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Tarabanu Begum @ Tarabhanu Khatun vs The Union Of India And 5 Ors
2023 Latest Caselaw 1020 Gua

Citation : 2023 Latest Caselaw 1020 Gua
Judgement Date : 15 March, 2023

Gauhati High Court
Tarabanu Begum @ Tarabhanu Khatun vs The Union Of India And 5 Ors on 15 March, 2023
                                                                     Page No.# 1/2

GAHC010046252019




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

                          Case No. : WP(C)/1703/2019

         TARABANU BEGUM @ TARABHANU KHATUN
         W/O- MD. SUNU ALI @ MD. SONO ALI, VILL- KHAGRAKATI BELBELL, P.S.
         MUKALMUA, DIST- NALBARI, ASSAM



         VERSUS

         THE UNION OF INDIA AND 5 ORS.
         REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF HOME
         AFFAIRS, SHASTRI BHAWAN, TILOK MARG, NEW DELHI-1

         2:THE STATE OF ASSAM
          REP. BY THHE COMM. AND SECY.
          HOME DEPTT.
          DISPUR
          GHY-6

         3:THE SUPERINTENDENT OF POLICE (B)
          NALBARI
         ASSAM
          PIN- 781335

         4:THE DY. COMMISSIONER
          NALBARI
         ASSAM
          PIN- 781335

         5:THE ELECTION COMMISSIONER OF INDIA
          NEW DELHI-1

         6:THE STATE CO-ORDINATOR
          N.R.C.
         ASSAM
                                                                                   Page No.# 2/2

             BHANGAGARH
             GHY-

Advocate for the Petitioner   : MR. A R SIKDAR

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




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
                  HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                             ORDER

15.03.2023 [A.M.Bujor Barua,j.]

The petitioner raises an issue of res judicata in the present proceeding by referring to an earlier order dated 31.08.2016 in F.T. (Nal.) - MMA - 3 Case No. 39/2016. The petitioner also refers to paragraph 30 of the judgment of Sarbananda Sonowal (II) of the Supreme Court of India, wherein a view expressed is that in the notice to be sent to the proceedee, the Tribunal is required to set out the main grounds, which in the instant case had not been done. List the case on 22.03.2023, as part heard.

                                       JUDGE                                 JUDGE



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