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Patna High Court

Md. Tayyab Hussain @ Md. Taiyab vs Md. Hanif on 24 February, 2020

Author: Vikash Jain

Bench: Vikash Jain

               IN THE HIGH COURT OF JUDICATURE AT PATNA
             CIVIL MISCELLANEOUS JURISDICTION No.23 of 2020
     ======================================================
     Md. Tayyab Hussain @ Md. Taiyab S/o Abdul Jalal Resident of Village-
     Knatupur Pargana Balia, P.S.- Anchal- District- Begusarai.

                                             ... ... Defendant 1st Set/Petitioner
                                        Versus
1.   Md. Hanif S/o Late Karamat Ali Resident of Mohalla- Mungerisganj
     Pargana Balia, P.S.- Anchal- District- Begusarai.
2.   Abdul Rahman S/o Md. Hanif Resident of Mohalla- Mungerisganj
     Pargana Balia, P.S.- Anchal- District- Begusarai.
3.   Abdul Rabban S/o Md. Hanif Resident of Mohalla- Mungerisganj Pargana
     Balia, P.S.- Anchal- District- Begusarai.
4.   Mohammad Haider S/o Md. Hanif Resident of Mohalla- Mungerisganj
     Pargana Balia, P.S.- Anchal- District- Begusarai.

                                              ... Plaintiff/Respondent 1 st Set
5.   Abdul Jalil S/o Md. Ishaque Resident of Village- Wajidpur, Pargana Ballia,
     P.S.- Muffasil, District- Begusarai.
6.   Roshan Ara S/o Md. Ishaque Resident of Village- Wajidpur, Pargana
     Ballia, P.S.- Muffasil, District- Begusarai.
7.   Shakeel Ashraf S/o Md. Shafique Resident of Village- Wajidpur, Pargana
     Ballia, P.S.- Muffasil, District- Begusarai.
8.   Aquil Ashraf S/o Md. Shafique Resident of Village- Wajidpur, Pargana
     Ballia, P.S.- Muffasil, District- Begusarai.
9.   Saista Tabasum D/o Md. Shafique Resident of Village- Wajidpur, Pargana
     Ballia, P.S.- Muffasil, District- Begusarai.
10. Kahkasa Parween D/o Md. Shafique Resident of Village- Wajidpur,
    Pargana Ballia, P.S.- Muffasil, District- Begusarai.
11. Nelofar D/o Md. Shafique Resident of Village- Wajidpur, Pargana Ballia,
    P.S.- Muffasil, District- Begusarai.
12. Md. Dastagir S/o Md. Muslim Resident of Village- Wajidpur, Pargana
    Ballia, P.S.- Muffasil, District- Begusarai.
13. Md. Abbas S/o Md. Muslim Resident of Village- Wajidpur, Pargana Ballia,
    P.S.- Muffasil, District- Begusarai.
14. Md. Rabban S/o Md. Muslim Resident of Village- Wajidpur, Pargana
    Ballia, P.S.- Muffasil, District- Begusarai.
15. Md. Zashia D/o Md. Muslim Resident of Village- Wajidpur, Pargana
    Ballia, P.S.- Muffasil, District- Begusarai.

                                         ... Defendants/Respondents 2nd Set
16. Md. Akbar S/o Samdi Mian Resident of Village- Wajidpur, Pargana Ballia,
    P.S.- Muffasil, District- Begusarai.
 Patna High Court C.Misc. No.23 of 2020 dt.24-02-2020
                                             2/3




  17. Md. Ahmad S/o Samdi Mian Resident of Village- Wajidpur, Pargana
      Ballia, P.S.- Muffasil, District- Begusarai.
  18. Hasina Khatoon Wife of Late Subhan Mian Resident of Village- Wajidpur,
      Pargana Ballia, P.S.- Muffasil, District- Begusarai.
  19. Md. Anwar S/o Md. Moyeen Resident of Village- Wajidpur, Pargana
      Ballia, P.S.- Muffasil, District- Begusarai.
  20. Md. Rustam S/o Md. Moyeen Resident of Village- Wajidpur, Pargana
      Ballia, P.S.- Muffasil, District- Begusarai.
  21. Md. Rizwan S/o Md. Moyeen Resident of Village- Wajidpur, Pargana
      Ballia, P.S.- Muffasil, District- Begusarai.
  22. Md. Irfan S/o Md. Moyeen Resident of Village- Wajidpur, Pargana Ballia,
      P.S.- Muffasil, District- Begusarai.
  23. Ramji Sahu Son of Late Sagar Sahu Resident of Village- Wajidpur,
      Pargana Ballia, P.S.- Muffasil, District- Begusarai.
  24. Rajendra Sahu Son of Late Sagar Sahu Resident of Village- Wajidpur,
      Pargana Ballia, P.S.- Muffasil, District- Begusarai.
  25. Yogendra Sahu Son of Late Sagar Sahu Resident of Village- Wajidpur,
      Pargana Ballia, P.S.- Muffasil, District- Begusarai.
  26. Akbar Hussain Son of Late Md. Hussain Resident of Village- Wajidpur,
      Pargana Ballia, P.S.- Muffasil, District- Begusarai.
  27. Bibi Asmati Khatoon Wife of Md. Shoaib Shamshi Resident of Village-
      Wajidpur, Pargana Ballia, P.S.- Muffasil, District- Begusarai.
  28. Bibi Mohammadi Khatoon W/o Md. Mushtaque Resident of Village-
      Wajidpur, Pargana Ballia, P.S.- Muffasil, District- Begusarai.
  29. Bai Suraiya W/o Late Mohammad Hussain Resident of Village- Wajidpur,
      Pargana Ballia, P.S.- Muffasil, District- Begusarai.

                                      ..... Defendants/Respondents 3 rd Set
          ======================================================
       Appearance :
       For the Petitioner/s : Mr. Sanjay Sinha, Advocate.
       For the Respondent/s:
       ======================================================
       CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
       ORAL JUDGMENT

Date : 24-02-2020 The present application has been filed "for setting aside the order dated 04.09.2019 passed by Mr. Anwar Shamin, Sub-Judge-I, Begusarai in T.S. No. 176 of 1994 (CIS No. 2610 of 2013) whereby an application under Order 39 Rule 7 of C.P.C. filed by the petitioner has been rejected."

Patna High Court C.Misc. No.23 of 2020 dt.24-02-2020 3/3

2. Learned counsel for the defendant 1st set/petitioner submits that the learned court below ought to have allowed the application for appointment of survey knowing pleader commissioner which was necessary as the suit was for demarcation of boundary relating to land on a portion of which both parties are admittedly in possession.

3. Having heard learned counsel for the defendant 1 st set/petitioner and on consideration of the materials on record, this Court is not inclined to interfere in the matter. A perusal of the impugned order dated 04.09.2019 discloses that the case is at the stage of final argument and no such prayer had been made by the defendant 1st set/petitioner at any earlier stage. The defendant 1 st set/petitioner has also not shown how any prejudice will be caused if his application is not allowed, inasmuch as if the suit is decreed, then a pleader commissioner would have to be appointed.

4. In the above view of the matter, this Court does not find any illegality, infirmity or error of jurisdiction in the order of the learned court below. The petition stands dismissed.

(Vikash Jain, J) Ibrar//-

AFR/NAFR              NAFR
CAV DATE              N.A.
Uploading Date        26.02.2020
Transmission Date     N.A.