Jamila Khatun @ Jumila Khatun vs The Union Of India And 5 Ors
2024 Latest Caselaw 7866 Gua

Gauhati High Court

Jamila Khatun @ Jumila Khatun vs The Union Of India And 5 Ors on 28 October, 2024

Bench: Kalyan Rai Surana, Soumitra Saikia

                                                                   Page No.# 1/2

GAHC010264132018




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

                          Case No. : WP(C)/8243/2018

         JAMILA KHATUN @ JUMILA KHATUN
         D/O- LATE AJMAT ALI, W/O- LATE MANNAN ALI, VILL- BAKRIKUCHI, P.O-
         JOYSAGAR, P.S- MUKALMUA, DIST- NALBARI, ASSAM, PIN- 781337



         VERSUS

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

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

         3:THE DEPUTY COMMISSIONER
          NALBARI
          PIN- 781335

         4:THE ELECTION COMMISSION OF INDIA
          NEW DELHI- 110001

         5:THE STATE COORDINATOR
          NRC
         ASSAM
          GUWAHATI- 781005

         6:THE SUPERINTENDENT OF POLICE (B)
          NALBARI
          DIST- NALBARI- 78133
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Advocate for the Petitioner   : MR H R A CHOUDHURY, MR. A MATIN,MR H AHMED

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




                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

28.10.2024 [K. R. Surana, J]

Heard Mr. A. M. Ahmed, learned counsel for the petitioner. Also heard Ms. S. Baruah, learned CGC for the respondent no.1, Ms. A. Verma, learned Standing Counsel, Home Department for the respondent nos. 2 & 6, Mr. P. Sarma, learned Government Advocate, Assam for the respondent no.3 and Mr. A.I. Ali, learned Standing Counsel, ECI for the respondent no.4.

Although the respondent no.5/NRC is an integral part of the establishment of Home Department of the State, but the learned Standing Counsel, Home Department has no instruction to appear for the respondent no.5.

Submissions are concluded.

Judgment is reserved.

                                 JUDGE                                JUDGE




Comparing Assistant