Dipak Hussain @ Duke Hussain vs The Union Of India And 5 Ors
2022 Latest Caselaw 4056 Gua

                                                              Page No.# 1/3

GAHC010161252018




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

                          Case No. : WP(C)/4966/2018


         DIPAK HUSSAIN @ DUKE HUSSAIN
         S/O DIPTY HUSSAIN
         R/O PANCHALI
          LOHARPATTY
         P.O. PNCHALI
          P.S. DIBRUGARH (SADAR)
         DIBRUGARH
          DIST. DIBRUGARH
         ASSAM


          VERSUS

         THE UNION OF INDIA AND 5 ORS.
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA

         MINISTRY OF HOME AFFAIRS
         SHASTRI BHAWAN
         TRILOK MARK

         NEW DELHI- 110001.

         2:THE STATE OF ASSAM

         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

         HOME DEPARTMENT

         DISPUR
         GUWAHATI- 781006.
         3:THE ELECTION COMMISSIONER OF INDIA
         THROUGH ITS SECRETARY
         NIRBACHAN BHAWAN
                                                                                         Page No.# 2/3

               NEW DELHI-1.
               4:THE STATE CO-ORDINATOR

              NATIONAL REGISTER OF CITIZENS (NRC)
              ASSAM

               BHANGAGARH
               GUWAHATI - 781005.
               5:THE DEPUTY COMMISSIONER OF DIBRUGARH

              P.O. AND P.S. DIBRUGARH
               DIST. DIBRUGARH
              ASSAM

               PIN - 786001.
               6:THE SUPERINTENDENT OF POLICE (B)

              DIBRUGARH
              DIST. DIBRUGARH
              ASSAM
              PIN - 786001.
              ------------
              Advocate for : MR. M KHATANIAR
              Advocate for : ASSTT.S.G.I. appearing for THE UNION OF INDIA AND 5 ORS.



                                              BEFORE
                    HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                        HON'BLE MRS. JUSTICE MITALI THAKURIA


                                               ORDER

20-10-2022 (M.R. Pathak, J)

Heard Mr. M. Khataniar, learned counsel for the petitioner and Ms. J. Sarma, learned Central Government Counsel for the respondent No. 1. Also heard Mr. A. Kalita, learned Standing counsel, Foreigners' Tribunal, Assam for the respondent Nos. 2 & 6; Mr. A. I. Ali, learned Standing counsel, Election Commission of India for the respondent No. 3, Ms. L. Devi, learned Standing counsel, NRC for the respondent No. 4 and Ms. U. Das, learned Government Advocate, Assam for the respondent No. 5.

During the deliberation of the matter, Mr. Kalita, learned Standing counsel, Foreigners' Tribunal Page No.# 3/3

submitted that the copy of the writ petition served upon the respondent Nos. 2 & 6 does not contain

the order dated 25.06.2018 passed by the learned Member, Foreigners' Tribunal Dibrugarh 1 st while rejecting the review petition of the petitioner for setting aside the impugned ex-parte opinion/judgment & order dated 08.11.2013 passed by the learned Member, Foreigners' Tribunal, Dibrugarh in F.T. Case No. 67/D/2008 against the petitioner.

Mr. Khataniar, learned counsel for the petitioner shall furnish the copy of the order dated

25.06.2018 passed by the learned Member, Foreigners' Tribunal Dibrugarh 1 st to the learned counsels for the respondents forthwith obtaining necessary acknowledgment from them in that regard.

List this matter on 18.11.2022 along with WP(C) No. 4980/2018.

                  JUDGE                                              JUDGE




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