Page No.# 1/3 vs The Union Of India And 4 Ors
2023 Latest Caselaw 3187 Gua

Page No.# 1/3




GAHC010153372020




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

                             Case No. : Review.Pet./119/2020

            ON THE DEATH OF REVIEW PETITIONER LATE RAM KUMAR ROY ,HIS
            SONS AND DAUGHTER AS LEGAL HEIRS. .
            RAHUL ROY,SON OF LATE RAM KUMAR ROY, RESIDENT OF VILLAGE -
            GOJAL GHAT, P.O.- JIBONGRAM, P.S. - DHOLAI, DISTRICT - CACHAR,
            ASSAM, PIN-788120.

            2: RUPAK ROY

            SON OF LATE RAM KUMAR ROY
            RESIDENT OF VILLAGE - GOJAL GHAT
            P.O.- JIBONGRAM
            P.S. - DHOLAI
            DISTRICT - CACHAR
            ASSAM
            PIN-788120.

            3: JANAKI ROY

            DAUGHTER OF LATE RAM KUMAR ROY
            RESIDENT OF VILLAGE - GOJAL GHAT
            P.O.- JIBONGRAM
            P.S. - DHOLAI
            DISTRICT - CACHAR
            ASSAM
            PIN-788120

            VERSUS

            THE UNION OF INDIA AND 4 ORS.
            REP. BY ITS SECRETARY, MINISTRY OF HOME AFFAIRS, GOVT. OF INDIA,
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            NEW DELHI-01.

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

            3:THE DEPUTY COMMISSIONER

             DIST.- DIMA HASAO
             ASSAM.

            4:THE SUPERINTENDENT OF POLICE (BORDER)
             DIMA HASAO
            ASSAM.

            5:THE OFFICER-IN-CHARGE
             HALFLONG POLICE STATION
             DIMA HASAO
             DIST.- DIMA HASAO
            ASSAM

Advocate for the Petitioner   : MR. P ROY

Advocate for the Respondent : ASSTT.S.G.I.
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                             BEFORE
        HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
            HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

Date : 17.08.2023

(A.M. Bujor Barua, J)

Heard Mr. I. Alam, learned counsel for the petitioner. Also heard Ms. L. Devi, learned Central Government Counsel as well as Standing Counsel, NRC, for the respondent Nos. 1; Mr. J. Payeng, learned Standing Counsel, Foreigners Tribunal, for respondent No. 4 & 5; and Mr. P. Sarma, learned Government Advocate, Assam, for respondent Nos. 2 & 3.

Mr. I. Alam, learned counsel for the petitioner, in view of the provision in paragraph No. 56 of the judgment of the Hon'ble Supreme Court rendered in Lily Thomas & Ors. Vs. Union of India & Ors., reported in (2000) 6 SCC 224, wherein it is provided that "once a review petition is dismissed no further petition of review can be entertained," seeks not to further pursue with this review petition which in fact is a review against an order passed earlier in a review petition and further seeks to avail any other opportunity as may be available under the law.

In view of the above, review petition stands closed.

                                JUDGE                                  JUDGE

Comparing Assistant