Gauhati High Court
Nasir Uddin Choudhury And 16 Ors vs Md Lutufur Rahman Choudhury And 5 Ors on 4 January, 2019
Author: Suman Shyam
Bench: Suman Shyam
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GAHC010257452018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 3992/2018
1:NASIR UDDIN CHOUDHURY AND 16 ORS
S/O LATE KALAMDAR ALI CHOUDHURY, VILL. NARAINPUR PART-II, P.O.
UTTAR NARAINPUR, P.S. ALGAPUR, DIST. HAILAKANDI.
2: KUTON ALI @ KUTON MIA CHOUDHURY
S/O LATE KALAMDAR ALI CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI.
3: SAWKAT ALI LASKAR
S/O LATE RENUB ALI
VILL. BAKRIHAWAR PART-10
P.O. UTTARNARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI.
4: RAHIM UDDIN CHOUDHURY
S/O LATE ABDUL JALIL CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
5: ABDUL KARIM CHOUDHURY
S/O LATE ABDUL JALIL CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
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DIST. HAILAKANDI
ASSAM.
6: RAFIQUE UDDIN CHOUDHURY
S/O LATE ABDUL JALIL CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
7: FIROJA BEGUM CHOUDHURY
D/O LATE ABDUL JALIL CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
8: ALIYA BEGUM CHOUDHURY
D/O LATE ABDUL JALIL CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
9: SAIRA BEGUM CHOUDHURY
D/O LATE ABDUL JALIL CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
10: SABELA KHATUN
W/O LATE ABDUL JALIL CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
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11: SULTAN AHMED CHOUDHURY
S/O LATE ABDULLAH MIA CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
12: FAROQUE AHMED CHOUDHURY
S/O LATE ABDULLAH MIA CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
13: IMRAN AHMED CHOUDHURY
S/O LATE ABDULLAH MIA CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
14: SAPNA BEGUM CHOUDHURY
D/O LATE ABDULLAH MIA CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
15: RINA BEGUM CHOUDHURY
D/O LATE ABDULLAH MIA CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
16: MINA BEGUM CHOUDHURY
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D/O LATE ABDULLAH MIA CHOUDHURY
VILL. KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM.
17: RUNU BIBI CHOUDHURY
W/O LATE ABDULLAH MIA CHOUDHURY
VILL.KALINAGAR PT VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
VERSUS
1:MD LUTUFUR RAHMAN CHOUDHURY AND 5 ORS
S/O LATE NASIR ALI CHOUDHURY, VILL. KALINAGAR PT. VILL. P.O.
UTTAR NARAINPUR, P.S. ALGAPUR, DIST. HAILAKANDI, ASSAM, PIN
788801
2:MD. ATAUR RAHMAN CHOUDHURY
S/O LATE NASIR ALI CHOUDHURY
VILL. KALINAGAR PT. VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
PIN 788801
3:MD. FAIZUR RAHMAN CHOUDHURY
S/O LATE NASIR ALI CHOUDHURY
VILL. KALINAGAR PT. VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
PIN 788801
4:MD. SHAFIKUR RAHMAN CHOUDHURY
S/O LATE NASIR ALI CHOUDHURY
VILL. KALINAGAR PT. VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
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DIST. HAILAKANDI
ASSAM
PIN 788801
5:MUSSTT. AMINA BEGUM CHOUDHURY
D/O LATE NASIR ALI CHOUDHURY
VILL. KALINAGAR PT. VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
PIN 788801
6:MUSTT HAFSA BEGUM CHOUDHURY
D/O LATE NASIR ALI CHOUDHURY
VILL. KALINAGAR PT. VII
P.O. UTTAR NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
PIN 78880
Advocate for the Petitioner : MS. R CHOUDHURY
Advocate for the Respondent :
BEFORE HON'BLE MR.JUSTICE SUMAN SHYAM order 04-01-2019 Heard Ms. R. Choudhury, learned counsel for the applicants. Also heard Mr. N. Dhar, learned counsel representing the opposite parties.
This Interlocutory Application is filed with a prayer under order XXXIX Rules 1 & 2 of the Code of Civil Procedure for grant of an order of temporary injunction, protecting the possession of the applicants over the land described in Schedule-1 of the application. It appears that the opposite parties as plaintiffs had filed Title Suit No.6 of 2007 before the Court of learned Civil Judge, Hailakandi, against the applicants and the applicants had also Page No.# 6/6 filed a counter-claim therein. The suit was initially decreed by the learned Trial Court but when an appeal was preferred by the applicants, the decree was set aside by the learned First Appellate Court but the counter-claim filed by the applicants was also rejected. Consequently, the plaintiffs/opposite parties have approached this Court by filing RSA No.321 of 2017 whereas, the present applicants have preferred Cross-Objection No.26 of 2018. Both these proceedings are pending disposal before this Court.
Ms. R. Choudhury submits that during the pendency of the Cross-Objection, the opposite parties are making attempts to dispossess the applicants from the land under their possession. Hence, the prayer for issuance of an order of temporary injunction protecting the interest of her clients.
Responding to the above arguments, Mr. N. Dhar submits that statements made in the application are incorrect. The learned counsel, however, submits that his clients would have no objection if a direction is issued by this Court to maintain status-quo as on today as regards the possession in respect of the disputed land.
Having regard to the facts and circumstances of this case, I am of the considered opinion that ends of justice would be met, if the parties are directed to maintain status-quo, as on today, over the Scheduled land, until disposal of the Second Appeal/Cross Objection pending before this Court.
Accordingly, it is ordered that the status-quo, as on today, be maintained by both the parties over the Schedule-1 land.
The I.A. stands disposed of.
JUDGE Comparing Assistant