Kamal Uddin @ Kamal Sk vs The Union Of India And 6 Ors
2025 Latest Caselaw 8373 Gua

Gauhati High Court

Kamal Uddin @ Kamal Sk vs The Union Of India And 6 Ors on 7 November, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                     Page No.# 1/3

GAHC010258032018




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

                          Case No. : WP(C)/8037/2018

         KAMAL UDDIN @ KAMAL SK.
         S/O- LT KHUSUT ALI @ KHUSUT ALI SK., R/O- VILL- DUDHNATH, P.S.
         CHAPOR, DIST- DHUBRI, ASSAM



         VERSUS

         THE UNION OF INDIA AND 6 ORS.
         REP. BY ITS SECY., GOVT. OF INDIA, MINISTRY OF HOME AFFAIRS, NEW
         DELHI- 110001

         2:THE ELECTION COMMISSION OF INDIA
          REP. BY THE CHIEF ELECTORAL OFFICER
         ASSAM
          DISPUR
          GHY-06

         3:THE REGISTRAR GENERAL OF INDIA
          REP. BY THE STATE CO-ORDINATOR
          NRC (NATIONAL REGISTER OF CITIZENS)
         ASSAM
          ULUBARI
          GHY-05

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

         5:THE DIRECTOR GENERAL OF POLICE (ADMN.)
         ASSAM
          ULUBARI
                                                                            Page No.# 2/3

             GHY-07

            6:THE DY. COMMISSIONER
             DHUBRI
            ASSAM
             P.O.
             P.S. AND DIST- DHUBRI
            ASSAM
             PIN- 783301

            7:THE DY. COMMISSIONER OF POLICE (B)
             DHUBRI
            ASSAM
             P.O.
             P.S. AND DIST- DHUBRI
            ASSAM
             PIN- 78330

Advocate for the Petitioner   : MR. A RAHMAN,

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

                                  BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                         ORDER

Date : 07.11.2025 (K.R. Surana, J)

Heard Mr. A. Rahman, learned counsel for the petitioner. Also heard Ms. R. Devi, learned CGC; Mr. J. Payeng, learned Standing Counsel for the FT matters; Mr. A.I. Ali, learned Standing Counsel for the Election Commission of India; Mr. H.K. Hazarika, learned Junior Government Advocate for the State respondent.

Argument is concluded.

Judgment and Order is reserved.

                                        JUDGE                 JUDGE
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