Atar Ali vs The Union Of India And 6 Ors
2025 Latest Caselaw 478 Gua

Gauhati High Court

Atar Ali vs The Union Of India And 6 Ors on 13 May, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana, Manish Choudhury

                                                                     Page No.# 1/2

GAHC010011132022




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

                          Case No. : Review.Pet./27/2022

         ATAR ALI
         S/O- LT INSAN ALI, R/O- VILL- SALMARA, P.O. DOMORIA, P.S. TAMULPUR,
         DIST- BAKSA, BTAD, ASSAM, PIN- 781368



         VERSUS

         THE UNION OF INDIA AND 6 ORS.
         REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF HOME
         AFFAIRS, NEW DELHI-1

         2:THE ELECTION COMMISSIONER OF INDIA
          NEW DELHI-1

         3:THE STATE OF ASSAM
          REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GHY-6

         4:THE ASSAM CO-ORDINATOR OF NRC
          BHANGAGARH
         ASSAM
          GHY-5

         5:THE DY. COMMISSIONER
          BAKSA
          BTAD
         ASSAM
          PIN- 781367

         6:THE SUPERINTENDENT OF POLICE (B)
          BAKSA
                                                                               Page No.# 2/2

             BTAD
             ASSAM
             PIN- 781367

            7:THE OFFICER-IN-CHARGE
            TAMULPUR P.S.
             DIST- BAKSA
             BTAD
            ASSAM
             PIN- 78136

Advocate for the Petitioner   : MR. M U MAHMUD, MRS. M SAIKIA,MR S H MAHMUD,MR S
ISLAM

Advocate for the Respondent : ASSTT.S.G.I., SC, ECI,SC, F.T,SC, NRC




                                    BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

13.05.2024 (K.R. Surana, J)

Heard Mr. M. U. Mahmud, learned counsel for the review petitioner. Also heard Mr. J. Payeng, learned Standing Counsel for FT matters, Mr. G. Sarma, learned Standing Counsel for NRC, Mr. M. Islam, learned counsel appearing on behalf of Mr. A. I. Ali, learned Standing Counsel for ECI and Mr. P. Sarmah, learned Additional Senior Government Advocate for the State.

Argument is concluded.

Judgment is reserved.

                                              JUDGE                   JUDGE


Comparing Assistant