Gauhati High Court
On The Death Of Md. Faizur Rahman His ... vs The State Of Assam And 10 Ors on 14 July, 2025
Page No.# 1/8
GAHC010137752016
2025:GAU-AS:9033
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MC/276/2016
in
WP(C) 4589/2012
with
WP(C) 1888/2017
ON THE DEATH OF MD. FAIZUR RAHMAN HIS LEGAL HEIRS ARE GULENA
BEGUM and 2 ORS
W/O LATE MD. FAIZUR RAHMAN
2: SOHIDOR RAHMAN
S/O LATE MD. FAIZUR RAHMAN
3: AHIDUR RAHMAN
S/O LATE MD. FAIZUR RAHMAN
ALL ARE R/O HEDAYETPUR
GUWAHATI CLUB
P.O. SILPUKHURI
DIST- KAMRUP(M)
ASSAM
PIN 78100
VERSUS
THE STATE OF ASSAM AND 10 ORS
REP. BY THE SECRETARY TO GOVT OF ASSAM, REVENUE DEPARTMENT,
DISPUR, GUWAHATI-6.
2:DEPUTY COMMISSIONER
KAMRUP(M)
PANBAZAR
GUWAHATI-781001.
3:THE ADDITIONAL DEPUTY COMMISSIONER (REVENUE) KAMRUP(M)
IN THE OFFICE OF THE DEPUTY COMMISSIONER
KAMRUP(M)
Page No.# 2/8
PANBAZAR
GUWAHATI-781001.
4:SRI NARESWAR UPADHAYA
PRESENTLY WORKING AS THE ADDITIONAL DEPUTY COMMISSIONER
(REVENUE) KAMRUP (M)
IN THE OFFICE OF THE DEPUTY COMMISSIONER
PANBAZAR
GUWAHATI-781001.
5:MD. AYATULLA
S/O LT. JAMATULLA VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP (M)
ASSAM
GUWAHATI-19.
6:MD. MOHIBUL ALI
S/O LT. JAMATULLA VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP(M)
ASSAM
GUWAHATI-19.
7:MRS. FIROJA BEGUM
D/O LT. JAMATULLA VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP (M)
ASSAM GUWAHATI-19.
8:MD. ABDUL KAYAM ALI
S/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP (M)
ASSAM
GUWAHATI-19.
9:MD. ABDUL MANNAN ALI
S/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DIPSUR
DIST. KAMRUP(M)
ASSAM
GUWAHATI-19.
10:MRS. ARABI BEGUM
D/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DISPUR
Page No.# 3/8
DIST. KAMRUP (M)
ASSAM
GUWAHATI-19.
11:MRS. ARJU BEGUM
D/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP (M)
ASSAM
GUWAHATI-19
Advocate for the Petitioner : MR. A IKBAL, MR. B C DAS,MR. R BARUAH,MR. S ALI,MR. B
BARMAN,MR. M NATH
Advocate for the Respondent : MR. S SAIKIA, S CHOUDHURY(R-6,7),MR. S K SINGH,G
IMTIAZ(R-6,7),MR. A SATTAR(R-6,7),MR. R K BHUYAN,MR A ZAMAN,MR. M KASHYAP,SC,
REVENUE,MR. D BORA,MRS. V L SINGH,MS. N KONWAR
Linked Case : WP(C)/4589/2012
MD. FAIZUR RAHMAN
S/O LT. FAIZULLA SEIKH R/O HEDAYETPUR
P.D. CHALIHA ROAD
P.O. SILPUKHURI
PIN- 781003
DIST. KAMRUP M
ASSAM.
VERSUS
THE STATE OF ASSAM AND ORS
REP. BY THE SECRETARY TO GOVT OF ASSAM
REVENUE DEPARTMENT
DISPUR
GUWAHATI-6.
2:DEPUTY COMMISSIONER
KAMRUP M
PANBAZAR
GUWAHATI-781001.
Page No.# 4/8
3:THE ADDITIONAL DEPUTY
COMMISSIONER REVENUE KAMRUP
IN THE OFFICE OF THE DEPUTY COMMISSIONER
KAMRUP M
PANBAZAR
GUWAHATI-781001.
4:SRI NARESWAR UPADHAYA
PRESENTLY WORKING AS THE ADDITIONAL DEPUTY COMMISSIONER
REVENUE KAMRUP M
IN THE OFFICE OF THE DEPUTY COMMISSIONER
PANBAZAR
GUWAHATI-781001.
5:MD. AYATULLA
S/O LT. JAMATULLA VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP M
ASSAM
GUWAHATI-19.
6:MD. MOHIBUL ALI
S/O LT. JAMATULLA VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP
ASSAM
GUWAHATI-19.
7:MRS. FIROJA BEGUM
D/O LT. JAMATULLA VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP M
ASSAM GUWAHATI-19.
8:MD. ABDUL KAYAM ALI
S/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP M
ASSAM
GUWAHATI-19.
9:MD. ABDUL MANNAN ALI
S/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DIPSUR
DIST. KAMRUP M
ASSAM
GUWAHATI-19.
Page No.# 5/8
10:MRS. ARABI BEGUM
D/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP M
ASSAM
GUWAHATI-19.
11:MRS. ARJU BEGUM
D/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP M
ASSAM
GUWAHATI-19.
------------
Advocate for : MR.B BARMAN
Advocate for : MR.D BORA appearing for THE STATE OF ASSAM AND ORS
Linked Case : WP(C)/1888/2017
ON THE DEATH OF FAIZUR RAHMAN HIS HEIRS AND LEGAL
REPRESENTATIVES GULENA BEGUM and 2 ORS.
W/O LT. FAIZUR RAHMAN
2: SOHIDOR RAHMAN
S/O LT. FAIZUR RAHMAN
3: AHIDUR RAHMAN
S/O LT. FAIZUR RAHMAN ALL ARE RESIDENT OF HEDAYETPUR
GUWAHATI CLUB
P.O. SILPUKHURI DIST. KAMRUP M
ASSAM
PIN - 781003
VERSUS
THE STATE OF ASSAM and 9 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
REVENUE DEPARTMENT
DISPUR
GUWAHATI -6.
2:THE DEPUTY COMMISSIONER
KAMRUP M
PANBAZAR
GUWAHATI - 781001.
Page No.# 6/8
3:THE ADDITIONAL DEPUTY COMMISSIONER
REVENUE KAMRUP M
IN THE OFFICE OF THE DEPUTY COMMISSIONER
KAMRUP M
PANBAZAR
GUWAHATI - 781001
4:MD. AYATULLA
S/O LT. JAMATULLA VILL- DAKHINGAON
P.S. DISPUR DIST. KAMRUP M
ASSAM
GUWAHATI -19
5:MD. MOHIBUL ALI
S/O LT. JMATULLA VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP M
ASSAM
GUWAHATI-19.
6:MRS. FIROJA BEGUM
D/O LT. JAMATULLA VILL- DAKHINGAON
P.S. DISPUR DIST. KAMURP M
ASSAM
GUWAHATI -19.
7:MD. ABDUL KAYAM ALI
S/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DISPUR DIST KAMRUP M
ASSAM
GUWAHATI -19.
8:MD. ABDUL MANNAN ALI
S/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP M
ASSAM
GUWAHATI -19.
9:MRS. ARBI BEGUM
D/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DISPUR DIST. KAMRUP M
ASSAM
GUWAHATI -19.
10:MRS. ARJU BEGUM
Page No.# 7/8
D/O MD. AZAD ALI VILL- DAKHINGAON
P.S. DISPUR
DIST. KAMRUP M
ASSAM GUWAHATI -19.
------------
Advocate for : MD.S ALI
Advocate for : MD.K ALIR- 4 to 8 appearing for THE STATE OF ASSAM and 9 ORS.
BEFORE
HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
14-07-2025
1. The dispute revolves around the right of tenancy under the Assam
(Temporarily Settled Areas) Tenancy Act, 1971 and such proceeding was pending
before the learned Additional Deputy Commissioner, Revenue, Kamrup (M) under the
scheme of the aforesaid Act.
2. It is submitted by the parties that in the meantime, a Suit was filed by the
tenants for declaration of their rights and in the said Suit, the landlord filed a counter
claim. Said Suit was registered as Title Suit No. 123/2008, wherein Suit was dismissed
and the counter claim of the landlord was decreed and said judgment and decree
dated 04.12.2019 passed by the learned Munsiff No. 2, Kamrup (M), is currently
pending in Appeals being Title Appeal Nos. 8/2020 & 9/2020 before the learned Civil
Judge, Kamrup (m).
3. In view of the aforesaid the determination and pendency, the learned
counsels for the parties submit that the present petitions may be closed, inasmuch as,
the entire dispute raised in these petitions as regards the proceeding under the Assam
(Temporarily Settled Areas) Tenancy Act, 1971 shall always be subject to the
determination of the Civil Court.
Page No.# 8/8
4. In view of the aforesaid, these petitions stand closed.
5. It is needless to say that the rights of the parties can be finalized in the Suit
proceeding.
JUDGE
Comparing Assistant
