Gauhati High Court
Safiqur Rahman Mazarbhuiya vs Faras Uddin And 10 Ors on 23 October, 2025
Page No.# 1/6
GAHC010107762024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/86/2024
SAFIQUR RAHMAN MAZARBHUIYA
S/O LATE MANIR ALI MAZARBHUIYA,
RESIDENT OF VILLAGE RANGPUR PART II, PO SHAHABAD, 788163, PS
KATLICHERRA, DIST HAILAKANDI, ASSAM
VERSUS
FARAS UDDIN AND 10 ORS
S/O LATE MATOSIN ALI,
RESIDENT OF RANGPUR, PART III, PO SHAHABAD, PS KATLICHERRA,
DIST HAILAKANDI, ASSAM 788163
2:MD. RAFIQUE UDDIN
S/O LATE MATOSIN ALI
RESIDENT OF RANGPUR
PART III
PO SHAHABAD
PS KATLICHERRA
DIST HAILAKANDI
ASSAM 788163
3:MUSST. TAYARUN NESSA
D/O LATE MATOSIN ALI
RESIDENT OF RANGPUR
PART III
PO SHAHABAD
PS KATLICHERRA
DIST HAILAKANDI
ASSAM 788163
4:MUSST. FOIZUN NESSA
D/O LATE MATOSIN ALI
Page No.# 2/6
RESIDENT OF RANGPUR
PART III
PO SHAHABAD
PS KATLICHERRA
DIST HAILAKANDI
ASSAM 788163
5:MD. JAMIR UDDIN
S/O LATE MATASIN ALI
RESIDENT OF RANGPUR
PART III
PO SHAHABAD
PS KATLICHERRA
DIST HAILAKANDI
ASSAM 788163
6:MD. AZIM UDDIN
S/O LATE MUDARIS ALI
RESIDENT OF RANGPUR
PART III
PO SHAHABAD
PS KATLICHERRA
DIST HAILAKANDI
ASSAM 788163
7:THE DISTRICT COLLECTOR
HAILAKANDI
ASSAM
8:THE LAND ACQUISITION OFFICER
HAILAKANDI
ASSAM
9:THE DEPUTY COMMISSIONER
HAILAKANDI
ASSAM
10:THE SECRETARY TO THE GOVT. OF ASSAM
REVENUE DEPT. DISPUR GUWAHATI 06
11:THE SECRETARY
TO THE GOVT. OF UNION
MINISTRY/UNION OF INDIA OF SHIPPING ROAD
TRANSPORT AND HIGHWAYS
Page No.# 3/6
NEW DELHI 11000
Advocate for the Petitioner : MS.SHOMA DASGUPTA, MS SUPRIYA DASGUPTA,MR. N
DHAR
Advocate for the Respondent : DY.S.G.I., MR M AHMED (R-6),MR. A S TAPADER (R-6),MR. A H
ALAMGIR (r-1 TO 4),MR. C K S BARUAH(CGC),SC, REVENUE,GA, ASSAM
Linked Case : I.A.(Civil)/3583/2024
SAFIQUR RAHMAN MAZARBHUIYA
S/O LATE MANIR ALI MAZARBHUIYA
RESIDENT OF VILLAGE RANGPUR PART II
PO SHAHABAD
788163
PS KATLICHERRA
DIST HAILAKANDI
ASSAM
VERSUS
ON THE DEATH OF JAMIR UDDIN
HIS LEGAL HEIRS RAHIMA BEGUM TALUKDAR AND ORS
1.1:SMTI. RAHIMA BEGUM TALUKDAR
D/O LATE MD. JAMIR UDDIN
R/O VILL- RANGPUR
PART-III
P.O.-SAHABAD-788163
P.S.-KATLICHERRA
DIST- HAILAKANDI
ASSAM
1.2:SMTI JELI BEGUM TALUKDAR
D/O LATE MD. JAMIR UDDIN
R/O VILL- RANGPUR
PART-III
P.O.-SAHABAD-788163
P.S.-KATLICHERRA
DIST- HAILAKANDI
ASSAM
------------
Advocate for : MS.SHOMA DASGUPTA
Advocate for : DY.S.G.I. appearing for ON THE DEATH OF JAMIR UDDIN
Page No.# 4/6
Linked Case : I.A.(Civil)/819/2025
SAFIQUR RAHMAN MAZARBHUIYA
S/O LATE MANIR ALI MAZARBHUIYA
RESIDENT OF VILLAGE RANGPUR PART II
PO SHAHABAD
788163
PS KATLICHERRA
DIST HAILAKANDI
ASSAM
VERSUS
ON THE DEATH OF MD JAMIR UDDIN
HIS LEGAL HEIRS NAMELY
2:SMTI RAHIMA BEGUM TALUKDAR
D/O LATE MD JAMIR UDDIN
R/O VILLAGE RANGPOUR
PART-III
P.O. SHAHHABA-788163
PS. KATLICHERRA
DISTRICT HAILAKANDI
ASSAM
3:SMTI JELI BEGUM TALUKDAR
D/O LATE MD JAMIR UDDIN
R/O VILLAGE RANGPOUR
PART-III
P.O. SHAHHABA-788163
PS. KATLICHERRA
DISTRICT HAILAKANDI
ASSAM
------------
Advocate for : MS SUPRIYA DASGUPTA
Advocate for : appearing for ON THE DEATH OF MD JAMIR UDDIN
Linked Case : I.A.(Civil)/820/2025
SAFIQUR RAHMAN MAZARBHUIYA
S/O LATE MANIR ALI MAZARBHUIYA
RESIDENT OF VILLAGE RANGPUR PART II
Page No.# 5/6
PO SHAHABAD
788163
PS KATLICHERRA
DIST HAILAKANDI
ASSAM
VERSUS
ON THE DAEATH OF JAMIR UDDIN
HIS LEGAL HEIRS RAHIMA BEGUM TALUKDAR AND ORS
2:SMTI RAHIMA BEGUM TALUKDAR
D/O LATE MD JAMIR UDDIN
R/O VILLAGE RANGPOUR
PART-III
P.O. SHAHHABA-788163
PS. KATLICHERRA
DISTRICT HAILAKANDI
ASSAM
3:SMTI JELI BEGUM TALUKDAR
D/O LATE MD JAMIR UDDIN
R/O VILLAGE RANGPOUR
PART-III
P.O. SHAHHABA-788163
PS. KATLICHERRA
DISTRICT HAILAKANDI
ASSAM
------------
Advocate for : MS SUPRIYA DASGUPTA
Advocate for : GA
ASSAM appearing for ON THE DAEATH OF JAMIR UDDIN
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
1. Heard Ms. S. Dasgupta, learned counsel for the appellant/applicant. Also
heard Mr. A.H. Alamgir, learned counsel for the respondent nos. 1 - 4, Mr. A.S.
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Tapader, learned counsel for the respondent no. 6, Mr. K.K. Bhattacharya,
learned Government Advocate for the respondent nos. 7, 8 & 9 and Mr. S. Dutta,
learned Standing Counsel, Revenue Department appearing for the respondent
no. 10.
2. It is submitted by the learned counsel for the appellant/applicant that the
appellant has filed Interlocutory Applications for withdrawal of the I.A.
(Civil)/3583/2024, I.A.(Civil)/819/2025, I.A.(Civil)/820/2025. However, the
same I.A. is not yet placed along with this Regular Second Appeal hence she
prays for listing the matter after 1 week. She also submits that the execution of
impugned judgment and decree was stayed by this court vide order dated
11.09.2025 passed in I.A.(Civil)/1610/2024, subject to the condition that the
appellant/applicant along with the respondent no. 6 shall deposit 50% of the
decretal amount, the stay of execution of the impugned judgment and decree
shall remain operative, she submits that the execution case is fixed before the
executing court tomorrow i.e. 24.10.2025 and the appellant/applicant would be
depositing the 50% of the decretal amount in pursuant to this court's direction
tomorrow before the executing court.
3. Let the matter be listed in the 2 nd week of November, 2025 on a date to be
fixed by the Registry.
4. The interim order shall continue till the next date.
JUDGE
Comparing Assistant
