Md. Sahjahan Ali vs The Union Of India And 6 Ors
2024 Latest Caselaw 8378 Gua

Gauhati High Court

Md. Sahjahan Ali vs The Union Of India And 6 Ors on 14 November, 2024

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                     Page No.# 1/3

GAHC010147232018




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

                          Case No. : WP(C)/4496/2018

         MD. SAHJAHAN ALI
         S/O- LT MORJAT ALI, VILL/P.O. SATLUNGA, P.S. KACHUA, DIST- NAGAON,
         ASSAM, PIN- 782426



         VERSUS

         THE UNION OF INDIA AND 6 ORS.
         REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF HOME
         AFFAIRS, NEW DELHI- 110001

         2:THE STATE OF ASSAM
          REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GHY-6

         3:THE DY. COMMISSIONER
          NAGAON
          PIN- 782002

         4:THE ELECTION COMMISSION OF INDIA
          NEW DELHI- 110001

         5:THE STATE COORDINATOR
          NATIONAL REGISTER OF CITIZENS
         ASSAM
          GHY-5

         6:THE SUPERINTENDENT OF POLICE (B)
          NAGAON
          DIST- NAGAON
          PIN- 782002
                                                                            Page No.# 2/3


            7:THE OFFICER-IN-CHARGE
             KACHUA P.S.
             DIST- NAGAON
             PIN- 78242

Advocate for the Petitioner    : MR H R A CHOUDHURY, MR F U BARBHUIYA,MR. A
MATIN,MS S DAS

Advocate for the Respondent : ASSTT.S.G.I., SC, NRC,SC, ELECTION COMMISSION.,SC, F.T




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

                                          ORDER

Date : 14.11.2024 (K.R. Surana, J)

Heard Mr. F.U. Barbhuiya, learned for the petitioner. Also heard Ms. B. Sarma, learned CGC for the respondent nos.1; Mr. J. Payeng, learned standing counsel for the respondent nos.2, 6 and 7; Mr. H.K. Hazarika, learned Additional Senior Govt. Advocate for respondent no.3; and Mr. A.I. Ali, learned standing counsel for the ECI, respondent no.4. There is no representation for respondent no.5.

Arguments are concluded.

Judgment reserved.

                              JUDGE               JUDGE
                       Page No.# 3/3

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