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Page No.# 1/5 vs Subar Uddin
2025 Latest Caselaw 1627 Gua

Citation : 2025 Latest Caselaw 1627 Gua
Judgement Date : 30 July, 2025

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




                                                    undefined

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

          I.A.(Civil)/644/2024

         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
                                 Page No.# 2/5


5: MOIRAN KHATUN
S/O LATE JAMALLUDIN
RESIDENT OF VILLAGE KAZAIKATA
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
                                 Page No.# 3/5

RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
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
                                              Page No.# 4/5

PS BILASIPARA
DIST DHUBRI
ASSAM

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
ASSAM
VERSUS

SUBAR UDDIN
S/O LATE DILBAR HUSSAIN FAKIR @ DILBAR ALI
RESIDENT OF VILLAGE KAZAIKATA
PT. V
PO KAZAIKATA
PS BILASIPARA
DIST DHUBRI
                                                                               Page No.# 5/5

             ASSAM


             ------------
             Advocate for : MR B KAUSHIK
             Advocate for : appearing for SUBAR UDDIN



                                      :: 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 applicants.

Since the connected Regular Second Appeal has been admitted for hearing, the judgment and decree dated 19.12.2022 passed by the learned Civil Judge No.1, Dhubri in Title Appeal No.19/2019 shall remain stayed till returnable date.

With the above direction, the present Interlocutory Application (Civil) is disposed of.

JUDGE

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