Jabed Ali Pramanik vs The Union Of India And 7 Ors
2023 Latest Caselaw 4362 Gua

                                                                  Page No.# 1/3

GAHC010101022019




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

                          Case No. : WP(C)/3171/2019

         JABED ALI PRAMANIK
         S/O- GAFUR ALI, VILL- KHUDNABARI PATHAR, P.S- SORBHOG, DISTRICT-
         BARPETA, ASSAM.



         VERSUS

         THE UNION OF INDIA AND 7 ORS.
         REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY
         OF HOME AFFAIRS, NEW DELHI, 110001.

         2:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
          HOME DEPARTMENT
          DISPUR
          GUWAHATI-6.

         3:THE ELECTION COMMISSION OF INDIA
          NEW DELHI
          110001.

         4:THE STATE COORDINATOR
          NRC ASSAM
         ACHYUT PLAZA
          BHANGAGARH
          GUWAHATI-5.

         5:THE STANDING COUNCIL

          SPECIAL FT AND BOARDER.

         6:THE DEPUTY COMMISSIONER
                                                                                         Page No.# 2/3

             BARPETA
             ASSAM
             781301.

             7:THE SUPERINTENDENT OF POLICE (B)
              BARPETA
             ASSAM
              781301.

             8:THE O/C
              SORBHOG POLICE STATION
              BARPETA
              781317

Advocate for the Petitioner   : MR. J AHMED

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




                                    BEFORE
                  HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

16-10-2023 (M.R.Pathak, J)

In this item, the learned counsel for the petitioner requested to take his case through online mode.

The Court Master communicated to the concerned counsel for the petitioner that the matter will be taken up as the last item of the day, subject to availability of time.

However, when the matter was taken up for consideration, learned counsel for the petitioner was not available online in the specified address.

On perusal of the records of the case, we have seen that by order dated 27.05.2019 passed earlier in the present proceeding, the records of F.T. Case No. 100/2013 from the

Office of the Foreigners' Tribunal Assam, Barpeta 11 th was called for.

Office Note dated 07.06.2019 reflects that the Office of the Foreigners' Tribunal No. 3, Barpeta, Sorbhog clarified that there is no record of F.T. Case No. 100/2013 in the said Page No.# 3/3

Tribunal.

On perusal of the certified copy of the impugned judgment/opinion (Annexure-V to this petition), it is seen that the impugned judgment/opinion dated 26.12.2018 passed by the

learned Member, Foreigners Tribunal Assam, Barpeta 11 th relates to Case No. (Bpt/11th) F.T. 859/2016 (P.E. No.- F.T. Case No. 100/2013).

In view of the above, Registry shall call for the records of Case No. (Bpt/11 th) F.T. 859/2016 (P.E. No.- F.T. Case No. 100/2013) from the Office of the learned Member,

Foreigners Tribunal Assam, Barpeta 11 th, Sorbhog, Barpeta and shall list this matter for motion, immediately on receipt of the records from the concerned Tribunal.

List accordingly.

                                      JUDGE                                  JUDGE




Comparing Assistant