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Gauhati High Court
5: Md. Abdul Malik Borbhuiya vs On The Death Of Ibrahim Ali Borbhuiya on 27 March, 2026
Page No.# 1/8
GAHC010203202024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP(IO)/458/2024
ON THE DEATH OF ABDUL ROUF BORBHUIYA, HIS LEGAL HEIRS AND
ORS
NAMELY
1.1: MD. MOIZ UDDIN BORBHUIYA
S/O LATE ABDUL ROUF BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
1.2: MD. ALMOS UDDIN BORBHUIYA
S/O LATE ABDUL ROUF BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
1.3: MD. JAMAL UDDIN BORBHUIYA
S/O LATE ABDUL ROUF BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
1.4: MD. KAMRUL ISLAM BORBHUIYA
S/O LATE ABDUL ROUF BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
Page No.# 2/8
ASSAM
1.5: MD. ABDUL MALIK BORBHUIYA
S/O LATE ABDUL ROUF BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
2: MD. MASMAN ALI BORBHUIYA
S/O LATE ABDUL HAQUE BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
3: MD. MAHIBUR RAHMAN BORBHUIYA
S/O LATE ABDUL HAQUE BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
4: ON THE DEATH OF MD. ANAM UDDIN BORBHUIYA
HIS LEGAL HEIRS
NAMELY
4.1: MD. SHAMIM AHMED BORBHUIYA
S/O LATE ANAM UDDIN BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
4.2: MD. AHMED RAZAL BORBHUIYA
S/O LATE ANAM UDDIN BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
4.3: MD. SAKKID AHMED BORBHUIYA
S/O LATE ANAM UDDIN BORBHUIYA
Page No.# 3/8
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
5: MD. ASKAR UDDIN BORBHUIYA
S/O LATE ABDUL ADUD BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
6: MD. ZAKARIA BORBHUIYA
S/O LATE ABDUL HYE BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
7: MD. SARIMUL ISLAM BORBHUIYA
S/O LATE ABDUL HYE BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSAM
8: MD. MOIZUL ISLAM BORBHUIYA
S/O LATE ABDUL HYE BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-BOWARGHAT-788164
DIST-HAILAKANDI
ASSA
VERSUS
ON THE DEATH OF IBRAHIM ALI BORBHUIYA, HIS LEGAL HEIRS AND
ORS.
NAMELY
1.1:ATIQUR RAHMAN BORBHUIYA
S/O LATE IBRAHIM ALI BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
Page No.# 4/8
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
1.2:MOKLISUR RAHMAN BORBHUIYA
S/O LATE IBRAHIM ALI BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
1.3:SADIKUR RAHMAN BORBHUIYA
S/O LATE IBRAHIM ALI BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
1.4:BONIAMIN RAHMAN BORBHUIYA
S/O LATE IBRAHIM ALI BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
1.5:MEBUBUR RAHMAN BORBHUIYA
S/O LATE IBRAHIM ALI BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
1.6:MUSTT. JESMIN SULTANA BORBHUIYA
D/O LATE IBRAHIM ALI BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
1.7:MUSTT. SAHANAJ BEGUM BORBHUIYA
D/O LATE IBRAHIM ALI BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
Page No.# 5/8
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
1.8:MUSTT. TASMINA BEGUM BORBHUIYA
D/O LATE IBRAHIM ALI BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
1.9:MUSTT
MURSHIDA BEGUM BORBHUIYA
D/O LATE IBRAHIM ALI BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
1.10:MUSTT. SNORIFUL NESSA BORBHUIYA
D/O LATE IBRAHIM ALI BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
2:ON THE DEATH OF KHAIRUNNESSA BORBHUIYA
HER LEGAL HIER
NAZIRA BEGUM
D/O KAHIRUNNESSA BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
3:ON THE DEATH OF FIROZA BEGUM
HER LEGAL HEIRS
NAMELY
3.1:ATABUR RAHMAN BORBHUIYA
S/O LATE FIROZA BEGUM
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
Page No.# 6/8
DIST- HAILAKANDI
ASSAM
3.2:AJIJUR RAHMAN BORBHUIYA
S/O LATE FIROZA BEGUM
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
3.3:NAZIM UDDIN BORBHUIYA
S/O LATE FIROZA BEGUM
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
3.4:FORIZ UDDIN BORBHUIYA
S/O LATE FIROZA BEGUM
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
4:MUSTT. KUKIYA BEGUM
D/O LATE ABDUL RASHID BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSAM
5:MUSTT. MONOJA BEGUM
D/O LATE ABDUL RASHID BORBHUIYA
R/O VILL- BOWARGHAT PART-I
PORGONAH HAILAKANDI
P.O.-HAILAKANDI
DIST- HAILAKANDI
ASSA
Advocate for the Petitioner : MR. N DHAR, MR B MALAKAR
Advocate for the Respondent : MR. S ROY (FOR CAVEATOR), MR. M H LASKAR,M. HOSSAIN
(FOR CAVEATOR),MR. M H LASKAR (FOR CAVEATOR)
Page No.# 7/8
BEFORE
HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND
ORDER
27.03.2026
Learned counsel Mr. B. Malakar is present for the petitioners and has
submitted that respondent No. 1(a) has passed away and has prayed for time
for impleadment of the legal heirs of respondent no. 1(a). Prayer is allowed.
Learned counsel Mr. M. H. Laskar is present for the other respondents.
It is further submitted by the learned counsel for the petitioners that the
name of respondent No. 1(j) may be struck off as the legal heirs of respondent
No. 1(j) are already on record. The names of respondent No. 1(j) is struck off at
the risk of the petitioner.
It is further submitted that respondent No. 4 has passed away but respondent
No. 4 has not been survived by any legal heirs and the name of respondent No.
4 may be struck off.
Considering the submissions, the name of respondent No. 4 is hereby struck
off at the risk of the petitioner.
It is further submitted by the learned counsel for the petitioners that the
respondent no. 5 has passed away and the names of legal heirs of respondent
No. 5 are already on record in the case pending in the Lower Appellate Court
and he may be allowed to implead the legal heirs of respondent No. 5. This
prayer is allowed.
List this matter on 21.04.2026.
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JUDGE
Comparing Assistant
