Salahuddin Ansari vs Mohammad Ali & Ors on 23 February, 2012

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Patna High Court - Orders

Salahuddin Ansari vs Mohammad Ali & Ors on 23 February, 2012

Bench: Shivaji Pandey

  IN THE HIGH COURT OF JUDICATURE AT PATNA
             Civil Writ Jurisdiction Case No.2696 of 2012
======================================================
1. Salahuddin Ansari Son Of Late Jabbar Mian Resident Of Malah Chakia,
    Post-Central Jail, Police Station-Buxar (M), District-Buxar

                                                     .... ....   Petitioner/s
                                 Versus

1. Mohammad Ali Son Of Juman Mian Resident Of Malah Chakia, Post
    Office Central Jail, Police Station, Buxar (M), District-Buxar
2. Haidar Ali Son Of Juman Mian Resident Of Malah Chakia, Post Office
    Central Jail, Police Station, Buxar (M), District-Buxar
3. Mumtaz Ali Son Of Juman Mian Resident Of Malah Chakia, Post Office
    Central Jail, Police Station, Buxar (M), District-Buxar
4. Bibi Rasulan Wife Of Late Rahamtullah Mian Resident Of Malah
    Chakia, Post Office Central Jail, Police Station, Buxar (M), District-
    Buxar
5. Sajid Ali Son Of Late Rahamatullah Mian Resident Of Malah Chakia,
    Post Office Central Jail, Police Station, Buxar (M), District-Buxar
6. Mohammad Muslim Son Of Late Rahamatullah Mian Resident Of Malah
    Chakia, Post Office Central Jail, Police Station, Buxar (M), District-
    Buxar
7. Mohammad Nasim Son Of Late Rahamatullah Mian Resident Of Malah
    Chakia, Post Office Central Jail, Police Station, Buxar (M), District-
    Buxar
8. Mohammad Nazim Son Of Late Rahamatullah Mian Resident Of Malah
    Chakia, Post Office Central Jail, Police Station, Buxar (M), District-
    Buxar
9. Amina Khatoon Wife Of Late Jabbar Mian Resident Of Malah Chakia,
    Post Office-Central Jail, Police Station-Buxar (M), District-Buxar
10. Kalamuddin Ansari Son Of Late Jabbar Mian Resident Of Malah
    Chakia, Post Office-Central Jail, Police Station-Buxar (M), District-
    Buxar
11. Noorjahan Khatoon Wife Of Mohammad Ansari, Daughter Of Late
    Jabbar Mian Resident Of Chousa, P.O.-Chousa, Distt.-Buxar
12. Rehana Khatoon Wife Of Riyazdin Ansari, Daughter Of Late Jabbar
    Mian Resident Of Malah Chakia, Post Office-Central Jail, Police
    Station-Buxar (M), District-Buxar
13. Ishaque Mian Son Of Yar Mohammad Resident Of Malahchakia, P.O.-
    Central Jail, Police Station-Buxar (M), District-Buxar
14. Anwar Ali Son Of Yar Mohammad Resident Of Malahchakia, P.O.-
    Central Jail, Police Station-Buxar (M), District-Buxar
15. Akhtar Ali Son Of Yar Mohammad Resident Of Malahchakia, P.O.-
    Central Jail, Police Station-Buxar (M), District-Buxar
16. Hasina Begum Wife Of Mustafa Mian Resident Of Malahchakia, P.O.-
    Central Jail, Police Station-Buxar (M), District-Buxar
17. Md. Israil Son Of Mustafa Mian Resident Of Malahchakia, P.O.-
    Central Jail, Police Station-Buxar (M), District-Buxar
18. Babujan Mohammad Son Of Mustaffa Mian Resident Of Malahchakia,
    P.O.-Central Jail, Police Station-Buxar (M), District-Buxar
19. Chand Mohammad Son Of Mustaffa Mian Resident Of Malahchakia,
 2        Patna High Court CWJC No.2696 of 2012 (2) dt.23-02-2012

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                      P.O.-Central Jail, Police Station-Buxar (M), District-Buxar
                  20. Lal Mohammad Son Of Mustaffa Mian Resident Of Malahchakia, P.O.-
                      Central Jail, Police Station-Buxar (M), District-Buxar
                  21. Murtuja Mian Son Of Mahboob Mian Resident Of Malahchakia, P.O.-
                      Central Jail, Police Station-Buxar (M), District-Buxar
                  22. Jamaluddin Mian S/O Kayas Mian Resident Of Malahchakia, P.O.-
                      Central Jail, Police Station-Buxar (M), District-Buxar
                  23. Sarafaraj Son Of Kurban Mian Resident Of Malahchakia, P.O.-Central
                      Jail, Police Station-Buxar (M), District-Buxar

                                                                .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s : Mr. Sanjay Kumar
                                      : Mr. Surya Prakash, Advs.

                 For the Respondent/s None.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
                 ORAL ORDER

2   23-02-2012

Heard learned counsel for the petitioner.

Petitioner is challenging the order dated 27th July 2011 by which heirs of Sharif Mian were allowed to be substituted.

In the present case, Sharif Mian was defendant no.10 in the T.S.No. 75 of 1984 and on his death, his only son Shaukat Ali and widow Bibi Hamida Khatoon were brought on record on 16th January 1997 and due to mistake of the court, names of son and widow were not substituted in place of Sharif Mian Later on widow had also died on 14th November 1998 and an application was filed on 15th January 1999 and Shaukat Ali remained on the record as Opposite party. On 9th October 2008, Shaukat Ali also died and an application was filed within time prescribed. The 3 Patna High Court CWJC No.2696 of 2012 (2) dt.23-02-2012 3/3 defendant opposed the substitution but the court below after consideration of facts on record had come to a finding that on 16 th January 1996 heirs and legal representative had already appeared in the case but due to mistake of the court, name of Sharif Mian was not deleted and for ends of justice, the court below allowed the substitution of the heirs of Sharif Mian/Shaukat Ali who died on 9th October 2008, with a cost of Rs.200/-.

I do not find any error in the order. This application is accordingly, dismissed, but without costs.

    Jay/-                                         (Shivaji Pandey, J)

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Patna High Court - Orders