Md Ashrab Ali vs Union Of India And 6 Ors
2023 Latest Caselaw 4549 Gua

                                                                    Page No.# 1/4

GAHC010135092020




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

                          Case No. : WP(C)/3928/2020

         MD ASHRAB ALI
         S/O- JAHED ALI, R/O- VILL- KHARBALLI GAON, P.O. KALGACHIA, P.S.
         KALGACHIA, DIST.- BARPETA, ASSAM, PIN- 781319



         VERSUS

         UNION OF INDIA AND 6 ORS.
         TO BE REP. BY SECY. TO THE GOVT. OF INDIA, HOME DEPTT., NORTH
         BLOCK, NEW DELHI-1

         2:THE STATE OF ASSAM
         TO BE REP. BY COMM. AND SECY. TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GHY-06

         3:ADDL. DIRECTOR GENERAL OF POLICE
         ASSAM (BORDER)
          BHANGAGARH
          GHY-05

         4:ELECTION COMMISSION OF INDIA
          REP. BY SECY.
          NIRVASAN SADAN
          NEW DELHI-1

         5:NATIONAL REGISTRAR OF CITIZENS- NRC
          STATE CO-ORDINATOR
         ACHYUT PLAZA
          BHANGAGARH
          GHY-5
         ASSAM
                                                                   Page No.# 2/4


            6:DY. COMMISSIONER
             JORHAT
            ASSAM

            7:SUPERINTENDENT OF POLICE (B)
             JORHAT
            ASSA

Advocate for the Petitioner   : MR. A S TAPADER

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




             Linked Case : I.A.(Civil)/1585/2020

            MD ASHRAB ALI
            S/O- JAHED ALI
            R/O- VILL- KHARBALLI GAON
            P.O. KALGACHIA
            P.S. KALGACHIA
            DIST.- BARPETA
            ASSAM
            PIN- 781319


             VERSUS

            UNION OF INDIA AND 6 ORS.
            TO BE REP. BY SECY. TO THE GOVT. OF INDIA
            HOME DEPTT.
            NORTH BLOCK
            NEW DELHI-1

            2:THE STATE OF ASSAM
            TO BE REP. BY COMM. AND SECY. TO THE GOVT. OF ASSAM
             HOME DEPTT.
             DISPUR
             GHY-06
             3:ADDL. DIRECTOR GENERAL OF POLICE
            ASSAM (BORDER)
             BHANGAGARH
             GHY-05
             4:ELECTION COMMISSION OF INDIA
                                                                                 Page No.# 3/4

              REP. BY SECY.
               NIRVASAN SADAN
               NEW DELHI-1
               5:NATIONAL REGISTRAR OF CITIZENS- NRC
              STATE CO-ORDINATOR
               ACHYUT PLAZA
               BHANGAGARH
               GHY-5
               ASSAM
               6:DY. COMMISSIONER
              JORHAT
               ASSAM
               7:SUPERINTENDENT OF POLICE (B)
              JORHAT
               ASSAM
               ------------

Advocate for : MR. A S TAPADER Advocate for : ASSTT.S.G.I. appearing for UNION OF INDIA AND 6 ORS.

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

08/11/2023 (M.R. Pathak, J)

Heard Mr A S Tapader, learned counsel for the applicant and Mr B Sarma, learned Central Government Counsel for the respondent No. 1. Also heard Mr G Sharma, learned Standing counsel, Home Department, Assam for the respondent Nos. 2, 3 and 7; Mr A I Ali, learned Standing counsel, Election Commission of India for the respondent No. 4 and Mr P Sarma, learned Additional Senior Government Advocate, Assam for the respondent No. 6.

The applicant was taken into custody pursuant to the opinion/Judgment and Order dated 18.02.2019, passed by the learned Member, Foreigners' Tribunal No. 1, Jorhat in F.T. Case No. FT/SVR/181/2005, but during the COVID period in the year 2020, he was released on bail and since then he is on bail.

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As such, the petitioner is not pressing this interlocutory application.

Accordingly, this interlocutory application is dismissed as not pressed.

                             JUDGE                       JUDGE




Comparing Assistant