Md. Jafar Ali @ Zafar Ali vs The Union Of India And 5 Ors
2025 Latest Caselaw 1789 Gua

Gauhati High Court

Md. Jafar Ali @ Zafar Ali vs The Union Of India And 5 Ors on 7 January, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                   Page No.# 1/2

GAHC010153712024




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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
          PIN- 783380
         ASSAM.
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            6:THE CO-ORDINATOR
             NATIONAL REGISTER OF CITIZENS
             BHANGAGARH
             GUWAHATI-4

Advocate for the Petitioner : MR A W AMAN, MR SARFRAZ NAWAZ,MR S A
BARBHUYAN,SAMIM RAHMAN,MS SURAYA RAHMAN

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




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

                                         ORDER

Date : 07.01.2025 (K.R. Surana, J)

Heard Mr. A.W. Aman, learned counsel for the petitioner. Also heard Ms. A. Verma, learned standing counsel for the FT matters, Mr. G. Sarma, learned standing counsel for the NRC, Ms. N. Bedi, learned counsel appearing on behalf of Ms. P. Baruah, learned counsel appearing for respondent no.2 and Mr. P. Sarma, learned Addl. Senior Govt. advocate appearing for the District Commissioner.

Arguments are concluded.

Judgment reserved.

                          JUDGE                                  JUDGE




Comparing Assistant