Abdul Rahim And 4 Ors vs Abdul Odud And 3 Ors on 3 January, 2020

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Gauhati High Court

Abdul Rahim And 4 Ors vs Abdul Odud And 3 Ors on 3 January, 2020

Bench: Kalyan Rai Surana

                                                                       Page No.# 1/3

GAHC010298682019




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

                             Case No. : CRP 171/2019

         1:ABDUL RAHIM AND 4 ORS.
         S/O. LT. HAJI EUSUF ALI, R/O. VILL. SINGIRIPAR, MOUZA- NAMATI, P.S.
         MURAJHAR, P.O. JOYNAGAR, DIST. HOJAI, ASSAM.

         2: SAYADUL ISLAM
          R/O. VILL. SINGIRIPAR
          MOUZA- NAMATI
          P.S. MURAJHAR
          P.O. JOYNAGAR
          DIST. HOJAI
         ASSAM.

         3: SAIDUL ISLAM
          R/O. VILL. SINGIRIPAR
          MOUZA- NAMATI
          P.S. MURAJHAR
          P.O. JOYNAGAR
          DIST. HOJAI
         ASSAM.

         4: NAZRUL ISLAM @ ISLAM UDDIN
          R/O. VILL. SINGIRIPAR
          MOUZA- NAMATI
          P.S. MURAJHAR
          P.O. JOYNAGAR
          DIST. HOJAI
         ASSAM.

         5: JAMIR HUSSAIN
          R/O. VILL. SINGIRIPAR
          MOUZA- NAMATI
          P.S. MURAJHAR
          P.O. JOYNAGAR
          DIST. HOJAI
                                                                        Page No.# 2/3

             ASSAM

            VERSUS

            1:ABDUL ODUD AND 3 ORS.
            S/O. LT. HAJI EUSUF ALI, VILL. NAHARGAON, P.S. DOBOKA, P.O. DOBOKA,
            DIST. HOJAI, ASSAM, PIN-782440.

            2:ABDUL NOOR CHOUDHURY
             S/O. LT. HAJI EUSUF ALI
             HOUSE NO.1
            WARD NO.15
             P.O.
             MOUZA AND P.S. HOJAI
             DIST. HOJAI
             PIN-782435.

            3:RAFIQUL ISLAM
             R/O. P.O. JOYNAGAR
            VILL. SINGIRIPAR
             MOUZA
             NAMATI
             P.S. MURAJHAR
             DIST. HOJAI
            ASSAM
             PIN-782445.

            4:SHEIKHHARUL ISLAM
             R/O. P.O. JOYNAGAR
            VILL. SINGIRIPAR
             MOUZA
             NAMATI
             P.S. MURAJHAR
             DIST. HOJAI
            ASSAM
             PIN-782445

Advocate for the Petitioner   : MR. B C DAS

Advocate for the Respondent :




BEFORE

    HON'BLE MR. JUSTICE KALYAN RAI SURANA
                                                                                    Page No.# 3/3

:ORDER:

03.01.2020 Heard Mr. D.N. Bhattacharyya, learned counsel for the petitioners.

By this application under Article 227 of the Constitution of India, the petitioners have assailed the judgment and decree dated 17.08.2019 passed by the learned Additional District Judge No.1, Nagaon in Special (L.G.) Case No.29(N)/2017, thereby decreeing the land grabbing case against the petitioners. It is submitted that instead of summarily deciding the matter, the learned trial Court had passed a decree on merit after framing issues, recording of elaborate evidence and thereby deciding right, title and interest of the parties.

Issue notice returnable in 6(six) weeks.

The petitioners shall take steps for service of notice on the respondent by usual process as well as registered post with A/D within 3(three) days.

Issue notice on the prayer for interim relief.

Till the next returnable date, the execution of the said decree dated 17.08.2019 passed by the learned Additional District Judge No.1, Nagaon in Special (L.G.) Case No.29 (N)/2017 shall remain stayed.

List the matter after 6(six) weeks.

JUDGE Comparing Assistant

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