Rajasthan High Court - Jodhpur
Lrs Of Gulam Dastgir vs Mohd. Kasim on 9 December, 2021
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16990/2021
1. LRs Of Gulam Dastgir, S/o Late Shri Ahmad Hussain -
1/1. Rayana Bano W/o Gulam Dastgir, Aged About 39
Years, Resident Of Merta City, Tehsil Merta, District
Nagaur.
1/2. Sahil S/o Gulam Dastgir, Aged About 16 Years, Minor
Through Natural Guardian Mother Rayana Bano W/o
Gulam Dastgir Resident Of Merta City, Tehsil Merta,
District Nagaur.
1/3. Sufi D/o Gulam Dastgir, Aged About 13 Years, Minor
Through Natural Guardian Mother Rayana Bano W/o
Gulam Dastgir Resident Of Merta City, Tehsil Merta,
District Nagaur.
2 Mohd. Hussain S/o Late Ahmad Hussain, Aged About 42
Years, Resident Of Merta City, Tehsil Merta, District
Nagaur.
3 Mohd. Kasim S/o Haji Mohd. Ismail, Aged About 76 Years,
Resident Of Merta City, Tehsil Merta, District Nagaur.
----Petitioners
Versus
1. Mohd. Kasim S/o Haji Mohd. Ismail, Resident Of Merta
City, Momino Ka Mohalla, Nanha Bajar, Tehsil Merta,
District Nagaur.
2. Abdul Kadir S/o Haji Mohd. Ismail, Resident Of Merta City,
Momino Ka Mohalla, Nanha Bajar, Tehsil Merta, District
Nagaur.
3. Jakir Hussain S/o Haji Mohd. Ismail, Resident Of Merta
City, Momino Ka Mohalla, Nanha Bajar, Tehsil Merta,
District Nagaur.
4. Gulam Farid S/o Haji Mohd. Ismail, Resident Of Merta
City, Momino Ka Mohalla, Nanha Bajar, Tehsil Merta,
District Nagaur.
5. Mohd. Ali S/o Haji Mohd. Ismail, Resident Of Merta City,
Momino Ka Mohalla, Nanha Bajar, Tehsil Merta, District
Nagaur.
6. Mohd. Ibrahim S/o Haji Mohd. Ismail, Resident Of Merta
City, Momino Ka Mohalla, Nanha Bajar, Tehsil Merta,
(2 of 3) [CW-16990/2021]
District Nagaur.
7. Hajra D/o Haji Mohd. Ismail W/o Late Mujjafar Ali,
Resident Of Gulistan Building, Second Floor, Plot No. 3,
Marol Gaon, Andehri East, Mumbai.
8. Chand D/o Haji Mohd. Ismail W/o Mahmood Ali, Resident
Of Dakoton Ka Mohalla, Roshanganj, Siker.
9. Farjana D/o Haji Mohd. Ismail W/o Abdul Ajij, Resident Of
Railway Colony, Near Railway Hospital, Hanumanganj
Junction.
10. Kherunisha D/o Haji Mohd. Ismail W/o Sahid Ali, Resident
Of Peerbalakh, Near Samas Talab, Nagaur.
11. Madina Bano D/o Haji Mohd. Ismail W/o Jakir Hussain,
Resident Of Tigri Bajar, Hafija Market, Nagaur.
12. Mohd. Ishaque S/o Late Ahmad Hussain, Resident Of
Merta City. At Present Ganesh Tractor Repairing, Riico
Industrial Area, Barmer.
13. Mohd. Aslam S/o Late Ahmad Hussain, Resident Of Merta
City. At Present Ganesh Tractor Repairing, Riico Industrial
Area, Barmer.
14. Anisha Bano D/o Late Ahmad Hussain W/o Shri Sajid Ali,
Resident Of Dakoton Ka Mohalla, Roshanganj, Siker.
----Respondents
For Petitioner(s) : Mr. Vishal Sharma
JUSTICE DINESH MEHTA
Order
09/12/2021
1. Mr. Sharma, learned counsel for the petitioner submits that
while passing the order dated 23.11.2021, the learned Family
Court, Merta has not properly applied the judgment of Hon'ble the
Supreme Court rendered in the case of Rasheeda Khatoon Vs.
Ashiq Ali, reported in (2014) 10 SCC 459.
2. Learned counsel argues that if the Hibba or Gift-Deed is
reduced into writing, then the same is required to be registered.
(3 of 3) [CW-16990/2021]
3. Learned counsel also relies upon the judgment of Hon'ble the
Supreme Court in Hafeeza Bibi & Ors. Vs. Shaikh Farid reported in
AIR 2011 SC 1695 in support of his argument aforesaid.
4. Issue notice. Issue notice of stay application also, returnable
within six weeks.
5. Meanwhile, further proceedings in Civil Original Suit
No.121/2017, pending before the Family Court, Merta shall remain
stayed.
(DINESH MEHTA),J
33-Ramesh/-
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