Firoja Khatun vs The Union Of India And 5 Ors
2025 Latest Caselaw 3676 Gua

Gauhati High Court

Firoja Khatun vs The Union Of India And 5 Ors on 3 March, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana, Malasri Nandi

                                                                  Page No.# 1/2

GAHC010121782018




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

                            Case No. : WP(C)/3708/2018

         FIROJA KHATUN
         W/O. AZIBAR RAHMAN, VILL. 181 BARKOLIYA SERSHOW, P.S. FAKIRGANJ,
         DIST. DHUBRI, ASSAM.



         VERSUS

         THE UNION OF INDIA AND 5 ORS.
         REP. BY THE SECRETARY, MINISTRY OF HOME AFFAIRS, NEW DELHI

         2:THE STATE OF ASSAM

          REP. BY THE COMMISSIONER AND SECY.
          HOME DEPTT.
          DISPUR
          GHY.

         3:THE SUPDT. OF POLICE (B)

          DHUBRI
          P.O. AND P.S. DHUBRI
          ASSAM.

         4:THE ELECTION COMMISSION OF INDIA

          NEW DELHI

         5:THE CO-ORDINATOR

          NRC
          ASSAM
          GUWAHATI
                                                                         Page No.# 2/2

            6:THE DY. COMMISSIONER

             DHUBRI
             P.O. AND DIST. DHUBRI
             ASSAM

Advocate for the Petitioner   : MR H R A CHOUDHURY, MD. A KUDDUS,MR. J M SULAIMAN

Advocate for the Respondent : ASSTT.S.G.I., MR J PAYENG,MR. D BARUAH,MS. A VERMA




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

Date : 03.03.2025 (K.R. Surana, J)

Heard Mr. A. Kuddus, learned counsel for the petitioner. Also heard Ms. K. Phukan, learned CGC; Mr. G. Sarma, learned standing counsel for the FT matters and NRC; M. Islam, learned counsel appearing on behalf of Mr. A.I. Ali, learned standing counsel for the ECI and Mr. H.K. Hazarika, learned Govt. advocate.

Arguments are concluded.

Judgment reserved.

                                      JUDGE                JUDGE




Comparing Assistant