Gauhati High Court
Jagat Chetri @ Jagat Bahadur ... vs The Union Of India And 5 Ors on 20 February, 2023
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GAHC010205392019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6428/2019
JAGAT CHETRI @ JAGAT BAHADUR CHETRI
S/O- LT BAUDDHAMAN CHHETRI, PERMANENT R/O- AMSING, JORABAT,
P.O. NOONMATI, GHY- 20, DIST- KAMRUP (M), ASSAM, PH. NO. 8876032202
VERSUS
THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECY., MINISTRY OF HOME AFFAIRS, GOVT. OF INDIA,
SHASTRI BHAWAN, NEW DELHI- 110011
2:THE STATE OF ASSAM
THROUGH THE SECY. TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GHY-6
3:THE DY. COMMISSIONER OF POLICE (B)
PANBAZAR
GHY-1
KAMRUP (M)
ASSAM
4:THE STATE COORDINATOR
NATIONAL REGISTER OF CITIZENS
ZOO ROAD
R.G.BARUAH ROAD
P.O. ZOO ROAD
GHY-24
P.S. GEETANAGAR
DIST- KAMRUP (M)
ASSAM
5:THE ELECTION COMMISSION OF INDIA
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NIRBASAN SADAN
ASHOKA ROAD
NEW DELHI- 110001
6:THE DY. COMMISSIONER
KAMRUP (M) DISTRICT
PANBAZAR
GHY-1
DIST- KAMRUP (M)
ASSA
Advocate for the Petitioner : MR. M K BORAH
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
HONOURABLE MR. JUSTICE ROBIN PHUKAN
Date : 20-02-2023
JUDGMENT & ORDER (ORAL)
(A.M. Bujor Barua, J)
Heard Ms. D Ghosh, learned counsel for the petitioner, Mr. PK Medhi,
learned CGC for the respondent No. 1, Mr. G Sarma, learned counsel for the
respondents No. 2 and 3 being the authorities in the Home Department of the
Government of Assam, Ms. L Devi, learned counsel for the respondent No. 4
being the authorities in the NRC, Mr. A I Ali, learned counsel for the respondent
No. 5 being the Election Commission of India and Ms. U Das, learned counsel
for the respondent No. 6 being the Deputy Commissioner, Kamrup (M).
2. The petitioner Jagat Bahadur Chetri had been referred by the Electoral
Registration Officer (in short ERO) of 52 Dispur Legislative Assembly
Constituency for an adjudication as to whether he is a citizen of India, in other
words, whether he is a person who entered the State of Assam, subsequent to
25.03.1971 from the specified territory. The order of reference itself provides
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that the ERO had got the matter verified by on the spot local verification on the
question as to whether the petitioner Jagat Bahadur Chetri had entered the
State of Assam subsequent to 25.03.1971.
3. The on the spot verification report was submitted by the local verification
officer namely, Sri Prakash Borah, Assistant Geologist in the Directorate of
Geology and Mining, Government of Assam. Clause-4 of the on the spot
verification report provides that the date of birth of Jagat Bahadur Chetri is 1937
and the place of birth is Dibrugarh.
4. If Jagat Bahadur Chetri was born in the year 1937 and his place of birth is
Dibrugarh and there is no material that subsequent to his birth, he migrated to
the specified territory and thereafter re-entered the State of Assam subsequent
to 25.03.1971, we are of the view that it was an absolute non-application of
mind on the part of the ERO of 52 Dispur Legislative Assembly Constituency to
have referred the petitioner to the Foreigners Tribunal for an opinion as to
whether the petitioner Jagat Bahadur Chetri is a foreigner who entered the
State of Assam subsequent to 25.03.1971 from the specified territory.
5. Further material also shows that Jagat Bahadur Chetri was serving in the
Indian Army having been recruited in the year 1963 and he had retired from the
service of Indian Army on 31.05.2001 having rendered about 38 years of
service. It appears that the enquiring officer had not done its duty in the proper
earnest and there can be no reason why the petitioner Jatat Bahadur Chetri
would refuse to divulge the information that he was serving in Indian Army
since 1963.
6. Considering the manner in which the reference had been made against the
petitioner for an opinion as to whether the petitioner had entered the State of
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Assam subsequent to 25.03.1971, more so, upon having the materials before it
that the petitioner was born in the year 1937 in Dibrugarh, we are of the view
that the reference itself is not maintainable in law.
7. Accordingly, the reference made against the petitioner Jagat Bahadur
Chetri is set aside and as a consequence the opinion dated 10.01.2012 passed
by the Foreigner's Tribunal, Kamrup (Metro) in F.T. Kamrup (Metro) D.V Case No.
199/2011 [IM(D)T Case No. 1088/2000] is also set aside. However, for causing
inconvenience to the petitioner without any reasonable cause and without any
application of mind, a cost of Rs. 10, 000/- (rupees ten thousand) is imposed on
the ERO of 52 Dispur Legislative Assembly Constituency to be paid to the
petitioner. The cost be paid by the Election Commissioner, Assam and the
Election Commissioner may recover the cost imposed from the person
concerned who was serving as the ERO of 52 Dispur Legislative Assembly
Constituency at the relevant point of time when the reference was made.
8. Having so declared, it is also provided that the petitioner shall be entitled
to all the rights and privileges as a citizen of India as may be admissible under
the law.
The writ petition is allowed to the extent as indicated above.
JUDGE JUDGE
Comparing Assistant
