Gopal Dutta vs The Union Of India And 4 Ors
2023 Latest Caselaw 4829 Gua

Gauhati High Court

Gopal Dutta vs The Union Of India And 4 Ors on 1 December, 2023

Author: M.R.Pathak

Bench: Manash Ranjan Pathak

                                                                     Page No.# 1/3

GAHC010147672019




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

                                 Case No. : WP(C)/5493/2019

            GOPAL DUTTA
            S/O- DULAL DUTTA, VILL- PAKARIBARI UNDER MAZBAT P.S., DIST-
            UDALGURI



            VERSUS

            THE UNION OF INDIA AND 4 ORS.
            REP. BY THE SECY. TO THE GOVT. OF INDIA, DEPTT. OF HOME, NEW
            DELHI-1

            2:THE STATE OF ASSAM
             REP. BY THE SECY. TO THE GOVT. OF INDIA
             DEPTT. OF HOME
             DISPUR
             GHY-6

            3:THE SUPERINTENDENT OF POLICE (B)
             UDALGURI
             PIN- 784507

            4:THE OFFICER-IN-CHARGE
             UDALGURI
             P.S.
             DIST- UDALGURI
             PIN- 784509

            5:DY. COMMISSIONER
             UDALGURI
             PIN- 78450

Advocate for the Petitioner   : MR A KAKOTI
                                                                                  Page No.# 2/3

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




                                    BEFORE
                  HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                             ORDER

01-12-2023 (M.R.Pathak, J)

No representation on behalf of the petitioner on call, though names of two counsels for the petitioner have been reflected in the cause list.

Order sheet reflects that even on the last occasion, i.e., on 13.10.2023, the petitioner remained un-represented.

Heard Mr. G Sharma, learned Standing counsel, Home Department, Assam for the respondent Nos. 2, 3 & 4 as well as Mr. P Sharma, learned Additional Senior Government Advocate, Assam for the respondent No. 5.

Respondent No. 1, Union of India remained unrepresented.

This writ petition was filed by the petitioner on 25.06.2019, challenging the impugned Judgment & Order/Opinion dated 06.08.2018 passed by the learned Member, Foreigners

Tribunal (2nd), Darrang, Mangaldai in F.T. 2nd Case No. 247/2010 being referred by the Superintendent of Police (Border), Udalguri vide Reference Case No. 654/2006 (D), whereby the petitioner was declared as a foreigner/illegal migrant of post 1971 under the Foreigners' Act, 1946.

Order Sheets reflect that prior to 13.10.2023, when the matter was listed and taken up for consideration, i.e., on 30.10.2019 & 13.03.2020, the matter was adjourned on the prayer of the learned counsel for the petitioner.

From the above, it appears that the petitioner lost interest in this case.

Accordingly, this writ petition stands dismissed for non-prosecution.

Registry shall intimate the Superintendent of Police (Border), Udalguri about this order Page No.# 3/3

forthwith.

JUDGE JUDGE

Comparing Assistant