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Gauhati High Court
Page No.# 1/5 vs Azimuddin And 9 Ors on 8 April, 2026
Page No.# 1/5
GAHC010211742024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/203/2024
RAHIMA BEGUM AND 5 ORS
W/O LATE FARAJ ALI,
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM, MOUZA NAGAON, PS
AND DIST BARPETA ASSAM
2: FANNAS ALI
S/O LATE FARAJ ALI
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
3: AKKAS ALI
S/O LATE FARAJ ALI
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
4: FUL KHATUN
D/O LATE FARAJ ALI
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
5: HASINA KHATUN
D/O LATE FARAJ ALI
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
6: AMINA KHATUN
Page No.# 2/5
D/O LATE FARAJ ALI
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSA
VERSUS
AZIMUDDIN AND 9 ORS
S/O LATE ANSER ALI,
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM, MOUZA NAGAON, PS
AND DIST BARPETA ASSAM
2:TOFAJJAL ALI
S/O AZIMUDDIN
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
3:HABIJUL ALI
S/O AZIMUDDIN
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
4:ON THE DEATH OF LATE ABDUL JALIL OF HIS LEGAL HEIRS-
NAMELY-
4.1:SURBANU NESSA
W/O. LATE ABDUL JALIL
R/O. BHAIRAGURI GAON PAM
MOUZA-NAGAON
P.S AND DISTRICT-BARPETA
ASSAM.
4.2:SURUT JAMAL
S/O. LATE ABDUL JALIL
R/O. BHAIRAGURI GAON PAM
MOUZA-NAGAON
P.S AND DISTRICT-BARPETA
ASSAM.
4.3:ABDUL KADIR
S/O. LATE ABDUL JALIL
R/O. BHAIRAGURI GAON PAM
MOUZA-NAGAON
Page No.# 3/5
P.S AND DISTRICT-BARPETA
ASSAM.
4.4:ANOWAR HUSSAIN
S/O. LATE ABDUL JALIL
R/O. BHAIRAGURI GAON PAM
MOUZA-NAGAON
P.S AND DISTRICT-BARPETA
ASSAM.
4.5:SANIDUL ISLAM
S/O. LATE ABDUL JALIL
R/O. BHAIRAGURI GAON PAM
MOUZA-NAGAON
P.S AND DISTRICT-BARPETA
ASSAM.
5.1:LEGAL HEIRS OF NUR HUSSIAN
S/O AJGAR ALI
MATIBAR ALI
(SON)
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
5.2:HABIBAR ALI
(SON)
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
6:KERAMAT ALI
S/O KISMAT ALI
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
7:RUSTAM ALI
S/O OSMAN ALI
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
8:MAHAR ALI
S/O BASER KHA
Page No.# 4/5
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
9:MAHIMUDDIN
S/O LATE ANSER ALI
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
10.1:LEGAL HEIRS OF SOMEJUDDIN
S/O LATE OSMAN ALI
NURUL HAQUE
(SON)
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSAM
10.2:HAZRAT ALI
RESIDENT OF VILLAGE BHAIRAGURI GAON PAM
MOUZA NAGAON
PS AND DIST BARPETA ASSA
Advocate for the Petitioner : MR. P SARMA, MR. I CHOUDHURY
Advocate for the Respondent : MD. R ALI(R2,3,10.2), MR Z RAHMAN(R2,3,10.2),MR T T
MONI(R2,3,10.2),MR. A M KHAN(R2,3,10.2)
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 08.04.2026
Heard Mr. P. Sarma, learned counsel for the appellants. Also heard Mr. T.T.
Moni, learned counsel for the respondent Nos. 2, 3 and 10.2.
Mr. Sarma, learned counsel for the appellants submits that service of notice
upon the respondent No. 8 was effected by Dasti mode and to that effect, an
Page No.# 5/5
affidavit has also been filed. Mr. Sarma also submits that the respondent No. 8
has received the notice, but he remains unrepresented today. Mr. Sarma further
submits that since service has been completed and the records have been
received from the learned Courts below, the matter may be listed for hearing in
usual course.
Accordingly, it is provided that Registry shall list the matter for hearing in
usual course.
JUDGE
Comparing Assistant
