Md Abdullah vs The Union Of India
2025 Latest Caselaw 4229 Gua

Gauhati High Court

Md Abdullah vs The Union Of India on 19 March, 2025

Author: M.R. Pathak

Bench: Manash Ranjan Pathak, Malasri Nandi

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GAHC010046192025




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

                         Case No. : WP(C)/1460/2025

         MD ABDULLAH
         S/O- LATE INTAZ ALI,
         R/O- VILLAGE- KAROIGURI, P.S- RUPAHIHAT, DIST-NAGAON, ASSAM



         VERSUS

         THE UNION OF INDIA
         REP BY THE SECRETARY TO THE GOVT OF INDIA, MINISTRY OF
         POLITICAL AND HOME AFFAIRS, NEW DELHI

         2:THE ELECTION COMMISSION OF INDIA
          REP BY THE CHIEF ELECTION COMMISSIONER OF INDIA
          NIRVACHAN SADAN
         ASHOKA ROAD
          NEW DELHI-01

         3:THE STATE OF ASSAM
          REP BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
          HOME DEPT
          GUWAHATI-06
         ASSAM

         4:THE CHIEF ELECTION OFFICER
          HOUSEFED COMPLEX
          BELTOLA ROAD
          GUWAHATI
         ASSAM

         5:THE ELECTORAL REGISTRATION OFFICER
          KALIABOR SUB DIVISION
          NAGAON
         ASSAM
                                                                              Page No.# 2/3


            6:THE DISTRICT COMMISSIONER
             CUM DISTRICT ELECTION OFFICER CUM ELECTORAL REGISTRATION
            OFFICER
             P.O AND DIST-NAGAON
            ASSAM

            7:THE SUPERINTENDENT OF POLICE (B)
             P.O AND DIST-NAGAON
            ASSA

Advocate for the Petitioner   : MS. G BORAH, MS L BARUAH

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




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

                                         ORDER

Date : 19.03.2025 (M.R. Pathak,J)

Heard Ms. G. Borah, learned counsel appearing for the petitioner. No representation made on behalf of Union of India/respondent No.1. Also heard Mr. H. Kuli, learned counsel appears on behalf of Mr. A.I. Ali, learned Standing Counsel, ECI for the respondent Nos. 2 and 4; Mr. G. Sarma, learned Standing Counsel, Home and Political Department fo r the respondent Nos. 3 and 7; Mr. P. Sharma, learned Additional Senior Government Advocate, Assam for the respondent Nos. 5 and 6.

2. Aggrieved by the judgment/order dated 18.12.2024 passed by the

learned Member, Foreigners' Tribunal (3rd), Nagaon in F.T. Case No. 83/2021 by which the petitioner has been declared to be a foreigner under the Foreigners Act, 1946 who had entered India illegally on or after 25.03.1971, he has filed Page No.# 3/3

this writ petition on 01.03.2025.

3. Call for the records of F.T. Case No. 83/2021 decided on 18.12.2024

from the office of learned Member, Foreigners' Tribunal (3rd), Nagaon.

4. List on 22.04.2025 in the motion column.

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

                                    JUDGE               JUDGE




Comparing Assistant