Maya Rani Sarkar vs The Union Of India And 5 Ors
2025 Latest Caselaw 9349 Gua

Gauhati High Court

Maya Rani Sarkar vs The Union Of India And 5 Ors on 5 December, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                Page No.# 1/2

GAHC010032682019




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

                         Case No. : WP(C)/1140/2019

         MAYA RANI SARKAR
         D/O. DHIRENDRA MANDAL @ DHIREN CHANDRA MANDAL, W/O.
         HARIHAR SARKAR @ HARIHARI SARKAR @ HARICHARAN SARKAR, R/O.
         VILLAGE BARIPUKHURI PART-I, P.S. ABHAYAPURI, DIST. BONGAIGAON,
         ASSAM.



         VERSUS

         THE UNION OF INDIA AND 5 ORS.
         THROUGH- THE MINISTRY OF HOME AFFAIRS, GRIHA MANTRALAYA,
         NEW DELHI.

         2:THE STATE OF ASSAM
         THROUGH- THE SECRETARY
         TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GUWAHATI-6.

         3:THE ELECTION COMMISSION OF INDIA
          NIRVACHAN SADAN ASOKA ROAD
          NEW DELHI- 110001.

         4:THE STATE CO-ORDINATOR

          NATIONAL REGISTRATION OF CITIZEN
          ASSAM
          BHANGAGARH
          GUWAHATI.

         5:THE DEPUTY COMMISSIONER
          BONGAIGAON
                                                                            Page No.# 2/2

             P.O. BONGAIGAON
             DIST. BONGAIGAON
             ASSAM.

            6:THE SUPERINTENDENT OF POLICE (BORDER)
             BONGAIGAON
             P.O. BONGAIGAON
             DIST. BONGAIGAON
            ASSAM

Advocate for the Petitioner   : MR. S C BISWAS, MR. F A HASSAN,MS J BORAH,SUSHMITA
SENGUPTA

Advocate for the Respondent : ASSTT.S.G.I., SC, F.T,MR J PAYENG,SC, NRC,MS. A VERMA,SC,
ECI,MR. D BARUAH




                                  BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                         ORDER

Date : 05.12.2025 (K.R. Surana,J)

Heard Mr. F.A. Hassan, learned counsel for the petitioner. Also heard Ms. A. Verma, learned Standing counsel, FT matters, Mr. S.K. Medhi, learned C.G.C, Mr. A.I. Ali, learned Standing counsel, ECI and Mr. P. Sarma, learned Addl. Senior Government Advocate.

Arguments concluded.

Judgment reserved.

           JUDGE                                                     JUDGE



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