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Page No.# 1/2 vs The Union Of India And 3 Ors
2023 Latest Caselaw 556 Gua

Citation : 2023 Latest Caselaw 556 Gua
Judgement Date : 15 February, 2023

Gauhati High Court
Page No.# 1/2 vs The Union Of India And 3 Ors on 15 February, 2023
                                                                      Page No.# 1/2

GAHC010122212019




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

                           Case No. : WP(C)/3745/2019

         ASMINA KHATUN AND 2 ORS.
         W/O MD. INTAZ ALI, R/O VILL. KALIKAJARI, P.S. MIKIRBHETA, DIST.-
         MORIGAON, ASSAM

         2: JAKIR HUSSAIN
          S/O MD. INTAZ ALI
          R/O VILL. KALIKAJARI
          P.S. MIKIRBHETA
          DIST.-MORIGAON
         ASSAM

         3: IMRANA KHATUN
          D/O MD. INTAZ ALI
          R/O VILL. KALIKAJARI
          P.S. MIKIRBHETA
          DIST.-MORIGAON
         ASSA

         VERSUS

         THE UNION OF INDIA AND 3 ORS.
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
         AFFAIRS, JAISALMER HOUSE, 26, MANSINGH ROAD, NEW DELHI-110011

         2:THE STATE OF ASSAM
          REP. BY THE SECRETARY
          DEPTT. OF HOME
          DISPUR
          GUWAHATI-6

         3:THE SUPERINTENDENT OF POLICE (BORDER)
          MORIGAON
          DIST.-MORIGAON
         ASSAM
                                                                      Page No.# 2/2

                 PIN-782105

                4:THE ELECTION OFFICER
                 MORIGAON
                 DIST. MORIGAON
                ASSAM
                 PIN-78210

Advocate for the Petitioner    : MR. U DUTTA

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




                                         BEFORE
             HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
                    HON'BLE MR. JUSTICE ROBIN PHUKAN
                                         O R D E R

15.02.2023 (A.M. Bujor Barua, J)

Heard in part.

List the matter for further hearing on 20.02.2023.

Mr. D Nath, learned Senior Government Advocate for the Home Department to answer certain issues raised on the meaning and provisions of paragraph 97 of the judgment rendered by the Full Bench of this Court in State of Assam and others -vs- Moslem Mondal and others, reported in 2013(1) GLT 809.

                              JUDGE                        JUDGE



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