Jahura Khatun vs The Union Of India And 5 Ors
2025 Latest Caselaw 4036 Gua

Gauhati High Court

Jahura Khatun vs The Union Of India And 5 Ors on 12 March, 2025

Author: M.R. Pathak

Bench: Manash Ranjan Pathak, Malasri Nandi

                                                                 Page No.# 1/3

GAHC010046142025




                                                          undefined

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

                         Case No. : WP(C)/1358/2025

         JAHURA KHATUN
         W/O- KORPAN ALI, D/O- SAHID ALI @ SHAHID JAMAL, RESIDENT OF
         VILLAGE- GUILEZA, P.O- CHARCHARIA, DISTRICT -BARPETA, ASSAM



         VERSUS

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

         2:THE ELECTION COMMISSION OF INDIA
          REPRESENTED BY THE CHIEF ELECTION COMMISSIONER OF INDIA
          NIRVACHAN SADAN
         ASHOKA ROAD
          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
          BARPETA
          DIST- BARPETA
         ASSAM
          PIN-781301

         5:THE SUPERINTENDENT OF POLICE (BORDER)
          BARPETA
          DIST- BARPETA
                                                                              Page No.# 2/3

             ASSAM
             PIN-781301

            6:THE STATE CO-ORDINATOR OF NRC
            ASSAM
             P.O. AND P.S.- BHANGAGARH
             GUWAHATI- 05
             DIST- KAMRUP (METRO)
            ASSA

Advocate for the Petitioner   : MR. S U AHMED, A R MONDAL,MR A HAWARI,MR. S ISLAM

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




                                  BEFORE
                HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 12.03.2025 (M.R. Pathak,J)

Heard Mr. S. Islam, learned counsel appearing for the petitioner. Also heard Mr. M.R. Adhikari, learned CGC for the respondent No. 1; Mr. M. Islam, learned counsel on behalf of Mr. A.I. Ali, learned Standing Counsel, ECI for the respondent No. 2; Ms. A. Very learned Standing Counsel for Home and Political Department for the respondent Nos. 3 and 5; Mr. P. Sharma, learned Additional Senior Government Advocate, Assam for the respondent No. 4 and Mr. P. Sarma, learned Standing Counsel, NRC, Assam for the respondent No. 6.

2. Aggrieved by the judgment/order dated 05/12/2022 passed by the learned

Member, Foreigners' Tribunal, Barpeta 11 th at Sorbhog in Case No. (Bpt/11 th) F.T. 2267/2017 by which she has been declared to be a foreigner under the Foreigners Act, 1946 who had entered India illegally on or after 25.03.1971 and as such, not a citizen of India under Section 3 or Section 6A(2) of the Page No.# 3/3

Citizenship Act, the petitioner has filed this writ petition on 01.03.2025.

3. Call for the records of Case No. (Bpt/11 th) F.T. 2267/2017 decided on

05/12/22 from the office of learned Member, Foreigners' Tribunal, Barpeta 11 th at Sorbhog.

4. List on 09.04.2025.

5. This order be brought to the notice of the Registrar (Judicial)

JUDGE JUDGE

JUDGE

Comparing Assistant