Fatema @ Fatema Khatun vs The Union Of India And 5 Ors
2023 Latest Caselaw 4397 Gua

                                                                    Page No.# 1/3

GAHC010221832019




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

                           Case No. : WP(C)/8529/2019

         FATEMA @ FATEMA KHATUN
         W/O- MD NAJAR ALI, R/O- VILL- BORBORI, P.O- LAHARIGHAT, P.S-
         LAHARIGHAT, DIST- MORIGAON, ASSAM, PIN- 782127



         VERSUS

         THE UNION OF INDIA AND 5 ORS
         REP. BY THE SECRETARY, MIN OF HOME AFFAIRS, NEW DELHI

         2:THE STATE OF ASSAM
          REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
          DEPTT OF HOME AND POLITICAL
          DISPUR
          GUWAHATI- 6
          DIST- KAMRUP(M)
         ASSAM

         3:THE SUPERINTENDENT OF POLICE(B)
          MORIGAON
          P.O- MORIGAON
          DIST- MORIGAON
         ASSAM
          PIN- 782105

         4:THE DISTRICT ELECTION OFFICER
          MORIGAON
          DIST- MORIGAON
         ASSAM PIN- 782105

         5:THE DEPUTY COMMISSIONER
          DIST- MORIGAON
         ASSAM
                                                                                 Page No.# 2/3

              P.O- MORIGAON
              PIN- 782105

             6:THE NRC
              COORDINATOR
              NRC
             ASSAM
              BHANGAGARH
              GUWAHATI- 0

Advocate for the Petitioner   : MR. D HAZARIKA

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




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

                                              ORDER

17-10-2023 (M.R.Pathak, J)

No representation on behalf of the petitioner on call, though name of the counsel for the petitioner has been reflected in the cause list.

Heard Ms. L Devi, learned CGC as well as Standing counsel, NRC, Assam for the respondent Nos. 1 & 6. Also heard Mr. G Sharma, learned Standing counsel, Home Department, Assam for the respondent Nos. 2 & 3; Mr. A I Ali, learned Standing counsel, Election Commission of India for the respondent No. 4 as well as Mr. P Sharma, learned Additional Senior Government Advocate, Assam for the respondent No. 5.

By the impugned judgment and order/opinion dated 16.05.2012 passed in Case No. F.T. (D). 256/2010 in Police Reference D/N Case No. 1733/1998 dated 24.06.1998 on being referred by the Superintendent of Police (Border), Morigaon, the learned Member, Foreigners'

Tribunal (2nd), Morigaon, Assam declared the petitioner to be a foreigner of post 1971 stream under the Foreigners Act, 1946, who had illegally entered into the territory of India (Assam) from the specified territory of Bangladesh.

Being aggrieved with the impugned judgment and order/opinion dated 16.05.2012, noted Page No.# 3/3

above, the petitioner filed this writ petition on 10.09.2019.

Order Sheet reflects that even on the last occasion, i.e., 06.05.2020, when the matter was taken up for consideration, the petitioner remained un-represented.

Today also, there is no representation on behalf of the petitioner.

As such, this writ petition stands dismissed for non-prosecution.

                                        JUDGE                             JUDGE




Comparing Assistant