Maleka Khatun vs The Union Of India And 5 Ors
2024 Latest Caselaw 8298 Gua

Gauhati High Court

Maleka Khatun vs The Union Of India And 5 Ors on 12 November, 2024

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                Page No.# 1/2

GAHC010049292018




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

                         Case No. : WP(C)/1966/2018

         MALEKA KHATUN
         D/O- LT MOHAMMAD KHAN@MOHAMMAD ALI, W/O- MOGRAB ALI,
         PERMANENT R/O- VILL- KUMULLIPARA, MOUZA- GHILAZARI, P.S.
         HOWLY, DIST- BARPETA, ASSAM



         VERSUS

         THE UNION OF INDIA AND 5 ORS.
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
         AFFAIRS, NEW DELHI, PIN-110001

         2:THE ELECTION COMMISSION OF INDIA
          REP. BY THE CHIEF ELECTION COMMISSIONER
          NEW DELHI-110001

         3:THE STATE OF ASSAM
          REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GHY-6

         4:THE DEPUTY COMMISSIONER
          BARPETA
          781301

         5:THE SUPERINTENDENT OF POLICE (B)
          BARPETA
          781301
         ASSAM

         6:COORDINATOR
          NATIONAL REGISTER OF CITIZENS
                                                                            Page No.# 2/2

             BHANGAGARH
             GHY-

Advocate for the Petitioner    : MR. S B RAHMAN, MR. S S S RAHMAN,MR. M R SODIAL,MR
A W AMAN

Advocate for the Respondent : ASSTT.S.G.I., SC, ELECTION COMMISSION.(R2),SC, F.T
(R3TO5),SC, NRC (R6)




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                      HONOURABLE MR. JUSTICE KARDAK ETE

                                          ORDER

Date : 12.11.2024 (K.R. Surana, J) Heard Mr. A.W. Aman, learned counsel for the petitioner. Also heard Mr. G. Pegu, learned CGC for respondent no.1; Mr. P. Pegu, learned counsel appearing on behalf of Mr. A.I. Ali, learned standing counsel for the Election Commission of India, respondent no.2; Mr. J. Payeng, learned standing counsel for the Home Department, respondent nos.3 and 5; and Mr. R. Talukdar, learned Govt. Advocate appearing for respondent no.4. There is no representation for respondent no.6.

Arguments are concluded.

Judgment reserved.

                              JUDGE               JUDGE




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