Musstt. Firuja Begum @ Tulsi Majhi vs The Union Of India And 5 Ors
2021 Latest Caselaw 2012 Gua

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GAHC010126512021




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/4202/2021

         MUSSTT. FIRUJA BEGUM @ TULSI MAJHI
         D/O- DEWA MAJHI, W/O- SIRAJAT ALI, VILL- MISSAMORA T.E. (HABI
         GAON), P.S. DERGAON, DIST.- GOLAGHAT (ASSAM)



         VERSUS

         THE UNION OF INDIA AND 5 ORS.
         REP. BY THE MINISTRY OF HOME AFFAIRS, GOVT. OF INDIA, NEW DELHI-
         110001

         2:THE ELECTION COMMISSIONER OF INDIA
          GOVT. OF INDIA
          NEW DELHI- 110001

         3:THE STATE OF ASSAM
          REP. BY COMM. AND SECY. TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GHY-06

         4:THE STATE COORDINATOR
          NATIONAL REGISTER OF CITIZENS (NRC)
          BHANGAGARH
          GHY-5

         5:THE DY. COMMISSIONER
          GOLAGHAT
          DIST.- GOLAGHAT
         ASSAM
          PIN- 785621

         6:THE SUPERINTENDENT OF POLICE (B)
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             GOLAGHAT
             DIST.- GOLAGHAT
             ASSAM
             PIN- 78562

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : ASSTT.S.G.I.




                                    BEFORE
                    HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                             ORDER

31.08.2021 (N. Kotiswar Singh, J)

Heard Mr. H. Ali, learned counsel for the petitioner.

Issue notice, returnable within 4 (four) weeks.

Also heard Ms. L. Devi, learned counsel appearing on behalf of Mr. R.K.D. Choudhury, learned ASGI for the respondent Nos. 1 & 4; Ms. B Das, learned Standing Counsel, ECI appearing for the respondent No. 2 and Ms. A. Verma, learned Special Counsel, FT appearing for respondent Nos. 3, 5 & 6.

As all the parties are duly represented, no further formal steps are called for in respect of the respondents.

However, petitioner shall furnish extra copies to the learned counsel for the parties within 3 (three) days.

Call for the case records of FT Case No. FTG(D) 237/2019 from the Member, Foreigners' Tribunal, Jorhat, Assam.

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The learned counsel for the petitioner submits that no separate order has been made available in spite of applying for the same, though it is mentioned in the order dated 29.01.2021 that the Judgment has been passed accordingly and placed separately with the records.

In view of the above, let the matter be listed on 13.09.2021. In the meantime the learned counsel for the State shall verify whether any such order has been passed separately.

                                      JUDGE                              JUDGE




Comparing Assistant