Harej Ali Alias Haraj Ali Alias Haraj vs The Union Of India And Ors
2025 Latest Caselaw 9364 Gua

Gauhati High Court

Harej Ali Alias Haraj Ali Alias Haraj vs The Union Of India And Ors on 11 December, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                     Page No.# 1/4

GAHC010127442025




                                                              undefined

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

                         Case No. : I.A.(Civil)/1932/2025

         HAREJ ALI ALIAS HARAJ ALI ALIAS HARAJ
         S/O- LATE BASIR ALI @ MD. BASER ALI @ BASIR, R/O- VILL.- BORAJAL,
         P.S. GHOGRAPAR, DIST.- NALBARI, ASSAM.



         VERSUS

         THE UNION OF INDIA AND ORS
         TO BE REP. BY THE SECRETARY, GOVT. OF INDIA, DEPARTMENT OF HOME
         AFFAIRS, NEW DELHI, INDIA.

         2:THE STATE OF ASSAM
         TO BE REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
          DEPARTMENT OF HOME
          DISPUR
          GUWAHATI-6.

         3:THE DISTRICT COMMISSIONER
          KAMRUP(M)
          DIST.- KAMRUP(M)
         ASSAM
          GUWAHATI-1.

         4:THE SUPERINTENDENT OF POLICE (B)

          CITY
          GUWAHATI
          KAMRUP(METRO)
          ASSAM
          GUWAHATI-1.

         5:THE DEPUTY COMMISSIONER OF POLICE (B)
          KAMRUP M PO ULUBARI
                                                                              Page No.# 2/4

             ASSAM 787007

            6:THE ELECTION COMMISSION OF INDIA
             NEW DELHI-01.

            7:THE STATE CO ORDINATOR
             NATIONAL REGISTER OF CITIZEN (NRC)
             HOUSEFED COMPLEX
             2ND FLOOR
             BONPHOOL NAGAR
             DISPUR GUWAHATI 0

Advocate for the Petitioner   : MR. A R SIKDAR, MR A RASHID,MS S PARVEEN,MD A
ALI,MR. S I TALUKDAR

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




             Linked Case : Review.Pet./54/2021

            HAREJ ALI @ HARAJ ALI @ HAREJ
            S/O- LATE BASIR ALI @ MD. BASER ALI @ BASIR
            R/O- VILL.- BORAJAL
            P.S. GHOGRAPAR
            DIST.- NALBARI
            ASSAM.


             VERSUS

            THE UNION OF INDIA AND 5 ORS.
            TO BE REP. BY THE SECRETARY
            GOVT. OF INDIA
            DEPARTMENT OF HOME AFFAIRS
            NEW DELHI
            INDIA.

            2:THE STATE OF ASSAM
            TO BE REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
             DEPARTMENT OF HOME
             DISPUR
             GUWAHATI-6.

             3:THE SUPERINTENDENT OF POLICE (B)
                                                                             Page No.# 3/4


           CITY
           GUWAHATI
           KAMRUP(METRO)
           ASSAM
           GUWAHATI-1.

           4:THE DEPUTY COMMISSIONER
           KAMRUP(M)
           DIST.- KAMRUP(M)
           ASSAM
           GUWAHATI-1.

           5:THE ELECTION COMMISSION OF INDIA
           NEW DELHI-01.

           6:THE NRC CO-ORDINATOR
           NATIONAL REGISTER OF CITIZEN (NRC)
           BHANGAGARH
           GUWAHATI-05.
           ------------
           Advocate for : MR. A R SIKDAR
           Advocate for : ASSTT.S.G.I. appearing for THE UNION OF INDIA AND 5 ORS.



                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                          ORDER

11.12.2025 (K.R. Surana, J)

Heard Mr. Mr. A.R. Sikdar, learned counsel for the review petitioner/applicant. Also heard Mr. M.R. Adhikari, learned CGC, Mr. A.I. Ali, learned Standing Counsel, ECI, Mr. H.K. Hazarika, learned Junior Government Advocate and Mr. G. Sarma, learned Standing Counsel, for the F.T matters.

The submissions made by Mr. A.R. Sikdar, learned counsel for the review petitioner/applicant is concluded. Reply submissions made by Mr. G. Sarma, learned Standing Counsel for the F.T matters is also concluded.

Page No.# 4/4

Judgment reserved.

JUDGE JUDGE

Comparing Assistant