Gauhati High Court
Majiubur Rahman And 17 Ors vs Jaladuddin And Anr on 6 March, 2019
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/5
GAHC010021102019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP 14/2019
1:MAJIUBUR RAHMAN AND 17 ORS.
S/O- LATE HASEN ALI, R/O- VILL- JARAMARI GAON, MOUZA-
ALITANGON, P.S- DHING, DIST- NAGAON, ASSAM
2: GULJAR HUSSAIN
S/O- LATE HASEN ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
3: MD. TAZAMMAL HUSSAIN
S/O- LATE HASEN ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
4: MD. HAZIBUR RAHMAH
S/O- LATE HASEN ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
5: AZAHAR UDDIN
S/O- LATE HASEN ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
Page No.# 2/5
ASSAM
6: KULSUMA KHATUN
D/O- LATE HASEN ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
7: FATEMA KHATUN
D/O- LATE HASEN ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
8: SAHIDA BEGUM
D/O- LATE HASEN ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
9: JUSHNURA KHATUN
D/O- LATE HASEN ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
10: RAUJJATUN NEHAR
D/O- RUSMAT ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
11: LUTFUN NAHAR
D/O- RUSMAT ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
Page No.# 3/5
ASSAM
12: RUNA LAILA
D/O- RUSMAT ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
13: KHALIDA JIA
D/O- RUSMAT ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
14: RUHULA KHATUN
D/O- LATE HAZRAT ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
15: SUFIKA KHATUN
D/O- LATE HAZRAT ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
16: RUKIA KHATUN
D/O- LATE HAZRAT ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSAM
17: SAJIDA KHATUN
D/O- LATE HAZRAT ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
Page No.# 4/5
ASSAM
18: NAZIMA KHATUN
D/O- LATE HAZRAT ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSA
VERSUS
1:JALADUDDIN AND ANR
S/O- LATE SADON ALI, R/O- VILL- JARAMARI GAON, MOUZA-
ALITANGON, P.S- DHING, DIST- NAGAON, ASSAM, PIN- 782122
2:MD. FAKRUL ISLAM
S/O- LATE DAMESH ALI
R/O- VILL- JARAMARI GAON
MOUZA- ALITANGON
P.S- DHING
DIST- NAGAON
ASSA
Advocate for the Petitioner : MR. T J MAHANTA
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA
ORDER
06.03.2019 Heard Mr. T. J. Mahanta, the learned Senior Counsel for the petitioners. Also heard Mr. G. Bordoloi, the learned Government Advocate, Assam.
As per order dated 06.02.2019 passed in this revision petition, there was a statement made by the learned Advocate General, Assam that the Special Court under Section 14 of the Assam Land Grabbing (Prohibition) Act, 2010 was supposed to be completed within a very short period preferably within a month of February itself. In Page No.# 5/5 pursuance of the said assurance today when this revision petition is listed, Mr. Bordoloi produced the notification No. RRT 17/2009/Pt-IV dated Dispur the 12 th February, 2019. As per the said notification, the Special Court at Guwahati will start functioning from the date of assumption of charge by the Chairman and/or any Member.
Considering that the State had already taken necessary steps towards constitution of the Special Court which is the appellate authority for redressal of the grievance of any aggrieved party in a proceeding under the said Assam Land Grabbing (Prohibition) Act, 2010, it would be proper to wait for another month to start functioning of the said Special Court.
Accordingly, the interim order passed vide order dated 06.02.2019 is extended till 08.04.2019 the date on which this revision petition shall again be listed for motion.
The notification No. RRT 17/2009/Pt-IV dated Dispur the 12 th February, 2019 be kept on record.
While listing this matter on the next date so fixed, the name of the Government Advocate be shown as the counsel for the respondents.
JUDGE Comparing Assistant