O LATE JINNAT ALI
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
8: KAYUM ALI
S/O LATE JINNAT ALI
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
9: GAZI SK
S/O LATE JINNAT ALI
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
10: SABUR ALI
S/O LATE JINNAT ALI
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
Page No.# 3/5
DIST DHUBRI
ASSAM
11: SAFIAR ALI
S/O LATE JINNAT ALI
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
12: OBIRAN KHATUN
D/O LATE JINNAT ALI
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
13: AZIZUL HOQUE
S/O LATE JALALUDDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
14: MONSER ALI
S/O LATE JALALUDDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
15: NURJAHAN KHATUN
D/O LATE JALALUDDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
Page No.# 4/5
16: SALEHA KHATUN
D/O LATE JALALUDDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
17: MULLUKJAN KHATUN
D/O LATE JALALUDDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
18: JOYNAB KHATUN
D/O LATE JALALUDDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSAM
19: SABITON KHATUN
D/O LATE JALALUDDIN
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
ASSA
VERSUS
SUBAR UDDIN
S/O LATE DILBAR HUSSAIN FAKIR @ DILBAR ALI, RESIDENT OF VILLAGE
KAZAIKATA,PT. V , PO KAZAIKATA, PS BILASIPARA, DIST DHUBRI,
ASSAM
Advocate for the Petitioner : MR B KAUSHIK, MR. P BORAH,MR S SARMAH,MS A M
DCOSTA,MR. S HAZARIKA
Page No.# 5/5
Advocate for the Respondent : ,
:: BEFORE ::
HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
O R D E R
30.07.2025
Heard Mr. B. Kaushik, the learned counsel appearing for the appellants.
The appeal is admitted for hearing upon the following substantial question of
law:
"Whether the judgment and decree dated 19.12.2019 passed by the
learned appellate Court is perverse thereby reversing the judgment and decree
dated 04.05.2019 passed by the learned Trial Court in view of the Ext.-1 and 2
exhibited by the respondent/plaintiff?"
Issue Notice to the sole respondent.
The appellants shall take steps for service of notice upon the sole respondent by
registered post with A/D.
Also call for the trial court record.
List after 4(four) weeks.
JUDGE
Comparing Assistant
