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Page No.# 1/3 vs The Union Of India And 5 Ors
2022 Latest Caselaw 2267 Gua

Citation : 2022 Latest Caselaw 2267 Gua
Judgement Date : 29 June, 2022

Gauhati High Court
Page No.# 1/3 vs The Union Of India And 5 Ors on 29 June, 2022
                                                                   Page No.# 1/3

GAHC010061142018




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

                         Case No. : WP(C)/2131/2018

         MONIR UDDIN AHMED AND 3 ORS.
         S/O LATE ABBAS ALI @ ABBAS ALI TALUKDAR, R/O VILL. DAMURIA
         PART-III, P.S. ABHAYAPURI, DIST. BONGAIGAON, ASSAM.

         2: MUJJAMIL HOQUE
          S/O LATE ABBAS ALI @ ABBAS ALI TALUKDAR
          R/O VILL. DAMURIA PART III
          P.S. ABHAYAPURI
          DIST. BONGAIGAON
         ASSAM.

         3: NURUL HOQUE
          S/O LATE ABBAS ALI @ ABBAS ALI TALUKDAR
          R/O VILL. DAMURIA PART III
          P.S. ABHAYAPURI
          DIST. BONGAIGAON
         ASSAM.

         4: AJMINA PARBIN
          D/O LATE ABBAS ALI @ ABBAS ALI TALUKDAR
          R/O VILL. DAMURIA PART-III
          P.S. ABHAYAPURI
          DIST. BONGAIGAON
         ASSAM

         VERSUS

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

         2:THE STATE OF ASSAM
          REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
          HOME DEPTT
                                                                                Page No.# 2/3

             DISPUR
             GUWAHATI- 6

            3:THE DEPUTY COMMISSIONER
             BONGAIGAON
             P.O AND DIST- BONGAIGAON
            ASSAM
             PIN- 783380

            4:THE SUPERINTENDENT OF POLICE (B)
             BONGAIGAON
             P.O AND DIST- BONGAIGAON
            ASSAM
             PIN- 783380

            5:THE ELECTION COMMISSION OF INDIA
             NEW DELHI

            6:THE STATE COORDINATOR
             NRC
            ASSA

Advocate for the Petitioner   : MS. R CHOUDHURY

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

BEFORE

HON'BLE MR. JUSTICE N. KOTISWAR SINGH HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order

29-06-2022

[N. Kotiswar Singh, J]

Heard Ms. R. Choudhury, learned counsel for the petitioners. Also heard Ms. L. Devi,

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

for respondent no.1; Mr. G. Sarma, learned Special Standing Counsel, F.T. appearing for

respondent no. 4; Ms. K. Phukan, learned Government Advocate, Assam, appearing for

respondent nos.2 & 3, Mr. A. Bhuyan, learned Standing Counsel, ECI, appearing for Page No.# 3/3

respondent no.5 and Ms. L. Devi, learned Standing Counsel, NRC, appearing for respondent

no.6.

Hearing concluded.

Judgment reserved.

                                       JUDGE                          JUDGE




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