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Page No.# 1/3 vs The Union Of India And 4 Ors
2025 Latest Caselaw 74 Gua

Citation : 2025 Latest Caselaw 74 Gua
Judgement Date : 1 May, 2025

Gauhati High Court

Page No.# 1/3 vs The Union Of India And 4 Ors on 1 May, 2025

Author: K.R. Surana
Bench: Kalyan Rai Surana, Malasri Nandi
                                                             Page No.# 1/3

GAHC010157852017




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

                              Case No. : WA/157/2017

         MD ABUL KALAM @ ABUL KAMAL and 6 ORS
         S/O. MOJIBUR HOQUE,

         2: MUSSTT. MANIKJAN

          W/O. ABDUL KALAM


         3: MD. MASUKUR RAHMAN

          S/O. ABDUL KALAM


         4: MAHIBUR

          S/O. ABDUL KALAM


         5: MUSSTT. NAZMINA SULTANA

          D/O. ABDUL KALAM


         6: MUSSTT. RESMINA BEGUM MINOR

          D/O. ABDUL KALAM. REPRESENTED BY HER FATHER ABDUL KALAM
          THE APPELLANT NO. 1. ALL ARE R/O. VILL. BARBARI
          P.S. DHARMTUL
          DIST. MORIGAON
          ASSAM.

         7: MUSSTT. JESMINA

          D/O. ABDUL KALA
                                                                                 Page No.# 2/3


            VERSUS

            THE UNION OF INDIA and 4 ORS
            REP. BY THE SECRETARY OF THE MINISTRY OF HOME AFFAIRS, GOVT. OF
            INDIA, NEW DELHI-1.

            2:THE STATE OF ASSAM
             REP. BY THE COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM
             HOME DEPTT.
             DISPUR
             GUWAHATI-6.

            3:THE DY. COMMISSIONER
             MORIGAON

             DIST. MORIGAON
             ASSAM.

            4:THE SUPERINTENDENT OF POLICE B
             MORIGAON

             DIST. MORIGAON
             ASSAM.

            5:THE OFFICER-IN-CHARGE

             DHARMATUL POLICE STATION
             DIST. MORIGAON
             ASSAM

Advocate for the Petitioner : MR.S HOQUE, MR. M A SHEIKH,MR.A DAS,MS.A MEDHI,MR.A
RAHMAN,MR.M ALI,MR.M R Z CHOUDHURY,MR.M U MAHMUD

Advocate for the Respondent : , ASSTT.S.G.I.(R. 1.),GA, ASSAM(R. 2 to 4.),,,,


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

                                            ORDER

Date : 01.05.2025 (K.R. Surana, J)

Heard Mr. M.A. Sheikh, learned counsel for the petitioner. Also heard Mr. B. Page No.# 3/3

Sarma, learned Standing counsel, CGC; Mr. M. Islam, learned counsel appearing on behalf of Mr. A.I. Ali, learned standing counsel for the ECI; Mr. G. Sarma, learned standing counsel for the FT matters; and Mr. P. Sarma, learned Additional Senior Govt. Advocate.

Vide order dated 06.03.2025, the records of the Tribunal was handed over to Mr. G. Sarma, learned Standing counsel for the FT matters for perusal and to address the Court. The said records are returned today. The same should be kept with the record.

Arguments concluded.

Judgment reserved.

                                    JUDGE                     JUDGE




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