Hashem Ali @ Md Hasem Ali vs The Union Of India And 5 Ors
2023 Latest Caselaw 3169 Gua

                                                                Page No.# 1/2

GAHC010166402023




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

                            Case No. : WP(C)/4509/2023

         HASHEM ALI @ MD HASEM ALI
         S/O-LATE MOHIRUDDIN,
         PERMANENT RESIDENT OF -
         VILL- DHOBAKURA,
         P.O- RAJMITA,
         P.S- LAKHIPUR, DIST- GOALPARA, ASSAM,

         PRESENTLY RESIDE AT-
         BHALUKDUBI (TILAPARA),
         P.S- GOALPARA,
         DIST- GOALPARA, ASSAM



         VERSUS

         THE UNION OF INDIA AND 5 ORS
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
         AFFAIRS,NEW DELHI- 110001.

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

         3:THE ELECTION COMMISSION OF INDIA

         NEW DELHI-110001

         4:THE STATE COORDINATOR
          NATIONAL REGISTER OF CITIZENS
         ASSAM
         ACHYUT PLAZA
                                                                        Page No.# 2/2

             BHANGAGARH
             GUWAHATI-05
             DIST- KAMRUP (M)

            5:THE DEPUTY COMMISSIONER
             GOALPARA
            ASSAM

            6:THE SUPERINTENDENT OF POLICE (B)
             GOALPARA
            ASSA

Advocate for the Petitioner   : MR. P RAHMAN

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




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
                HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 16.08.2023 (A.M. Bujor Barua, J)

The petitioner claims the benefit of the principle of res judicata by referring to an earlier judgment dated 04.04.2014 in F.T. Case No. 5276/G/12 available at Annexure 1 page 16 of the writ petition. The learned counsel for the petitioner seeks for an adjournment to examine as to whether the earlier judgment dated 04.04.2014 in F.T. Case No. 5276/G/12 as indicated above do satisfy the conditions precedent applicable in case of res judicata. List on 29.08.2023.

                                   JUDGE                           JUDGE



Comparing Assistant