Gauhati High Court
2: Bahar Uddin vs On The Death Of Abdul Wahid Tapadar on 25 January, 2021
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/7
GAHC010233512019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/3432/2019
ON THE DEATH OF ISLAM UDDIN MAZUMDER, HIS LEGAL HEIRS AND 5
ORS
REPRESENTED BY
1.1: JAIDA BEGUM MAZUMDER
W/O LATE ISLAM UDDIN MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
1.2: BAHAR UDDIN
S/O LATE ISLAM UDDIN MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
2: ON THE DEATH OF JOHIR UDDIN MAZUMDER
HIS LEGAL HEIR AHAD UDDIN
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
3: MD. SAMSUL UDDIN MAZUMDER
S/O LATE AHMED ALI MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
4: JAMAL UDDIN MAZUMDER
S/O LATE AHMED ALI MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
Page No.# 2/7
5: SARAF UDDIN MAZUMDER
S/O LATE MUJAMIL ALI MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
6: LALU MIA MAZUMDER
S/O LATE MUJAMIL ALI MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKAND
VERSUS
ON THE DEATH OF ABDUL WAHID TAPADAR, HIS LEGAL HEIRS AND 11
ORS
REPRESENTED BY
1.1:ABDUL SALAM
S/O LATE ABDUL WAHID
VILL-UTTAR KANCHANPUR PART-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
1.2:ABDUL HAMID
S/O LATE ABDUL WAHID
VILL-UTTAR KANCHANPUR PART-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
1.3:KHARIZA BEGUM
D/O LATE ABDUL WAHID
VILL-UTTAR KANCHANPUR PART-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
2:RAFIUN BIBI
D/O LATE ABDUL KHALIK TAPADAR
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
3:SHAIDA KHATUN
D/O LATE ABDUL KHALIK TAPADAR
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
Page No.# 3/7
4:JUBEDA KHATUN
D/O LATE ABDUL KHALIK TAPADAR
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
5:SHAYABAN BIBI
D/O LATE ABDUL KHALIK TAPADAR
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
6:RAMJAN BIBI
D/O LATE ABDUL KHALIK TAPADAR
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
7:ON THE DEATH OF KHUDEZA BIBI
HER LEGAL HEIRS
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
8:MD. MAKRAM ALI
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
9:MST. SALIMA BIBI
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
10:SAFINA BIBI
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
11:MOHI UDDIN MAZUMDER
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
12:KAMAL UDDIN MAZUMDER
S/O LATE ABDUL KHALIK MAZUMDER
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
Page No.# 4/7
DIST-HAILAKAND
Advocate for the Petitioner : MR. N ISLAM
Advocate for the Respondent : MR. M H RAJBARBHUIYAN
Linked Case : I.A.(Civil)/3434/2019
ON THE DEATH OF ISLAM UDDIN MAZUMDER
HIS LEGAL HEIRS AND 5 ORS
REPRESENTED BY
1.1: JAIDA BEGUM MAZUMDER
W/O LATE ISLAM UDDIN MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
1.2: BAHAR UDDIN
S/O LATE ISLAM UDDIN MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
2: ON THE DEATH OF JOHIR UDDIN MAZUMDER
HIS LEGAL HEIR AHAD UDDIN
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
3: MD. SAMSUL UDDIN MAZUMDER
S/O LATE AHMED ALI MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
4: JAMAL UDDIN MAZUMDER
S/O LATE AHMED ALI MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
5: SARAF UDDIN MAZUMDER
Page No.# 5/7
S/O LATE MUJAMIL ALI MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
6: LALU MIA MAZUMDER
S/O LATE MUJAMIL ALI MAZUMDER
VILL-UTTAR KANCHANPUR PART-II
P.S.-ALGAPUR
DIST-HAILAKANDI
VERSUS
ON THE DEATH OF ABDUL WAHID TAPADAR
HIS LEGAL HEIRS AND 11 ORS
REPRESENTED BY
1.1:ABDUL SALAM
S/O LATE ABDUL WAHID
VILL-UTTAR KANCHANPUR PART-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
1.2:ABDUL HAMID
S/O LATE ABDUL WAHID
VILL-UTTAR KANCHANPUR PART-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
1.3:KHARIZA BEGUM
D/O LATE ABDUL WAHID
VILL-UTTAR KANCHANPUR PART-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
2:RAFIUN BIBI
D/O LATE ABDUL KHALIK TAPADAR
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
3:SHAIDA KHATUN
D/O LATE ABDUL KHALIK TAPADAR
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
4:JUBEDA KHATUN
D/O LATE ABDUL KHALIK TAPADAR
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
5:SHAYABAN BIBI
D/O LATE ABDUL KHALIK TAPADAR
Page No.# 6/7
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
6:RAMJAN BIBI
D/O LATE ABDUL KHALIK TAPADAR
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
7:ON THE DEATH OF KHUDEZA BIBI
HER LEGAL HEIRS
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
8:MD. MAKRAM ALI
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
9:MST. SALIMA BIBI
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
10:SAFINA BIBI
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
11:MOHI UDDIN MAZUMDER
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
12:KAMAL UDDIN MAZUMDER
S/O LATE ABDUL KHALIK MAZUMDER
VILL-UTTAR KANCHANPUR PT-II
P.S.-PANCHGRAM
DIST-HAILAKANDI
------------
Advocate for : MR. N ISLAM
Advocate for : appearing for ON THE DEATH OF ABDUL WAHID TAPADAR
HIS LEGAL HEIRS AND 11 ORS
Page No.# 7/7
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 25.01.2021 Heard Mr. N. Islam, learned counsel for the applicants. Also heard Mr. M.H. Rajbarbhuiyan, learned counsel for the opposite parties no.1(ii), 1(iii), 4, 5, 6 and 7.
The learned counsel for the appearing opposite parties has submitted that initially the connected RSA was dismissed for non-prosecution by order dated 17.02.2012 and a restoration application being Misc. Case No.276/2013 along with Misc. Case No.275/2013 was filed for condonation of delay, which was allowed on payment of cost of Rs.5,000/-. However, the restored appeal was again dismissed for non-prosecution by order dated 08.08.2013. Thereafter, a prayer for condonation of delay of 375 days was filed, which was registered as Misc. Case No.2849/2014 and the prayer for restoration was registered as Misc. Case No.2845/2014. While no notice was issued on the condonation application, Misc. Case No.2845/2014 was dismissed for non-prosecution by order dated 21.12.2015.
It is submitted that the present I.A.(Civil)3432/2019 is filed for seeking condonation of delay of 2202 days in respect of order dated 08.08.2013 passed in the connected RSA. It is submitted that on dismissal of Misc. Case No.2845/2014, present application, being I.A.(Civil) 3432/2019 would be a second application and the same would not be maintainable.
The learned counsel for the applicants seeks some time to obtain instruction. Accordingly, matter stands adjourned today.
List after a week as prayed for.
JUDGE Comparing Assistant