Gauhati High Court
Majiubur Rahman And 17 Ors vs Jaladuddin And Anr on 6 February, 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
06.02.2019 Heard Mr. T. J. Mahanta, the learned Senior Counsel for the petitioners. Also heard Mr. R. C. Borpatragohain, the learned Advocate General, Assam.
This revision petition is filed impugning the judgment and decree dated 28.02.2018 passed in Special (LG) Case No.13/2015 by the learned Special Tribunal -cum- Additional District Judge, Nagaon. This impugned order arose out of a proceeding drawn under the Assam Land Grabbing (Prohibition) Act, 2010. This revision petition is filed under Article 227 Page No.# 5/5 of the Constitution of India for interference by this Court of the impugned judgment and decree. Whether this Court can invoke the jurisdiction under Article 227 of the Constitution of India is the issue before this Court keeping in view the provision of the said Act of 2010 wherein Section 13 stipulates that any person aggrieved by the judgment and order not being an Interlocutory Application of the Special Tribunal may prefer an appeal before the Special Court and Section 14 prescribes the constitution of the Special Court. The Government as per Section 14 of the said Act, 2010 for the purpose of entertaining and disposal of appeals arising out of any judgment and order of the Special Tribunal by notification published in the Official Gazette constitute a Special Court for the whole of the State of Assam. This statue is a special statue and the statue provides the remedy by way of an appeal under such circumstances, invocation of the jurisdiction under Article 227 of the Constitution of India is ruled out.
On a query to Mr. Mahanta, the learned Senior Counsel for the petitioners, submits that the Special Court is yet to be constituted by the Government. In order to get the first hand information with respect to the constitution of the said Special Court, the learned Advocate General is requested to appear and on his appearance he submits that necessary steps had already been initiated by the Government and the constitution of the Special Court is going to be completed within a very short period preferably within this month itself.
Keeping in view the ground reality and also in the interest of the present petitioner it would be proper and appropriate to keep this revision petition pending with an interim order restraining the learned Special Tribunal -cum- Additional District Judge, Nagaon not to go ahead with the execution part of the judgment and decree.
List this matter again on 06.03.2019.
JUDGE Comparing Assistant