Sulekha Haldar vs The Union Of India And 6 Ors
2022 Latest Caselaw 944 Gua

                                                                  Page No.# 1/2

GAHC010159702018




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

                          Case No. : WP(C)/4928/2018

         SULEKHA HALDAR
         D/O- LATE KHITISH CHANDRA BISWAS, W/O- LATE ROHIT HALDAR, R/O-
         VILL- MALPUTA, P.S- MORIGAON, DIST- MORIGAON, ASSAM, PIN- 782105



         VERSUS

         THE UNION OF INDIA AND 6 ORS
         REP. BY THE SECRETARY MIN OF HOME AFFAIRS, GOVT OF INDIA,
         SHASTRI BHAWAN, NEW DELHI- 110001

         2:THE STATE OF ASSAM
         THROUGH THE SECRETARY TO THE GOVT OF ASSAM
          HOME DEPTT
          DISPUR
          GHY- 06

         3:THE DEPUTY COMMISSIONER
          MORIGAON
          MORIGAON
         ASSAM- 782105

         4:THE SUPERINTENDENT OF POLICE(B)
          MORIGAON
         ASSAM
          PIN- 782105

         5:THE OFFICER IN CHARGE
          MORIGAON POLICE STATION
          DIST- MORIGAON
         ASSAM
          PIN- 782105
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              6:THE STATE COORDINATOR
               OFFICE OF THE STATE COORDINATOR
               NRC ASSAM
               1ST FLOOR
              ACHYUT PLAZA
               G S ROAD
               BHANGAGARH
               GUWAHATI
              ASSAM
               PIN- 781005

              7:THE ELECTION COMMISSIONER OF INDIA
              ASHOKA ROAD
               NEW DELHI- 0

Advocate for the Petitioner     : MS. D GHOSH

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




                                         BEFORE
                         HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
                            HONOURABLE MR. JUSTICE NANI TAGIA

                                             ORDER

Date : 17.03.2022

(N. Kotiswar Singh, J.)

Heard Ms. D. Ghosh, learned counsel for the petitioner. Also heard Mr. B. Sharma, learned Central Government Counsel; Mr. G. Sharma, learned Special Counsel, FT; Mr. A. I. Ali, learned Standing Counsel, ECI; Ms. L. Devi, learned Standing Counsel, NRC and Ms. K. Phookan, learned Government Advocate, Assam.

Hearing concluded.

Judgment reserved.

                                JUDGE                         JUDGE


Comparing Assistant