Gauhati High Court
Page No.# 1/4 vs Debojit Gogoi And 5 Ors on 19 March, 2025
Page No.# 1/4
GAHC010009592025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RFA/11/2025
KHAGEN GOGOI AND 5 ORS
S/O LATE PREMADHAR GOGOI,
RESIDENT OF VILLAGE SABOTI SONARI GAON, MOUZA NAKARI, PS
NORTH LAKHIMPUR PO CHABOTI, DIST LAKHIMPUR, ASSAM 787051
2: SRI SONMONI GOGOI
S/O LATE PREMADHAR GOGOI
RESIDENT OF VILLAGE SABOTI SONARI GAON
MOUZA NAKARI
PS NORTH LAKHIMPUR PO CHABOTI
DIST LAKHIMPUR
ASSAM 787051
3: SRI NIBARAN GOGOI
S/O LATE PREMADHAR GOGOI
RESIDENT OF VILLAGE SABOTI SONARI GAON
MOUZA NAKARI
PS NORTH LAKHIMPUR PO CHABOTI
DIST LAKHIMPUR
ASSAM 787051
4: SRI CHANDRESWAR GOGOI
S/O LATE PREMADHAR GOGOI
RESIDENT OF VILLAGE SABOTI SONARI GAON
MOUZA NAKARI
PS NORTH LAKHIMPUR PO CHABOTI
DIST LAKHIMPUR
ASSAM 787051
5: SRI DIBAKAR GOGOI
S/O LATE PUSPA GOGOI
Page No.# 2/4
RESIDENT OF VILLAGE SABOTI SONARI GAON
MOUZA NAKARI
PS NORTH LAKHIMPUR PO CHABOTI
DIST LAKHIMPUR
ASSAM 787051
6: SMTI MRINALI GOGOI
W/O LATE PUSPA GOGOI
RESIDENT OF VILLAGE SABOTI SONARI GAON
MOUZA NAKARI
PS NORTH LAKHIMPUR PO CHABOTI
DIST LAKHIMPUR
ASSAM 78705
VERSUS
DEBOJIT GOGOI AND 5 ORS
S/O LATE LAKHESWAR GOGOI,
RESIDENT OF VILLAGE CABOTI SONARI GAON, MOUZA NAKARI, PS
NORTH LAKHIMPUR PO CHABOTI, DIST LAKHIMPUR, ASSAM 787051
2:SRI BIMU GOGOI
S/O LATE LAKHESWAR GOGOI
RESIDENT OF VILLAGE CABOTI SONARI GAON
MOUZA NAKARI
PS NORTH LAKHIMPUR PO CHABOTI
DIST LAKHIMPUR
ASSAM 787051
3:SMTI LILIMAI GOGOI
W/O LATE LAKHESWAR GOGOI
RESIDENT OF VILLAGE CABOTI SONARI GAON
MOUZA NAKARI
PS NORTH LAKHIMPUR PO CHABOTI
DIST LAKHIMPUR
ASSAM 787051
4:THE SECRETARY CUM COMMISSIONER
TO THE GOVT. OF ASSAM
REVENUE DEPARTMENT
DISPUR GUWAHATI
5:THE COLLECTOR CUM DISTRICT COMMISSIONER
Page No.# 3/4
LAKHIMPUR
NORTH LAKHIMPUR ASSAM
6:THE CIRCLE OFFICER
NORTH LAKHIMPUR REVENUE CIRCLE
NORTH LAKHIMPUR
ASSA
Advocate for the Petitioner : MR. B HALDAR, MR. K BORUAH,MS S. BASAK
Advocate for the Respondent : SC, REVENUE, GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 19.03.2025
Heard Mr. B Halder, learned counsel for the appellants and Mr. T. R. Gogoi,
learned Government Advocate for the respondent Nos. 5 & 6.
This regular first appeal is directed against the judgment and decree, dated
02.11.2024, passed by the learned Civil Judge (Senior Division), Lakhimpur,
North Lakhimpur in Title Suit No. 50/2020.
It is to be noted here that vide impugned judgment and decree, dated
02.11.2024, the learned Civil Judge (Senior Division), Lakhimpur, North
Lakhimpur, dismissed the suit filed by the appellants.
Admit.
Issue notice to the respondent Nos. 1,2 & 3, by registered post with A/D as
well as usual process within a week from today. However, no formal notice is
required to be issued to the respondent Nos. 4, 5 & 6, as the respondent Nos. 5
& 6 are represented by Mr. Gogoi, learned Government Advocate and
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respondent No. 4 is represented by Mr. J. Handique. But extra requisite copies
of the petition be furnished to them during the course of the day.
Registry shall call for the records from the learned trial Court.
List the matter after (four) weeks.
JUDGE
Comparing Assistant
