Sufiya Khatun vs The Union Of India And 6 Ors
2025 Latest Caselaw 590 Gua

Gauhati High Court

Sufiya Khatun vs The Union Of India And 6 Ors on 15 May, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana, Malasri Nandi

                                                                Page No.# 1/3

GAHC010206962024




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

                         Case No. : WP(C)/5398/2024

         SUFIYA KHATUN
         W/O- ABUL HUSSAIN,
         D/O- LT. MAHAMMAD ALI,
         R/O- KALJAR,
         P.O.- BARBALA,
         P.S.- HOWLY,
         DIST.- BARPETA, ASSAM,
         PIN- 781316.


         VERSUS

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

         2:THE ELECTION COMMISSION OF INDIA
          NEW DELHI-1.

         3:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM

         HOME DEPARTMENT
         DISPUR
         GUWAHATI-6.

         4:THE STATE CO-ORDINATOR OF NRC
          BHANGAGARH
         ASSAM
          GUWAHATI-05.

         5:THE DEPUTY COMMISSIONER
                                                                           Page No.# 2/3

            BARPETA
            ASSAM
            PIN- 781301.

            6:THE SUPERINTENDENT OF POLICE (B)
             BARPETA
            ASSAM
             PIN- 781301.

            7:THE OFFICER-IN-CHARGE
             BARPETA POLICE STATION
             DISTRICT- BARPETA
            ASSAM
             PIN- 781301

Advocate for the Petitioner : MR. M U MAHMUD, MS. B CHETIA,MS. D BORA,MR S
ISLAM,MRS. M SAIKIA,MR S H MAHMUD

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




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

                                         ORDER

15.05.2025 (K.R. Surana, J)

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

2. As it is projected that the petitioner has been taken into custody in the transit camp, Matia, Goalpara, the matter has been hard out to turn at the admission stage.

Page No.# 3/3

3. Submissions of all sides are concluded.

4. Judgment reserved.

                                          JUDGE       JUDGE




Comparing Assistant