Page No.# 1/3 vs Sureha Begum And Ors
2025 Latest Caselaw 4127 Gua

Gauhati High Court

Page No.# 1/3 vs Sureha Begum And Ors on 17 March, 2025

                                                                  Page No.# 1/3

GAHC010007582025




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

                         Case No. : Review.Pet./2/2025

         ROSLINE ANTHONY @ RESHIM ANTONY AND 3 ORS
         W/O LATE DESMOND ANTHONY,
         RESIDENT OF VILLAGE DIGIRPAR (MISSION ROAD), PO AND PS
         BADARPUR, DIST KARIMGANJ, ASSAM

         2: MR. DESCHAMPS ANTHONY @ DESHCHAMPS R. ANTONY
         W/O LATE DESHMOND ANTHONY

         RESIDENT OF VILLAGE DIGIRPAR (MISSION ROAD)
         PO AND PS BADARPUR
         DIST KARIMGANJ
         ASSAM

         3: MISS DEVON @ DESH CHAST ANTONY
          D/O LATE DESMOND ANTHONY

         RESIDENT OF VILLAGE DIGIRPAR (MISSION ROAD)
         PO AND PS BADARPUR
         DIST KARIMGANJ
         ASSAM

         4: MRS. DESCANT ANTHONY @ DAVID ANTONY
          D/O LATE DESMOND ANTHONY

         RESIDENT OF VILLAGE DIGIRPAR (MISSION ROAD)
         PO AND PS BADARPUR
         DIST KARIMGANJ
         ASSA

         VERSUS

         SUREHA BEGUM AND ORS
         W/O LATE ABDUL HADEE (CHOUDHURY), RESIDENT OF VILLAGE
         DEORAIL, PO AND PS BADARPUR, DIST KARIMGANJ, ASSAM
                                                                             Page No.# 2/3


            2:HASHIK AKRAM CHOWDHURY
             S/O LATE ABDUL HADEE (CHOUDHURY)
             RESIDENT OF VILLAGE DEORAIL
             PO AND PS BADARPUR
             DIST KARIMGANJ
            ASSAM

            3:JESMIN AKTAR CHOWDHURY

             D/O LATE ABDUL HADEE (CHOUDHURY)
             RESIDENT OF VILLAGE DEORAIL
             PO AND PS BADARPUR
             DIST KARIMGANJ
             ASSAM

            4:NURIN AKTAR CHOWDHURY
             D/O LATE ABDUL HADEE (CHOUDHURY)
             RESIDENT OF VILLAGE DEORAIL
             PO AND PS BADARPUR
             DIST KARIMGANJ
            ASSAM
            TO BE REP. BY RES. NO. 1

            5:AHMED AKRAM CHOWDHURY
             S/O LATE ABDUL HADEE (CHOUDHURY)
             RESIDENT OF VILLAGE DEORAIL
             PO AND PS BADARPUR
             DIST KARIMGANJ
            ASSAM
            TO BE REP. BY RES. NO. 1

            6:ABDUL HUSSAIN SODIAL
             S/O ABDUL MUSABBIR SADIAL
            RESIDENT OF VILLAGE DEORAIL
             PO AND PS BADARPUR
             DIST KARIMGANJ
            ASSAM

            7:AZIM UDDIN SODIAL
             S/O ROIS UDDIN SODIAL

            RESIDENT OF VILLAGE DEORAIL
            PO AND PS BADARPUR
            DIST KARIMGANJ
            ASSA

Advocate for the Petitioner   : MR. P S DEKA, MS. R CHOUDHURY,MR B S DEKA
                                                                         Page No.# 3/3


Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

17.03.2025

Heard Mr. P.S. Deka, learned Senior counsel assisted by Ms. B. Lahkar, learned counsel for the petitioners.

This petition, under Order 47 Rule 1, read with Section 114 of the CPC, is preferred by the petitioners for review of the judgment and order dated 09.12.2024, passed by this Court in RSA No. 219/2015.

Perused the petition and the documents placed on record and also perused the judgment and order dated 09.12.2024.

Let notice be issued to the respondents returnable in four weeks.

Steps be taken upon the respondents by way of registered post with A/D as well as by usual process within a week from today.

List the matter after four weeks.

JUDGE

Comparing Assistant