Gauhati High Court
Md. Ushman Ali @ Ushman Gani vs The Union Of India And 5 Ors on 10 May, 2024
Author: M.R.Pathak
Bench: Manash Ranjan Pathak
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GAHC010061182018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1916/2018
MD. USHMAN ALI @ USHMAN GANI
S/O. LT. HABIBUR RAHMAN @ TARA MIYA, VILL. BAHARGAON, P.S.
DABAKA, DIST. HOJAI, ASSAM
VERSUS
THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIRS, NEW DELHI
2:THE STATE OF ASSAM
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GHY.
3:THE DY. COMMISSIONER
HOJAI
DIST. HOJAI
ASSAM.
4:THE SUPDT. OF POLICE (B)
HOJAI
P.O. AND P.S. HOJAI
DIST. HOJAI
ASSAM.
5:THE ELECTION COMMISSION OF INDIA
REP. BY THE CHIEF ELECTION COMMISSION OF INDIA
NIRVACHAN ASHOKA ROAD
NEW DELHI.
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6:THE NATIONAL REGISTER OF CITIZEN
REP. BY THE STATE COORDINATOR
ASYUT PLAZA
BHANGAGARH
GUWAHATI
DIST. KAMRUP (M)
ASSA
Advocate for the Petitioner : MR. J C GOGOI
Advocate for the Respondent : ASSTT.S.G.I.
Linked Case : WP(C)/5610/2017
USMAN GONI @ USMAN ALI
S/O LT. HABIBUR RHAMAN @ TARA MIYA
R/O VILL- NAHARGAON P.S. DOBOKA DIST. HOJAI
NAGAON
ASSAM
VERSUS
THE UNION OF INDIA and 4 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF INDIA
MINISTRY OF HOME AFFAIRS
NEW DELHI - 110001.
2:THE STATE OF ASSAM
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
HOME and POLITICAL B DEPARTMENT
M DISPUR
GUWAHATI-6.
3:THE DEPUTY COMMISSIONER
HOJAI DIST. HOJAI
ASSAM
4:THE SUPERINTENDENT OF POLICE B
HOJAI
DIST. HOJAI
ASSAM
5:THE FOREIGNER' TRIBUNAL 10TH
NAGAON AT SANKARDEV NAGAR
DIST. HOJAI
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ASSAM
------------
Advocate for : MR.B P SINHA
Advocate for : GA
ASSAM appearing for THE UNION OF INDIA and 4 ORS.
BEFORE
HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
Date : 10-05-2024
(M.R.Pathak, J)
Against the impugned judgment and order dated 30.06.2017 passed by
the learned Member, Foreigners Tribunal, Nagaon, Court No. 10 th at Sankardev
Nagar, Hojai in F.T.(D) Case No. 910/2015 arising out of SP's F.T. Case No.
110/2006, the petitioner Md. Ushman Ali @ Ushman Gani, S/o- Late Habibur
Rahman @ Tara Miya, resident of Village- Nahargaon, Dabaka filed two different
writ petitions represented by two different sets of lawyer being WP(C) No.
5610/2017 filed on 05.08.2017 in which notice was issued on 15.09.2017
wherein the petitioner is on interim protection also on interim bail since
15.09.2017. The same petitioner filed the second writ petition being WP(C) No.
1916/2018 on 27.03.2018 through another set of lawyer against the same order
dated 30.06.2017 passed in F.T.(D) Case No. 910/2015 in which notice was
issued on 02.04.2018 and since then petitioner is on interim protection and on
interim bail.
The petitioner is silent in his second writ petition being WP(C) No.
1916/2018 filed on 27.03.2018 regarding his first petition in the same subject,
i.e., WP(C) No. 5610/2017.
Counsels representing the petitioner in both the writ petitions did not
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appear in the matter while the matters were called for.
List these matters again on 15th May, 2024 for admission at the top of the
list.
JUDGE JUDGE
Comparing Assistant
