Gauhati High Court
Abdul Samad Miah @ Abdus Samad Sheikh vs Sagor Ali And 5 Ors on 15 September, 2025
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GAHC010204642025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP(IO)/389/2025
ABDUL SAMAD MIAH @ ABDUS SAMAD SHEIKH
SON OF MONSUR ALI MIAH @ MONSUB ALI, VILLAGE- SADULLABARI,
PO- KALAPANI, PS- MANKACHAR, DISTRICT- SOUTH SALMARA-
MANKACHAR, PIN- 783135
VERSUS
SAGOR ALI AND 5 ORS.
SON OF LATE KURAN ALI, VILLAGE- KUMARGATI, P.O- KALAPANI, P.S-
MANKACHAR, DISTRICT- SOUTH SALMARA MANKACHAR, PIN-783135,
ASSAM
2:ON THE DEATH OF ROJAB ALI SHEIKH
HIS LEGAL HEIRS AND LEGAL REPRESENTATIVE
NAMELY
2.1:SHOMESH ALI
SON OF LATE ROJAB ALI SHEIKH
RESIDENT OF VILLAGE- SADULLABARI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
2.2:SHAMSER ALI
SON OF LATE ROJAB ALI SHEIKH
RESIDENT OF VILLAGE- SADULLABARI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
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2.3:JALAL SK
SON OF LATE ROJAB ALI SHEIKH
RESIDENT OF VILLAGE- SADULLABARI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
2.4:OJIFA KHATUN
DAUGHTER OF LATE ROJAB ALI SHEIKH
RESIDENT OF VILLAGE- SADULLABARI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
2.5:REZIA KHATUN
DAUGHTER OF LATE ROJAB ALI SHEIKH
RESIDENT OF VILLAGE- SADULLABARI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
3:ON THE DEATH OF DELBOR ALI
HIS HEIRS AND LEGAL REPRESENTATIVE
MUSTT SUHAGI KHATUN
WIFE OF LATE DELBOR ALI
VILLAGE- SADULLABARI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
4:ON THE DEATH OF SHOKILA KHATUN BEWA @ SOKINA KHATUN
HER LEGAL HEIRS AND LEGAL REPRESENTATIVE
NAMELY
4.1:SOBUR ALI
SON OF SHOKILA KHATUN BEWA @ SOKINA KHATUN
RESIDENT OF VILLAGE- PATANGITOLA
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN-783135
4.2:SALAM SK
SON OF SHOKILA KHATUN BEWA @ SOKINA KHATUN
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RESIDENT OF VILLAGE- PATANGITOLA
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN-783135
4.3:EBRAHIM ALI
SON OF SHOKILA KHATUN BEWA @ SOKINA KHATUN
RESIDENT OF VILLAGE- PATANGITOLA
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN-783135
4.4:KUDDUS ALI
SON OF SHOKILA KHATUN BEWA @ SOKINA KHATUN
RESIDENT OF VILLAGE- PATANGITOLA
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN-783135
4.5:SAHERA KHATUN
RESIDENT OF VILLAGE- PATANGITOLA
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN-783135
4.6:AMBIYA KHATUN
RESIDENT OF VILLAGE- PATANGITOLA
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN-783135
5:ON THE DEATH OF KURBAN ALI
HUSBAND OF LATE NOJI KHATUN
HIE HEIRS AND LEGAL REPRESENTATIVE
NAMELY
5.1:NOWSHAD ALI
SON OF LATE KURBAN ALI
RESIDENT OF VILLAGE- KUMARGATI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
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5.2:SONDESH ALI
SON OF LATE KURBAN ALI
RESIDENT OF VILLAGE- KUMARGATI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
5.3:ASHAN ALI
SON OF LATE KURBAN ALI
RESIDENT OF VILLAGE- KUMARGATI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
5.4:SHOLEMAN ALI
SON OF LATE KURBAN ALI
RESIDENT OF VILLAGE- KUMARGATI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
5.5:RUP BHAN BIBI
RESIDENT OF VILLAGE- KUMARGATI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
5.6:JHOMELA KHATUN BIBI
RESIDENT OF VILLAGE- KUMARGATI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
5.7:SHORBHANU BIBI
RESIDENT OF VILLAGE- KUMARGATI
P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 783135
6:ABDUL AWAL (MASTER)
SON OF LATE JOBED ALI
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P.O- KALAPANI
P.S- MANKACHAR
DISTRICT- SOUTH SALMARA MANKACHAR
PIN- 78313
Advocate for the Petitioner : MR. K K DEY, MR V K BAROOAH
Advocate for the Respondent : ,
BEFORE
HONOURABLE MRS. JUSTICE MITALI THAKURIA
ORDER
Date : --15.09.2025
Heard Mr. K.K. Dey, the learned counsel for the petitioner.
2. This is an application u/s 227 of the Constitution of India challenging the
order dated 21.06.2025 passed by the learned Civil Judge (Junior Division),
Hatsingimari, South Salmara, Mankachar in Misc(J) Case No. 110/2024 arising
out of Title Execution No. 1/2022.
3. Issue Notice to the respondents through registered post with A/D as well as
usual process.
4. It is further submitted by Mr. Dey that the respondent as a plaintiff filed a
suit for partition wherein the present petitioner was not made party though he
is also one of the legal heirs of the deceased for whose property the suit was
filed. Subsequently at the stage of execution filed a petition for impleading him
as a party. But, during the pendency of the execution there is a talk of
compromise between the parties. In view of that, he filed a withdrawal petition
for withdrawal of the same. But, the matter was not settled and accordingly he
further prayed for withdrawal of this petition which was filed for withdrawing his
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earlier application. But, that was not considered and the same was dismissed by
the learned Trial Court below. He further relied on a decision of Hon'ble
Supreme Court, reported in (2011) 2 SCC 705 and emphasized on paragraphs
3 and 4 of the said judgment wherein it has been expressed the view that
Section 151 of CPC given the inherent power to the Court to do justice and
every procedure is permitted to the Court for doing justice unless expressly
prohibited. He further prayed for stay of the execution proceeding.
5. Considering the submission made by learned counsel for the petitioner, the
further proceeding of Title Execution No. 1/2022 is stayed, till next date.
6. List the matter after puja vacation, as on a date to be fixed by the Registry.
JUDGE
Comparing Assistant
