Jaygun Bibi vs The Union Of India And 5 Ors
2025 Latest Caselaw 9630 Gua

Gauhati High Court

Jaygun Bibi vs The Union Of India And 5 Ors on 16 December, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                      Page No.# 1/2

GAHC010085292019




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

                           Case No. : WP(C)/2645/2019

         JAYGUN BIBI
         W/O- MD. IBRAHIM ALI, D/O- AMBAJ ALI, R/O. VILL.- HAIBAR GAON, P.S.
         BHURAGAON, DIST. MORIGAON, ASSAM, PIN- 782105.



         VERSUS

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

         2:THE STATE OF ASSAM
          REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GHY.-06.

         3:THE DY. COMMISSIONER
          MORIGAON
          P.O. AND DIST.- MORIGAON
         ASSAM
          PIN- 782105.

         4:THE SUPERINTENDENT OF POLICE (B)
          MORIGAON
          P.O. AND DIST. MORIGAON
         ASSAM
          PIN- 782105.

         5:THE ELECTION COMMISSIONER OF INDIA
          NEW DELHI-1.

         6:THE N.R.C. COORDINATOR
                                                                               Page No.# 2/2


             NATIONAL REGISTER OF CITIZEN ( NRC)
             ASSAM
             BHANGAGARH
             GHY.-05

Advocate for the Petitioner   : MR. A R SIKDAR, MD A ALI

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




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

                                          ORDER

Date : 16.12.2025 (K.R. Surana, J)

Heard Mr. A.R. Sikdar, learned counsel for the petitioner. Also heard Mr. G. Sharma, learned standing counsel for the FT and NRC, Mr. A.I. Ali, learned standing counsel for the ECI, Ms. B. Sarma, learned CGC and Mr. P. Sarmah, learned Additional Senior Govt. Advocate.

Arguments are concluded.

Judgment reserved.

                                              JUDGE                   JUDGE




Comparing Assistant