Fujera Khatoon Alias Jahura Khatoon vs The Union Of India And 4 Ors
2025 Latest Caselaw 1557 Gua

Gauhati High Court

Fujera Khatoon Alias Jahura Khatoon vs The Union Of India And 4 Ors on 28 July, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana, Parthivjyoti Saikia

                                                                   Page No.# 1/2

GAHC010148132025




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

                           Case No. : WP(C)/3975/2025

         FUJERA KHATOON ALIAS JAHURA KHATOON
         D/O- LATE HARMUJ ALI, W/O- SAHARUDDIN, R/O- VILL.- MAHGURI, P.O.
         SINGARI MADRASSA, P.S. JURIA, DIST. NAGAON, ASSAM, PIN- 782122.



         VERSUS

         THE UNION OF INDIA AND 4 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
         DEPARTMENT OF HOME AFFAIRS, NEW DELHI-110001.

         2:THE STATE OF ASSAM
          REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT
         OF ASSAM
          HOME AND POLITICAL (B) DEPARTMENT
          DISPUR
          GUWAHATI-781006.

         3:THE DISTRICT COMMISSIONER
          NAGAON
          DIST. NAGAON
          PIN- 782001.

         4:THE SUPERINTENDENT OF POLICE (BORDER)

          NAGAON
          ASSAM
          PIN- 782124.

         5:THE STATE CO-ORDINATOR NATIONAL REGISTRATION (NRC)
         ASSAM
          HOUSEFED COMPLEX
          GUWAHATI
                                                                              Page No.# 2/2

             ASSAM-781006.

            6:THE ELECTION COMMISSION OF INDIA
             NEW DELHI-110001

Advocate for the Petitioner   : MR. A MOBARAQUE,

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




                                   BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 28.07.2025 (K.R. Surana, J)

Heard Mr. A. Mobaraque, learned counsel for the petitioner. Also heard Mr. M.R. Adhikari, learned CGC; Mr. M. Kalita, learned counsel on behalf of Ms. P. Barua, learned standing counsel for the ECI; Mr. G. Sharma, learned standing counsel for the FT matter and NRC and Mr. P. Sarma, learned Additional Senior Govt. Advocate for the State respondent.

Argument is concluded.

Judgment reserved.

                                             JUDGE                   JUDGE




Comparing Assistant