Barnali Roy Dev vs The Union Of India And 3 Ors
2022 Latest Caselaw 352 Gua

                                                                      Page No.# 1/2

GAHC010209362019




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

                                 Case No. : WP(C)/6419/2019

            BARNALI ROY DEV
            W/O- SRI SAJAL KANDI DEV, R/O- VILL. GAROWANPATTY, P.S. TEZPUR,
            DISTRICT- SONITPUR, ASSAM.



            VERSUS

            THE UNION OF INDIA AND 3 ORS.
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
            MINISTRY OF HOME AFFAIRS, JAISALMER HOUSE, 26, MANSINGH ROAD,
            NEW DELHI- 110011.

            2:THE STATE OF ASSAM
             REPRESENTED BY ITS SECRETARY
             DEPARTMENT OF HOME
             DISPUR
             GUWAHATI-6.

            3:THE SUPERINTENDENT OF POLICE (BORDER)
             SONITPUR
             DISTRICT- SONITPUR
            ASSAM. PIN- 782435.

            4:THE ELECTION OFFICER
             NO. 73 TEZPUR LAC
             DISTRICT- SONITPUR
            ASSAM. PIN- 782435

Advocate for the Petitioner   : MR. B C DAS

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

                                       ORDER

02.02.2022 [N. Kotiswar Singh, J.]

Heard Mr. U. Dutta, learned counsel for the petitioner. Also heard Mr. S.K. Medhi,

learned CGC, appearing for respondent No.1; Mr. G. Sarma, learned special counsel, FT,

appearing for respondent Nos.2 and 3 and Mr. A. Bhuyan, learned standing counsel, ECI,

appearing for respondent No.4.

Hearing concluded.

Judgment reserved.

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




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