Manik Karmakar vs Union Of India And 5 Ors
2025 Latest Caselaw 4854 Gua

Gauhati High Court

Manik Karmakar vs Union Of India And 5 Ors on 20 May, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana, Malasri Nandi

                                                                 Page No.# 1/2

GAHC010250962019




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

                         Case No. : WP(C)/7685/2019

         MANIK KARMAKAR
         REP. BY THE SECRETARY TO THE GOVT OF INDIA, DEPTT OF HOME, NEW
         DELHI, PIN- 110011



         VERSUS

         UNION OF INDIA AND 5 ORS
         REP. BY THE SECRETARY TO THE GOVT OF INDIA, DEPTT OF HOME, NEW
         DELHI, PIN- 110011

         2:THE STATE OF ASSAM
          REP. BY THE SECRETARY TO THE GOVT OF ASSAM
          HOME DEPTT
          DISPUR
          GUWAHATI- 06

         3:THE DEPUTY COMMISSIONER
          DIST- MORIGAON

         4:THE SUPERINTENDENT OF POLICE (B)
          MORIGAON
          DIST- MORIGAON
         ASSAM

         5:THE ELECTION COMMISSIONER OF INDIA
          REP. BY THE SECRETARY OF THE COMMISSION
          HQ NEW DELHI

         6:THE STATE COORDINATOR
          NRC
         ACHYUT PLAZA
          BHANGAGARH
                                                                            Page No.# 2/2

             DIST- KAMRUP(M)
             GUWAHATI-5
             ASSA

Advocate for the Petitioner    : MR S CHOUDHURY, MR I HOQUE,MR S CHAKRABORTY,MR P
C DEY

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




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

                                         ORDER

Date : 20.05.2025 (K.R. Surana, J)

Heard Mr. P.C. Dey, learned counsel for the petitioner. Also heard Mr. U.K. Goswami, learned CGC; Mr. J. Payeng, learned standing counsel for the FT matters and NRC; Mr. H. Kuli, learned counsel appearing on behalf of Mr. A.I. Ali, learned standing counsel for the ECI; and Mr. P. Sarmah, learned Additional Senior Govt. Advocate for the State respondent.

2. Argument is concluded.

3. Judgment/order reserved.

                              JUDGE              JUDGE




Comparing Assistant