Md. Jafar Ali @ Zafar Ali vs The Union Of India And 5 Ors
2025 Latest Caselaw 3323 Gua

Gauhati High Court

Md. Jafar Ali @ Zafar Ali vs The Union Of India And 5 Ors on 19 February, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                   Page No.# 1/2

GAHC010153692024




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

                         Case No. : I.A.(Civil)/2332/2024


         MD. JAFAR ALI @ ZAFAR ALI
         SON OF RAJAB ALI
         PERMANENT RESIDENT OF VILLAGE- MOHANPUR PART-I
         P.S.- JOGIGHOPA
         DISTRICT- BONGAIGAON.


          VERSUS

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

         2:THE ELECTION COMMISSION OF INDIA
         REPRESENTED BY THE CHIEF ELECTION COMMISSIONER

         NEW DELHI- 110001.

         3:THE STATE OF ASSAM
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM

         HOME DEPARTMENT
         DISPUR

         GUWAHATI- 781006.

         4:THE DISTRICT COMMISSIONER
         BONGAIGAON
         PIN- 783380.

          5:THE SUPERINTENDENT OF POLICE (B)
          BONGAIGAON
                                                                              Page No.# 2/2

           PIN- 783380
           ASSAM.

           6:THE CO-ORDINATOR
           NATIONAL REGISTER OF CITIZENS
           BHANGAGARH
           GUWAHATI-4.
           ------------
           Advocate for : MR A W AMAN
           Advocate for : DY.S.G.I. appearing for THE UNION OF INDIA AND 5 ORS



                                BEFORE
               HONOURABLE MR. JUSTICE KALYAN RAI SURANA
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                       ORDER

Date : 19.02.2025 (K.R. Surana, J)

In view of the judgment and order dated 19.02.2025 passed in WP(C) No. 3913/2024, this interlocutory application stands disposed of.

                                            JUDGE                    JUDGE




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