Sakina Khatun @ Sokhila Khatun vs The Union Of India And 5 Ors
2025 Latest Caselaw 2576 Gua

Gauhati High Court

Sakina Khatun @ Sokhila Khatun vs The Union Of India And 5 Ors on 7 August, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                     Page No.# 1/2

GAHC010012712021




                                                              undefined

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

                           Case No. : WP(C)/752/2021

         SAKINA KHATUN @ SOKHILA KHATUN
         W/O- AHIL UDDIN, R/O- VILL- BAGURIGURI, P.O. CHUKRUNGBARI, P.S.
         SORBHOG, DIST.- BARPETA, ASSAM



         VERSUS

         THE UNION OF INDIA AND 5 ORS
         REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF HOME
         AFFAIRS, SHASTRI BHAWAN, NEW DELHI-1

         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
          BARPETA
          P.O. AND DIST.- BARPETA
         ASSAM
          PIN- 781301

         4:THE SUPERINTENDENT OF POLICE (B)
          BARPETA
          P.O. AND DIST.- BARPETA
         ASSAM
          PIN- 781301

         5:THE ELECTION COMMISSION OF INDIA
          NEW DELHI
         TO BE REP. BY CHIEF ELECTION COMMISSIONER OF INDIA
          NEW DELHI-1
                                                                            Page No.# 2/2


            6:THE STATE COORDINATOR OF NATIONAL REGISTRATION
            ASSAM
             BHANGAGARH
             LACHIT NAGAR
             GHY-

Advocate for the Petitioner    : DR. B AHMED, MR M HUSSAIN,MR. S R BARBHUIYA,MR. N
HAQUE

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




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                   HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                          ORDER

Date : 07.08.2025 (K.R. Surana, J)

Heard Mr. M. Hussain, learned counsel for the petitioner. Also heard Mr. U.K. Goswami, learned CGC; Mr. J. Payeng, learned standing counsel for the FT matters and NRC; Mr. M. Islam, learned counsel appearing on behalf of Mr. A.I. Ali, learned standing counsel for the ECI; and Mr. P. Sarmah, learned Additional Senior Govt. Advocate for the State respondent.

Argument is concluded.

Judgment reserved.

                              JUDGE               JUDGE




Comparing Assistant