Gauhati High Court
Page No.# 1/3 vs Union Of India And 4 Ors on 8 August, 2022
Page No.# 1/3
GAHC010209132019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/7024/2019
PRAHLAD DAS @ PRAHLAD CH. DAS AND 3 ORS.
S/O- LT. PRABHAT CH. DAS, R/O- VILL. AND P.O. AZARBARI, P.S. LANKA,
DIST. HOJAI (EARLIER NAGAON), ASSAM, PIN- 782442.
2: PRAMATHA DAS @ PRAMUD DAS
S/O- SRI PRAHLAD DAS
R/O- VILL. AND P.O. AZARBARI
P.S. LANKA
DIST. HOJAI (EARLIER NAGAON)
ASSAM
PIN- 782442.
3: BABUL DAS @ BABUL CH. DAS
S/O- LT. PRABHAT CH. DAS
R/O- VILL. AND P.O. AZARBARI
P.S. LANKA
DIST. HOJAI (EARLIER NAGAON)
ASSAM
PIN- 782442.
4: BIDHAN DAS
S/O- SRI PRATAP DAS
R/O- VILL. AND P.O. AZARBARI
P.S. LANKA
DIST. HOJAI (EARLIER NAGAON)
ASSAM
PIN- 782442
VERSUS
UNION OF INDIA AND 4 ORS.
THROUGH THE SECRETARY, MINISTRY OF HOME AFFAIRS, GOVT. OF
INDIA, NEW DELHI- 110001.
Page No.# 2/3
2:THE STATE OF ASSAM
THROUGH THE SECRETARY
GOVT. OF ASSAM
HOME DEPTT
DISPUR
GUWAHATI- 781006.
3:THE DEPUTY COMMISSIONER
DIST. HOJAI (EARLIER NAGAON)
PO AND PS- HOJAI
(ASSAM)
PIN- 782435.
4:SUPERINTENDENT OF POLICE (B)
HOJAI
DIST. HOJAI (EARLIER NAGAON)
PO AND PS HOJAI
(ASSAM)
PIN- 782435.
5:OFFICER-IN-CHARGE
LANKA P.S.
PO- LANKA
DIST. HOJAI (ERSTWHILE NAGAON)
PIN- 782446
Advocate for the Petitioner : MR G P BHOWMIK
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
HON'BLE MRS. JUSTICE MALASRI NANDI
08/08/2022
(M.R. Pathak, J)
Heard Mr. S K Ghosh, learned counsel for the petitioners and Mr. K Gogoi, learned Central
Government Counsel for the respondent No. 1. Also heard Mr. G Sarma, learned Standing counsel,
Foreigners' Tribunal for the respondent Nos. 2, 4 & 5 and Ms. U Das, learned Government Advocate,
Assam for the respondent No. 3.
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Being aggrieved with the judgment & order/opinion dated 27.06.2018 passed by the learned
Member, Foreigners' Tribunal, Nagaon 7 th at Lanka, Hojai in (i) F.T./L/Case No. 752/16, (ii) F.T./L/Case
No. 750/16, (iii) F.T./L/Case No. 753/16 and (iv) F.T./L/Case No. 779/16, whereby the petitioners have
been declared to be foreigners of 1966-1971 stream under the Foreigners Act, 1946 as amended,
directing them to register their names in accordance with Rule 19 of the Citizenship Rule, 2009 before
the competent authority, i.e., the concerned Foreigners Regional Registration Officer, the petitioners
have preferred this writ petition.
Pursuant to the order dated 29.07.2021, Registry has already received the relevant LCRs from
the office of the Foreigners Tribunal, Nagaon 7th at Lanka, Hojai, erstwhile District-Nagaon.
Matter be admitted for hearing.
Registry shall list this matter for hearing in its usual course.
Until further order of the Court, the petitioners shall remain on interim bail granted earlier to
them by this Court on 29.07.2021 and shall comply with the terms and conditions as specified in the
order dated 29.07.2021 passed earlier in this proceeding.
On the next date of listing of this matter, Mr. Kaustav Gogoi, learned Central Government
Counsel shall apprise the Court as to who are the notified registering authorities appointed by the
Central Government as the Foreigners Regional Registration Officer in the Districts of Assam as
provided under Part-IV Rule 19 of the Citizenship Rules, 2009 framed under the provisions of Section
18 of the Citizenship Act, 1955 that came into force w.e.f. 08.01.2010.
Copy of this order be furnished to Mr. K Gogoi, learned Central Government Counsel for his
necessary use.
JUDGE JUDGE
Comparing Assistant
