Gauhati High Court
Sirajul Islam Alias Sirajul Hoque vs The Union Of India And 5 Ors on 22 May, 2026
Author: Sk Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/3
GAHC010095522026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2624/2026
SIRAJUL ISLAM ALIAS SIRAJUL HOQUE
S/O LATE MOHAMMAD ALI, VILL. BORPETA, P.S. RUPAHIHAT, DIST.
NAGAON, ASSAM.
VERSUS
THE UNION OF INDIA AND 5 ORS
REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY
OF HOME AFFAIRS, SHASTRI BHAWAN, NEW DELHI 110001
2:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
HOME DEPARTMENT
DISPUR
GUWAHATI- 06
3:THE DISTRICT COMMISSIONER
NAGAON
ASSAM
PIN- 782001
4:THE SUPERINTENDENT OF POLICE (B)
NAGAON
ASSAM
PIN- 782001
5:THE ELECTION COMMISSION OF INDIA
NEW DELHI- 110001
6:THE STATE COORDINATOR
NATIONAL REGISTER OF CITIZENS (NRC)
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ASSAM
GUWAHATI - 78100
Advocate for the Petitioner : M ALAMGEER, MR. A H M R CHOUDHURY
Advocate for the Respondent : DY.S.G.I., SC, ECI,GA, ASSAM,SC, NRC,SC, F.T
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
HONOURABLE MR. JUSTICE PRANJAL DAS
ORDER
22.05.2026 (SK Medhi, J.) Heard Shri A.H.M.R., learned counsel for the petitioner, who has instituted this writ petition challenging an order dated 03.02.2020 passed by the learned Member, Foreigners' Tribunal (3rd), Nagaon, Assam, in FT Case No.600/2015 whereby the petitioner has been declared as a foreigner of post 25th March, 1971.
2. It is contended on behalf of the petitioner that the available evidence were not properly considered.
3. On the other hand, the learned counsel for the respondents have submitted that there has been gross delay in approaching this Court and accordingly questions the maintainability.
4. Be that as it may, let notice be issued, returnable on 22.06.2026.
5. Ms. J. Sarma, learned C.G.C. accepts notice on behalf of the respondent no. 1; Ms. A. Verma, learned Standing Counsel, Home and Political accepts notice on behalf of the respondent nos. 2 and 4; Shri P. Sarma, learned State Counsel accepts notice Page No.# 3/3 on behalf of the respondent no. 3; Ms. S. Katakey, learned Standing Counsel, E.C.I. accepts notice on behalf of the respondent no. 5; whereas Shri G. Sarma, learned Standing Counsel, N.R.C. accepts notice on behalf of the respondent no. 6.
6. Let extra copies of the writ petition along with its annexures be served upon the learned counsel for the respondents.
7. Call for the records of the aforesaid FT Case No.600/2015. Registry shall do the needful to requisition the same.
8. The interim protection not to be deported shall be considered on the returnable date.
9. The issue of maintainability of the writ petition is, however, kept open on the ground of delay.
JUDGE JUDGE Comparing Assistant