Muslim Ali vs The Union Of India And 4 Ors
2024 Latest Caselaw 4229 Gua

Gauhati High Court

Muslim Ali vs The Union Of India And 4 Ors on 12 June, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                  Page No.# 1/2

GAHC010194102017




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

                          Case No. : I.A.(Civil)/834/2017



         MUSLIM ALI
         S/O. LT. BASIR UDDIN
         R/O. VILL. SAHARON
         P.O. JOYNAGAR
         P.S. MURJHAR
         DIST. HOJAI ASSAM.


          VERSUS

         THE UNION OF INDIA and 4 ORS.
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA
         MINISTRY OF HOME AFFAIRS
         NEW DELHI.

         2:THE COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM

         HOME DEPTT.
         DISPUR
         GHY.-06.
         3:THE DY. COMMISSIONER OF HOJAI

         DIST. HOJAI ASSAM.
         4:THE SUPERINTENDENT OF POLICE BORDER HOJAI

         DIST. HOJAI ASSAM.
         5:THE OFFICER-IN-CHARGE

         HOJAI POLICE STATION
         DIST. HOJAI
         ASSAM.
         ------------
         Advocate for : MR H I CHOUDHURY
                                                                              Page No.# 2/2

           Advocate for : ASSTT.S.G.I. appearing for THE UNION OF INDIA and 4 ORS.



                                 BEFORE
               HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
              HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                        ORDER

Date : 12-06-2024 (S.P. Khaund, J)

In view of the judgment and order dated 12.06.2024 passed in WP(C) No. 1591/2017, this Interlocutory Application being infructuous, stands dismissed.

                                             JUDGE                           JUDGE




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