Alal Uddin vs The Union Of India And 5 Ors
2025 Latest Caselaw 1600 Gua

Gauhati High Court

Alal Uddin vs The Union Of India And 5 Ors on 30 July, 2025

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GAHC010154992025




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

                        Case No. : I.A.(Civil)/2349/2025

         ALAL UDDIN
         S/O LT. ISOB ALI, R/O VILL. KHALIHAMARI, P.O. KHALIHAMARI, P.O.
         AMONI, P.S. SAMAGURI, DIST. NAGAON, ASSAM FOR AND ON BEHALF OF
         ANOWARA KHATUN (BEGUM), D/O LT. ISOB ALI, W/O KASEM ALI, R/O
         LENGTEN, P.O. SHORIOBARI, P.S. SAMAGURI, DIST. NAGAON, ASSAM.



         VERSUS



         THE UNION OF INDIA AND 5 ORS
         REPRESENTED BY THE SECY. OF THE GOVT. OF INDIA, MINISTRY OF
         HOME AFFAIRS, SHASTRI BHAWAN, TILAK MARG, NEW DELHI.

         2:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
          HOME DEPARTMENT
          DISPUR
          GUWAHATI-781006

         3:THE ELECTION COMMISSIONER
          ELECTION DEPARTMENT
          4TH FLOOR
          BLOCK-C
         ASSAM SECRETARIAT
          DISPUR
          GUWAHATI-781006

         4:THE DISTRICT ELECTION OFFICER

          NAGAON
                                                                        Page No.# 2/3

            DISTRICT- NAGAON
            ASSAM

            5:THE SUPERINTENDENT OF POLICE (B)

            NAGAON
            DISTRICT- NAGAON
            ASSAM
            PIN 782001.

            6:THE FOREIGNERS TRIBUNAL NO 2
             NAGAON
             DISTRICT- NAGAON
            ASSAM
             PIN- 782001


Advocate for the Petitioner : MR. N H MAZARBHUIYAN, N BRAHMA,MR R I BHUYAN,MR.
M H SAIKIA,MS. L WAJEEDA

Advocate for the Respondent : DY.S.G.I.,




                                  BEFORE
                       HONOURABLE THE CHIEF JUSTICE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

30.07.2025 (Ashutosh Kumar, CJ)

This Interlocutory Application has been filed by the applicant

seeking condonation of delay of 4446 days in preferring an appeal

against the judgment and order dated 11.04.2013, passed by a

learned Single Judge in WP(C) No.256/2013.

Let notice be issued to the respondents by both modes, i.e.

by registered post with A/D as well as by usual process, on steps Page No.# 3/3

being taken by the applicant within a period of 3 (three) das,

returnable on 15.09.2025.

                            JUDGE                CHIEF JUSTICE


Comparing Assistant