Sabed Ali vs The Union Of India And 5 Ors
2025 Latest Caselaw 6858 Gua

Gauhati High Court

Sabed Ali vs The Union Of India And 5 Ors on 29 August, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                Page No.# 1/2

GAHC010030872025




                                                         undefined

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

                          Case No. : WP(C)/919/2025

         SABED ALI
         SON OF LATE HALEM MIYA ALIAS HALEM , R/O- VILL- MARICHAKANDI,
         P.S- KACHUMARA ( FORMERLY TARABARI ) DIST- BARPETA ,ASSAM,



         VERSUS

         THE UNION OF INDIA AND 5 ORS
         TO BE REPRESENTED BY SECRETARY TO THE GOVERNMENT OF INDIA,
         MINISTRY OF HOME AFFAIRS, NEW DELHI-110001.

         2:THE ELECTION COMMISSIONER OF INDIA
          GOVT. OF INDIA
          NEW DELHI-110001.

         3:THE STATE OF ASSAM
         TO BE REPRESENTED BY SECRETARY TO THE GOVERNMENT OF ASSAM
          HOME DEPARTMENT
          DISPUR
          GUWAHATI-6.

         4:THE ASSAM STATE CO-ORDINATOR OF NRC
          BHANGAGARH
          GUWAHATI-5.

         5:THE DISTRICT COMMISSIONER
          BARPETA
         ASSAM
          PIN-781301.

         6:THE SUPERINTENDENT OF POLICE (B)
          BARPETA
         ASSAM
                                                                              Page No.# 2/2

             PIN-781301

Advocate for the Petitioner   : MR. B U LASKAR, MR. A B ACONDA

Advocate for the Respondent : DY.S.G.I., GA, ASSAM,SC, NRC,SC, F.T,SC, ECI




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

                                         ORDER

Date : 29.08.2025 (K.R. Surana, J)

Heard Mr. B.U. Laskar, learned counsel for the petitioner. Also heard Mr. M.R. Adhikari, learned CGC; Ms. A. Verma, learned standing counsel for the FT matters; Mr. M. Kalita, learned counsel appearing on behalf of Ms. P. Barua, learned standing counsel for the ECI; and Mr. H.K. Hazarika, learned Junior Govt. Advocate for the State respondent.

Arguments are concluded.

Judgment reserved.

                   JUDGE                      JUDGE




Comparing Assistant