Sukur Ali vs The Union Of India And 5 Ors
2023 Latest Caselaw 4100 Gua

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GAHC010222852023




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

                          Case No. : WP(C)/5840/2023

         SUKUR ALI
         SON OF LATE SAMARUDDIN, PERMANENT RESIDENT OF VILLAGE-
         KHATANIAPARA, P.O.- DHULA, P.S.- DHULA, IN THE DARRANG DISTRICT
         OF ASSAM

         VERSUS

         THE UNION OF INDIA AND 5 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
         MINISTRY OF HOME AFFAIRS, NEW DELHI, PIN- 110001

         2:THE ELECTION COMMISSION OF INDIA
          REPRESENTED BY THE CHIEF ELECTION COMMISSIONER
          NEW DELHI- 110001

         3:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM
          HOME DEPARTMENT
          DISPUR GUWAHATI- 781006

         4:THE DEPUTY COMMISSIONER
          DARRANG
         ASSAM
          784148

         5:THE SUPERINTENDENT OF POLICE (B)
          DARRANG
         ASSAM 784148

         6:COORDINATOR
          NATIONAL REGISTER OF CITIZENS (NIC)
          BHANGAGHAR
          GUWAHATI-0
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Advocate for the Petitioner      : MR SARFRAZ NAWAZ

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

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK HON'BLE MR. JUSTICE BUDI HABUNG 04/10/2023 (M.R. Pathak, J)

Heard Mr. S A Barbhuyan, learned counsel for the petitioner and Ms. L Devi, learned CGC and Standing counsel, NRC for the respondent Nos. 1 & 6. Also heard Mr. A I Ali, learned Standing counsel, Election Commission of India for the respondent No. 2; Ms. A Verma, learned Standing counsel, Home Department, Assam for the respondent Nos. 3 & 5 and Mr. P Sarma, learned Government Advocate, Assam for the respondent No. 4.

Petitioner has filed this writ petition being aggrieved with the judgment and opinion dated

29.05.2023 passed by the learned Member, Foreigners' Tribunal 4 th, Darrang, Mangaldai in F.T. 4th Case No. 1309/DHL/2015, whereby he has been declared to be a foreigner, who illegally entered into the territory of India (Assam) on or after 25.03.1971.

Mr. Barbhuyan, learned counsel for the petitioner submitted that during filing of this writ petition, he has committed some inadvertent mistakes and as such, prays for withdrawal of this writ petition with a liberty to file afresh after making such correction to which the learned counsels for the respondents have no objection.

Prayer is allowed.

Liberty as prayed for, so granted.

This writ petition stands dismissed on withdrawal.

                                                     JUDGE                             JUDGE
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