Sahinur Bibi vs The State Of Assam And 5 Ors
2025 Latest Caselaw 7874 Gua

Gauhati High Court

Sahinur Bibi vs The State Of Assam And 5 Ors on 17 October, 2025

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GAHC010222512025




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

                            Case No. : RFA/56/2025

         SAHINUR BIBI
         W/O- AFAJUDDIN SHEIKH, R/O- VILL.-NOWERVITA, P.O. P.S.- DOTMA,
         DIST- KOKRAJHAR, BTR ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REPRESENTED BY THE DIST. COLLECTOR, KOKRAJHAR, BTR, ASSAM

         2:THE BODO LAND TERRITORIAL COUNCIL
          REPRESENTED BY THE SECRETARY
          SOCIAL WELFARE DEPARTMENT
          KOKRAJHAR
          BTR
         ASSAM

         3:THE JOINT DIRECTOR CUM CHD
          SOCIAL WELFARE
          KOKRAJHAR
          BTR
         ASSAM.

         4:THE CHILD DEVELOPMENT PROJECT OFFICER
          DOTMA
          ICDS PROJECT
          DOTMA
          P.O. P.S. - DOTMA
          DIST.- KOKRAJHAR
         ASSAM

         5:HASIMA BEGUM
         W/O SHAHIDUR RAHMAN
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             R/O- VILLAGE NOWERBHITA
             P.O.- SHAKTI ASRAM
             P.S. DOTMA
             DIST.- KOKRAJHAR
             BTR
             ASSAM

            6:THE PRINCIPAL OF SHAKTI ASHRAM HIGHER SECONDARY
            VOCATIONAL SCHOOL
             P.O.- SHAKTI ASRAM
             P.S. DOTMA
             DIST.- KOKRAJHAR
             BTR
            ASSA

Advocate for the Petitioner   : MS. B CHETIA, MR. M U MAHMUD,S SEKH

Advocate for the Respondent : GA, ASSAM, SC, BTC




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

17.10.2025

1. Heard Mr. M.U. Mahmud, the learned counsel for the appellant. Also heard Mr. J. Das, the learned counsel, appearing on behalf of Mr. A.K. Bhuyan, the learned Standing Counsel, BTC. Also heard Ms. D.D. Barman, the learned Additional Senior Government Advocate appearing for the respondent No. 1.

2. This appeal under Section 96 of the Code of Civil Procedure, 1908 has been preferred by the appellant, Sahinur Bibi, impugning the judgment and decree dated 30.08.2025, passed in Title Suit No. 19/2022, by the Court of the learned Civil Judge, Senior Division, Kokrajhar, BTR, Assam.

3. Issue notice to the respondents.

4. Since respondent Nos. 1, 2, 3 and 4 are represented by the respective counsel; no formal notice needs to be issued to the said respondent. However, Page No.# 3/3

the appellant is directed to furnish requisite number of copies of the memo of appeal, along with annexure to the learned counsel for the said respondents.

5. As regards respondent Nos. 5 and 6, the appellant shall take steps for issuance of notice upon the said respondents by registered post with A/D as well as by usual mode within 7(seven) days from the date of this order, returnable after 4(four) weeks.

6. Let also the records of Title Suit No. 19/2022 be called for from the Trial Court.

7. This appeal is admitted.

8. List accordingly, after 4(four) weeks.

JUDGE

Comparing Assistant