Hazarat Ali vs The Union Of India And 5 Ors
2022 Latest Caselaw 2671 Gua

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GAHC010105402021




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

                         Case No. : Review.Pet./31/2022
                          in WP(C) 2076/2017(D/O)

         HAZARAT ALI
         S/O ABDUL KARIM SHEIKH
         RESIDENT OF SALPARA, MOLANDUBI,
         PS KRISHNAI DIST GOAPARA, ASSAM 783126

         VERSUS

         THE UNION OF INDIA AND 5 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY
         OF HOME AFFAIRS, NEW DELHI 01

         2:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THEGOVT.
         OF ASSAM
          HOME DEPARTMENT
          DISPUR GUWAHTI 06

         3:THE ELECTION COMMISSION OF INDIA
          REPRESENTED BY THE CHIEF ELECTION COMMISSION
          INDIA NEW DELHI 01

         4:THE STATE CO ORDINATOR
          NRC
         ASSAM
          BHANGAGARH
          GUWAHATI 781006

         5:THE DEPUTY COMMISSIONER
          GOALPARA
         ASSAM
          783101

         6:THE SUPERINTENDENT OF POLICE (B)
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              GOALPARA
              ASSAM
              78310

Advocate for the Petitioner : MR. N AHMED
Advocate for the Respondent : ASSTT.S.G.I.




                                            BEFORE
                  HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                   HON'BLE MR. JUSTICE MANISH CHOUDHURY

                                             ORDER

02-08-2022 (M.R.Pathak, J)

This review petition has been filed against the judgment and order dated 04.04.2019, passed by this Court in WP(C) No. 2076/2017.

Against the said order dated 04.04.2019, the petitioner preferred a SLP (Crl) before the Hon'ble Apex Court along with an application for condonation of delay in preferring the said SLP(Crl). However, on 17.12.2019, the petitioner withdrew the said SLP (Crl) with liberty to file a review petition before this Court and accordingly, the said SLP (Crl) was dismissed on withdrawal, with liberty, enabling the petitioner to prefer a review petition.

Thereafter, the petitioner preferred this review petition on 14/07/2021. However, it is noticed that the petitioner without any such explanation preferred this review petition only on 14.07.2021.

As such, on the next date, the review petitioner shall properly explain the reasons for such delay in preferring this review petition.

List this matter after 2(two) weeks on a date to be fixed by the Registry.

                                    JUDGE                                        JUDGE
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