Gauhati High Court
Page No.# 1/5 vs The Union Of India And 7 Ors on 12 January, 2024
Author: M.R. Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/5
GAHC010287072023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/26/2024
NUR ISLAM AND 7 ORS.
S/O LATE AHMAD KHA,
VILL.- BORBORI, P.O.- BELTOLA, P.S.- DHARAMTUL,
DIST.- MORIGAON, ASSAM.
2: SOMALA KHATUN
W/O NUR ISLAM
VILL.- BORBORI
P.O.- BELTOLA
P.S.- DHARAMTUL
DIST.- MORIGAON
ASSAM.
3: NUR NABI
S/O NUR ISLAM
VILL.- BORBORI
P.O.- BELTOLA
P.S.- DHARAMTUL
DIST.- MORIGAON
ASSAM.
4: MD. KHAIRUL ISLAM
S/O NUR ISLAM
VILL.- BORBORI
P.O.- BELTOLA
P.S.- DHARAMTUL
DIST.- MORIGAON
ASSAM.
Page No.# 2/5
5: SAIFUL ISLAM
S/O NUR ISLAM
VILL.- BORBORI
P.O.- BELTOLA
P.S.- DHARAMTUL
DIST.- MORIGAON
ASSAM.
6: MD. IBRAHIM KHALIL ULLAH @ IBRAHIM
S/O NUR ISLAM
VILL.- BORBORI
P.O.- BELTOLA
P.S.- DHARAMTUL
DIST.- MORIGAON
ASSAM.
7: MD. MUSA ALI @ FAJA
S/O NUR ISLAM
VILL.- BORBORI
P.O.- BELTOLA
P.S.- DHARAMTUL
DIST.- MORIGAON
ASSAM.
8: MD. NUR JAMAL @ NUR JAMAN
S/O NUR ISLAM
VILL.- BORBORI
P.O.- BELTOLA
P.S.- DHARAMTUL
DIST.- MORIGAON
ASSAM
VERSUS
THE UNION OF INDIA AND 7 ORS.
TO BE REP. BY THE MINISTRY OF HOME AFFAIRS, NEW DELHI- 1.
2:THE STATE OF ASSAM
TO BE RE REP. BY THE COMMISSIONER AND SECRETARY OF HOME
Page No.# 3/5
DEPTT.
DISPUR
GUWAHATI- 6
ASSAM.
3:THE DIRECTOR GENERAL OF POLICE
ASSAM
ULUBARI
GUWAHATI- 07.
4:THE SUPERINTENDENT OF POLICE (BORDER) MORIGAON
ASSAM.
5:THE DEPUTY COMMISSIONER
MORIGAON
P.O. AND DIST.- MORIGAON
ASSAM.
6:THE OFFICER-IN-CHARGE
DHARAMTUL POLICE STATION
MORIGAON
ASSAM.
7:THE ASSAM STATE CO-ORDINATOR OF NRC
BHANGAGRH
GUWAHATI- 5.
8:THE ELECTION COMMISSIONER OF INDIA
NEW DELHI- 01
Advocate for the Petitioner : S AHMED
Advocate for the Respondent : DY.S.G.I.
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
HON'BLE MRS. JUSTICE MITALI THAKURIA
O R D E R
12.01.2024
(M.R. Pathak, J)
Heard Ms. A. Husain, learned counsel appearing for the applicants, Ms. A.
Verma, learned Standing Counsel, Home Department, Assam for the opposite
Page No.# 4/5
party Nos. 2, 3, 4 and 6, Mr. P. Sharma, learned Additional Senior Government
Advocate, Assam for the opposite party No. 5 as well as Mr. A.I. Ali, learned
Standing Counsel, Election Commission of India for the opposite party No. 8.
2. No representation on behalf of the opposite party No. 1, Union of India.
3. The matter relates to condonation of delay of 1636 days in preferring the
Review Petition by the applicants herein against the judgment and order dated
06.06.2017 passed by a Co-ordinate Bench of this Court in Writ Appeal No.
29/2014, whereby the appellate Court uphold the order of the Foreigners'
Tribunal as well as the learned Single Judge declaring the applicants to be the
foreigners of post 1971 stream.
4. Issue Notice returnable by 08 (eight) weeks.
5. As Ms. A. Verma, learned Standing Counsel, Home Department, Assam, Mr.
P. Sharma, learned Additional Senior Government Advocate, Assam as well as
Mr. A.I. Ali, learned Standing Counsel, Election Commission of India, and, have
accepted notice on behalf of the opposite party Nos. 2, 3, 4, 6; 5; and 8
respectively, no formal notice need to be issued to those respondents.
6. Applicants shall serve requisite extra copies of this writ petition along with
the Annexures appended thereto to Mr. R.K. Dev Choudhury, learned Deputy
Solicitor General of India; Ms. A. Verma, learned Standing Counsel, Home
Department, Assam, Mr. P. Sharma, learned Additional Senior Government
Advocate, Assam and Mr. A.I. Ali, learned Standing Counsel, Election
Commission of India on or before 18.01.2024, obtaining necessary
acknowledgements from them in that regard.
7. Applicants shall also take steps for service of notice on the opposite party
No. 7 by Registered post with A/D on or before 18.01.2024, providing its correct
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and proper address with requisite postal stamps.
8. List accordingly.
JUDGE JUDGE
Comparing Assistant
