Ghanakanta Boro vs Tarak Boro
2025 Latest Caselaw 5065 Gua

Gauhati High Court

Ghanakanta Boro vs Tarak Boro on 28 May, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                   Page No.# 1/3

GAHC010077822025




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

                                Case No. : I.A.(Civil)/1207/2025

            GHANAKANTA BORO
            S/O LATE UPEN BORO, RESIDENT OF VILLAGE MORIPUR, SARTHEBARI,
            MOUZA PAKA, DIST BARPETA, ASSAM 781307



            VERSUS

            TARAK BORO
            S/O LATE KASHINATH BORO, RESIDENT OF VILLAGE DEKAPARA, MOUZA
            PAKA, PS SARTHEBARI, DIST BARPETA, ASSAM 781314

            2:PRATIMA BORO BAISHYA
             S/O BIPUL BAISHYA

            RESIDENT OF SATHIKUCHI
            TATIKUCHI
            PO GABRADAL
            KAITHALKUCHI
            DISTRICT NALBARI
            ASSAM

            3:LAKHI BORO
            W/O NIREN BORO
             RESIDENT OF VILLAGE MORIPUR
             MOUZA PAKA
             DISTRICT BARPETA
            ASSAM 78130

Advocate for the Petitioner   : MR. N ALAM, S A BAKHTIAR

Advocate for the Respondent : MR. N K KALITA,
                                                  Page No.# 2/3




          Linked Case : RSA/187/2024

          TARAK BORO
          S/O LATE KASHINATH BORO

          RESIDENT OF VILLAGE DEKAPARA
          MOUZA PAKA
          PS SARTHEBARI
          DIST BARPETA
          ASSAM 781314


          VERSUS

          GHANAKANTA BORO AND 2 ORS
          S/O LATE UPEN BORO

          RESIDENT OF VILLAGE MORIPUR
          SARTHEBARI
          MOUZA PAKA
          DIST BARPETA
          ASSAM 781307

          2:SMTI PRATIMA BORO BAISHYA
          W/O BIPUL BAISHYA

          RESIDENT OF SATHIKUCHI/TATIKUCHI
          PO GABRADAL
          KAITHALKUCHI
          DIST NALBARI
          ASSAM 781370

          3:SMTI LAKHI BORO
          W/O NIREN BORO

          RESIDENT OF VILLAGE MORIPUR
          SARTHEBARI
          MOUZA PAKA
          DIST BARPETA
          ASSAM 781307




Advocate for the appellant(s): Mr. SA Bakhtiar
                                                                       Page No.# 3/3



Advocate for the respondent(s):


                                  BEFORE
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                    ORDER

28.05.2025

This Court has duly taken note of the order dated 13.11.2024 passed by the Coordinate Bench of this Court whereby the judgment and decree passed in Title Appeal No.47/2022 was stayed till the returnable date and the interlocutory application was allowed.

2. In the opinion of this Court, the instant application is invoked seeking a review of the order dated 13.11.2024.

3. Considering the above, list the matter before the appropriate Bench.

4. As the learned counsel appearing on behalf of the applicant expresses urgency in the matter, the matter be listed before the Bench which passed the order dated 13.11.2024 on 18.06.2025.

JUDGE

Comparing Assistant