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Jainal Uddin @ Jainal Abdin vs The Union Of India And 4 Ors
2021 Latest Caselaw 2977 Gua

Citation : 2021 Latest Caselaw 2977 Gua
Judgement Date : 18 November, 2021

Gauhati High Court
Jainal Uddin @ Jainal Abdin vs The Union Of India And 4 Ors on 18 November, 2021
                                                                Page No.# 1/2

GAHC010050462017




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

                          Case No. : WP(C)/7084/2017

         JAINAL UDDIN @ JAINAL ABDIN
         S/O. LT. SADARUDDIN @ SODU SHEIKH, PERMANENT RESIDENT OF VILL.
         BARCHAPORI, P.S. MOIRABARI, DIST. MORIGAON, ASSAM.

         VERSUS

         THE UNION OF INDIA and 4 ORS
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
         AFFAIRS, NEW DELHI.

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

         3:THE CHIEF ELECTORAL OFFICER
         ASSAM ELECTION DEPTT.
          4TH FLOOR
          BLOCK-C
         ASSAM SECRETARIAT
          DISPUR
          GHY.-781006.

         4:THE DY. COMMISSIONER
          MORIGAON
         AT MORIGAON
         ASSAM
          PIN-782105.

         5:THE SUPDT. OF POLICE B
          MORIGAON
         ASSAM
          PIN-782105
                                                                            Page No.# 2/2


Advocate for the Petitioner   : MRS B B AHMED

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




                                     BEFORE
                      HON'BLE MR. JUSTICE N. KOTISWAR SINGH
                       HON'BLE MRS. JUSTICE MALASRI NANDI

                                             ORDER

18.11.2021 [N. Kotiswar Singh, J.]

Heard Mr. Z. Hussain, learned counsel for the petitioner. Also heard Ms. L. Devi,

learned counsel appearing on behalf of Mr. R.K. Dev Choudhury, learned Asstt. Solicitor

General of India for the respondent No.1; Mr. J. Payeng, learned special counsel, FT,

appearing for respondent Nos.2 and 5; Mr. A. Bhuyan, learned standing counsel, ECI,

appearing for respondent No.3 and Ms. U. Das, learned Additional Senior Government

Advocate, Assam, appearing for respondent No.4.

Hearing concluded.

Judgment reserved.


                 Sd/- Malasri Nandi               Sd/- N. Kotiswar Singh
                       JUDGE                               JUDGE




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