Saheb Ali vs The Union Of India And 9 Ors
2021 Latest Caselaw 2720 Gua

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GAHC010166642019




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

                           Case No. : WP(C)/7227/2019

         SAHEB ALI
         S/O- LATE WAZED ALI, R/O- VILL- HARIPUR, P.S- TARABARI, DIST-
         BARPETA, ASSAM, PIN- 781302


         VERSUS


         THE UNION OF INDIA AND 9 ORS
         REP. BY THE SECRETARY, MIN OF HOME AFFAIRS, GOVT OF INDIA,
         SHASTRI BHAWAN, NEW DELHI- 110001

         2:THE STATE OF ASSAM
          REP. BY THE SECRETARY TO THE GOVT OF ASSAM
          HOME DEPTT
          DISPUR
          GUWAHATI- 781006

         3:THE ELECTION COMMISSION OF INDIA
          REP. BY THE CHIEF ELECTION COMMISSION
          NIRVACHAN SADAN
         ASHOKA ROAD
          NEW DELHI- 110001

         4:THE STATE COORDINATOR
          NRC
         ASSAM
          1ST FLOOR
         ACHYUT PLAZA
          G S ROAD
          BHANGAGARH
          GUWAHATI
         ASSAM
          PIN- 781005
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            5:THE FOREIGNERS TRIBUNAL KAMRUP METRO NO.2
             GUWAHATI
             HEDAYATPUR
             GUWAHATI- 03
             DIST- KAMRUP (M)
            ASSAM

            6:THE DEPUTY COMMISSIONER
             BARPETA POST OFFICE AND P.S- BARPETA
             DIST- BARPETA
            ASSAM
             PIN- 781301

            7:THE DEPUTY COMMISSIONER OF POLICE (B)
             CITY GUWAHATI
             KAMRUP (M)
            ASSAM
             PIN- 781001

            8:THE SUPERINTENDENT OF POLICE (B)
             CITY GUWAHATI
             KAMRUP (M)
            ASSAM
             PIN- 781001

            9:THE SUPERINTENDENT OF POLICE(B)
             BARPETA
             P.O AND P.S- BARPETA
             DIST- BARPETA
            ASSAM
             PIN- 781301

            10:THE OFFICER IN CHARGE
            TARABARI POLICE STATION
             P.O- TARABARI
             DIST- BARPETA
            ASSAM
             PIN- 78130

Advocate for the Petitioner   : MS. D GHOSH

Advocate for the Respondent : ASSTT.S.G.I.
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                                      BEFORE
                      HON'BLE MR. JUSTICE N. KOTISWAR SINGH
                       HON'BLE MRS. JUSTICE MALASRI NANDI
                                     :: O R D E R ::

08.11.2021 [N. Kotiswar Singh, J]

Heard Ms. D. Ghosh, learned counsel for the petitioner. Also heard Mr. J. Payeng, learned Special Counsel, Foreigners Tribunal appearing for respondent Nos.2, 5, 8, 9 and 10. Ms. L. Devi, learned counsel appears on behalf of Mr. R.K.D. Choudhury, learned ASGI for respondent No.1; Ms. Devi also appears for respondent No.4 as the learned Standing Counsel, NRC; Mr. A.I. Ali, learned Standing Counsel, ECI appears for respondent No.3 and Ms. U. Das, learned Additional Senior Government Advocate, Assam appears for respondent Nos.6, and 7.

Hearing concluded.

Judgment reserved.

                                JUDGE                                      JUDGE




Comparing Assistant