Page No.# 1/3 vs Sureha Begum And Ors
2026 Latest Caselaw 1759 Gua

Gauhati High Court

Page No.# 1/3 vs Sureha Begum And Ors on 27 February, 2026

                                                                  Page No.# 1/3

GAHC010007582025




                                                          undefined

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

                         Case No. : Review.Pet./2/2025

         ROSLINE ANTHONY @ RESHIM ANTONY AND 3 ORS
         W/O LATE DESMOND ANTHONY,
         RESIDENT OF VILLAGE DIGIRPAR (MISSION ROAD), PO AND PS
         BADARPUR, DIST KARIMGANJ, ASSAM

         2: MR. DESCHAMPS ANTHONY @ DESHCHAMPS R. ANTONY
         W/O LATE DESHMOND ANTHONY

         RESIDENT OF VILLAGE DIGIRPAR (MISSION ROAD)
         PO AND PS BADARPUR
         DIST KARIMGANJ
         ASSAM

         3: MISS DEVON @ DESH CHAST ANTONY
          D/O LATE DESMOND ANTHONY

         RESIDENT OF VILLAGE DIGIRPAR (MISSION ROAD)
         PO AND PS BADARPUR
         DIST KARIMGANJ
         ASSAM

         4: MRS. DESCANT ANTHONY @ DAVID ANTONY
          D/O LATE DESMOND ANTHONY

         RESIDENT OF VILLAGE DIGIRPAR (MISSION ROAD)
         PO AND PS BADARPUR
         DIST KARIMGANJ
         ASSA

         VERSUS

         SUREHA BEGUM AND ORS
         W/O LATE ABDUL HADEE (CHOUDHURY), RESIDENT OF VILLAGE
         DEORAIL, PO AND PS BADARPUR, DIST KARIMGANJ, ASSAM
                                                                             Page No.# 2/3


            2:HASHIK AKRAM CHOWDHURY
             S/O LATE ABDUL HADEE (CHOUDHURY)
             RESIDENT OF VILLAGE DEORAIL
             PO AND PS BADARPUR
             DIST KARIMGANJ
            ASSAM

            3:JESMIN AKTAR CHOWDHURY

             D/O LATE ABDUL HADEE (CHOUDHURY)
             RESIDENT OF VILLAGE DEORAIL
             PO AND PS BADARPUR
             DIST KARIMGANJ
             ASSAM

            4:NURIN AKTAR CHOWDHURY
             D/O LATE ABDUL HADEE (CHOUDHURY)
             RESIDENT OF VILLAGE DEORAIL
             PO AND PS BADARPUR
             DIST KARIMGANJ
            ASSAM
            TO BE REP. BY RES. NO. 1

            5:AHMED AKRAM CHOWDHURY
             S/O LATE ABDUL HADEE (CHOUDHURY)
             RESIDENT OF VILLAGE DEORAIL
             PO AND PS BADARPUR
             DIST KARIMGANJ
            ASSAM
            TO BE REP. BY RES. NO. 1

            6:ABDUL HUSSAIN SODIAL
             S/O ABDUL MUSABBIR SADIAL
            RESIDENT OF VILLAGE DEORAIL
             PO AND PS BADARPUR
             DIST KARIMGANJ
            ASSAM

            7:AZIM UDDIN SODIAL
             S/O ROIS UDDIN SODIAL

            RESIDENT OF VILLAGE DEORAIL
            PO AND PS BADARPUR
            DIST KARIMGANJ
            ASSA

Advocate for the Petitioner   : MR. P S DEKA, MS. R CHOUDHURY,MR B S DEKA
                                                                         Page No.# 3/3


Advocate for the Respondent : MR. D MOZUMDER(R1TO 5), MR. J K ROY(R1TO 5),MR. D
MAZUMDAR(R1TO 5),MR C GOGOI(R1TO 5),MR. R SARMA(R1TO 5)




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date :27.02.2026

Heard Ms. S.E. Murtaza, learned counsel appearing on behalf of Ms. R. Choudhury, learned counsel for the petitioners. Also heard Mr. R. Sarma, learned counsel for the respondent Nos. 1(a) to 1(e).

Mr. Sarma, learned counsel for the respondent Nos. 1(a) to 1(e) submits that he will file his power during the course of the day.

Office note dated 19.01.2026, indicates that no service report in respect of respondent Nos. 2 and 3 has been received by the Section till date.

Ms. Murtaza, learned counsel for the petitioners submits that she will take fresh steps upon the respondent Nos. 2 and 3.

Steps be taken upon the respondent Nos. 2 and 3 by way of speed post as well as by usual process within a week from today.

List the matter after four weeks.

JUDGE

Comparing Assistant