Md. Abdul Rahim vs The Union Of India And 5 Ors
2022 Latest Caselaw 2953 Gua

                                                                    Page No.# 1/2

GAHC010050812018




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

                                 Case No. : WP(C)/1542/2018

            MD. ABDUL RAHIM
            S/O- LT MURFIZ ALI, VILL- CHARLOK, P.S. JAMUNAMUKH, DIST- NAGAON
            (ASSAM)

            VERSUS

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

            2:THE STATE OF ASSAM
             REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
             HOME DEPTT.
             DISPUR GHY-6

            3:THE DIRECTOR GENERAL OF POLICE
            ASSAM
             ULUBARI GHY-7

            4:THE SUPERINTENDENT OF POLICE (BORDER)
             NAGAON
             DIST- NAGAON ASSAM

            5:THE DEPUTY COMMISSIONER
             NAGAON

            6:THE OFFICER-IN-CHARGE
             JAMUNAMUKH PS
             DIST- NAGAON ASSA

Advocate for the Petitioner   : MR S M ABDULLAH P

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

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BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK HON'BLE MRS. JUSTICE MALASRI NANDI

12/08/2022 (M.R. Pathak, J)

Heard Mr. D Saikia, learned counsel for the petitioner and Ms. S Baruah, learned Central Government Counsel for the respondent No. 1. Also heard Mr. G Sarma, learned Standing counsel, Foreigners' Tribunal for the respondent Nos. 2, 3, 4 & 6 and Ms. K Phukan, learned Government Advocate, Assam for the respondent No. 5.

Mr. D Saikia, learned counsel for the petitioner by placing the Annexure-9 to this petition, i.e., the judgment & order dated 11.11.2014 passed by the learned Member, Foreigners' Tribunal, Hojai in Case No. FT/H/175/2013 submitted that in the said case, the learned Foreigners' Tribunal, Hojai opined that the petitioner of Village-Charlock under Jamunamukh Police Station in the District of Nagaon is not a foreigner.

In the case in hand from the record of F.T. Case No. (D) 1144/2015 that was called for by the

Court on 21.03.2018 from the office of the Foreigners' Tribunal 10 th, Nagaon at Sankardev Nagar, Hojai, it is seen that the name of the petitioner's father is Late Murfiz Ali and the concerned Village is Charlock under Jamunamukh Police Station, District-Nagaon.

Considering the above, the records of Case No. FT/H/175/2013, disposed of on 11.11.2014 be called for from the office of the Foreigners' Tribunal, Hojai.

List this matter for Admission again on 12.09.2022.

                                                 JUDGE                           JUDGE




Comparing Assistant