Gauhati High Court
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GAHC010153522025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2221/2025
MD TAYAB ALI
ASSAM
2: ON THE DEATH OF MD ISAB ALI ALIAS YUSUP ALI
HIS LEGAL HEIRS
2.1: JAHIRUL HOQUE
(SON)
RESIDENT OF VILLAGE UCHITA
PO GOLAKGANJ
DIST DHUBRI
ASSAM 783334
2.2: NAZRUL HOQUE
(SON)
RESIDENT OF VILLAGE UCHITA
PO GOLAKGANJ
DIST DHUBRI
ASSAM 783334
2.3: MUNNI BIBI
(DAUGHTER)
RESIDENT OF VILLAGE UCHITA
PO GOLAKGANJ
DIST DHUBRI
ASSAM 783334
3: MD. AYUB ALI
4: MD. AZAD ALI
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5: MD. FAZAR ALI.
ALL ARE SONS OF LATE PIARU SHEIKH
RESIDENTS OF VILLAGE- DHARMASALA PART-IV
P.O. and P.S. DHUBRI
ASSAM.
6: ON THE DEATH OF MOZAD ALI
HIS LEGAL HEIRS.
6.1: SMTI SAKINA BEWA
RESIDENT OF VILLAGE DHARMASALA PART IV
PO AND PS DHUBRI ASSAM
6.2: SMTI MOROMI KHATUN
RESIDENT OF VILLAGE DHARMASALA PART IV
PO AND PS DHUBRI ASSAM
6.3: SMTI SABINA YASHMIN
RESIDENT OF VILLAGE DHARMASALA PART IV
PO AND PS DHUBRI ASSAM
6.4: SHRI ABU BAKKER SIDDIQUE
TO BE REP. BY PET. NO. 6.1
RESIDENT OF VILLAGE DHARMASALA PART IV
PO AND PS DHUBRI ASSAM
7: SMTI MOHILA BIBI
RESIDENT OF VILLAGE DHARMASALA PART IV
PO AND PS DHUBRI ASSAM
8: SMTI AHLIMA BIBI
RESIDENT OF VILLAGE DHARMASALA PART IV
PO AND PS DHUBRI ASSAM
9: SMTI MOINA BIBI
RESIDENT OF VILLAGE DHARMASALA PART IV
PO AND PS DHUBRI ASSA
VERSUS
ON THE DEATH OF NAIMUDDIN HIS LEGAL HEIRS
ASSAM
1.1:ON THE DEATH OF NAIMUDDIN HIS LEGAL HEIRS SRI BABUR ALI
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1.2:SRI TOSER ALI
2.1:ON THE DEATH OF HEPA SK. HIS LEGAL HEIRS SRI ABDUL AZIZ
2.2:SRI SALAM SK.
2.3:SRI ALAMAT SK.
2.4:SRI ALI HUSSAIN SK
2.5:SRI ABUL SK
2.6:SRI SHAHALOM
2.7:SRI MAHOLOM
2.8:SMTI AKLIMA
2.9:SMTI AIMONA
2.10:SMTI. CHAMPA
3:SRI AYNAL HOQUE
4:SRI ABDUL HOWUE
5:SRI SOHAR ALI
6:SRI MOKSED ALI
7:SRI MONIRUDDIN
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8:SRI JEARUDDIN
9:SRI NOBAB ALI
10:SRI AMSAR ALI
11.1:ON THE DEATH OF JABBAR ALI HIS LEGAL HEIRS SRI MOJIBUR
RAHMAN
11.2:SRI MOHAMMAD ALI
11.3:SRI ZAKIR ALI
11.4:SRI MOINUL HOQUE
11.5:SRI NASIR ALI
11.6:SRI MUSTAKIM ALI
11.7:SRI AMINUR RAHMAN
11.8:SRI SHAHENURKHATUM
11.9:SMTI SHAHIDA KHATUN
11.10:SMTI. JORINA KHATUN
12.1:ON THE DEATH OF BHUDU SK HIS LEGAL HEIRS SRI NABAB ALI
12.1.2:SRI WASKORONI
12.1.3:SMTI KESHBHAB BEWA
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12.1.4:SMTI NAZIRAN KHATUN
12.1.5:SMTI DEBRI KHATUN
12.1.6:SMTI FATI KHATUN
12.2:SRI AYUB ALI
12.3:SRI SAIYAD ALI.
ALL ARE RESIDENTS OF VILLAGE- DHAMASALA
PART-IV
P.O.- DHAMASALA
P.S.- DHUBRI
DISTRICT- DHUBRI
ASSAM
Advocate for the Petitioner : BANDANA HAZARIKA, MS. R CHOUDHURY
Advocate for the Respondent : , MS M KALITA,MR G P BHOWMIK
BEFORE
HON'BLE MR. JUSTICE ROBIN PHUKAN
ORDER
30.07.2025
Heard Ms. R. Choudhury, learned counsel for the applicants and also heard Ms. R.
Kar, learned counsel for the respondents.
This interlocutory application under Order I Rule 10(2) read with Section 151 of the
Code of Civil Procedure, 1908 is preferred by the applicants for impleadment of appellant
Nos.6--9 in the connected RSA No.63/2016.
Ms. Choudhury, learned counsel for the applicants submits that due to inadvertent
names of some of the appellants, whose names figured in the judgment and decree dated
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30.06.2015 have been left out in the RSA No.63/2016 and as such, they are required to
be impleaded as appellant Nos.6--9 in the RSA No.63/2016 and therefore, it is contended
to allow the application.
Ms. Kar, learned counsel for the respondents submits that she has no objection.
Taking note of the submission of learned counsel for both the parties and also
considering the facts and circumstances projected in the application, the same stands
allowed.
Accordingly, the applicant Nos.6--9 are impleaded as appellant Nos.6--9 in the RSA
No.63/2016.
In terms of above, this I.A. stands disposed of.
Ms. Choudhury, learned counsel for the applicants shall file amended cause title of
the appeal within a period of one week from today.
Sd/- Robin Phukan
JUDGE
Comparing Assistant
