Monomati Roy vs The Union Of India And 3 Ors
2025 Latest Caselaw 8651 Gua

Gauhati High Court

Monomati Roy vs The Union Of India And 3 Ors on 18 November, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

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GAHC010023302017




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

                            Case No. : WP(C)/2965/2017

         MONOMATI ROY
         W/O SUKUMAR ROY @ SUKUMAR ROY R/O VILL- MOISACHAR PT.I, P.O.
         and P.S. AGOMONI DIST. DHUBRI, ASSAM



         VERSUS

         THE UNION OF INDIA and 3 ORS
         REP. BY ITS SECRETARY, MINISTRY OF HOME AFFAIRS, NEW DELHI.

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

         3:THE SECRETARY TO THE GOVT. OF ASSAM

          POLITICAL B DEPARTMENT
          DISPUR
          GUWAHATI-6.

         4:THE SUPERINTENDENT OF POLICE B

          DHUBRI
          ASSAM

         5:THE DEPUTY COMMISSIONER

          DHUBRI
          P.O. and DIST. DHUBRI
          ASSA
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Advocate for the Petitioner   : MR.K DAS, MR.M SARMA,MS.K DEVI

Advocate for the Respondent : GA, ASSAM, ASSTT.S.G.I.




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                     HONOURABLE MR. JUSTICE PRANJAL DAS

                                          ORDER

18.11.2025 Heard Ms. K Devi, learned counsel for the petitioner.

The present challenge was instituted against an opinion dated 05.04.2017 passed

by the learned Member, Foreigners Tribunal 10th, Dhubri, Assam in Case No. FT(10)/AGM/272/2016 (Reference Case FT Case No. 9926/GKJ/II and Reference 'D' Voter Case No. 268/D/07 whereby the petitioner was declared as a foreigner of post 25.03.1971.

Though this writ petition was instituted in the year 2017 and is pending since then, Ms. Devi, learned counsel for the petitioner has informed that the hearing of this matter had taken place earlier which, however, did not culminate in any judgment. The learned counsel has, however, informed this Court that after the enactment of the Citizenship Amendment Act (CAA), there are certain developments under which the petitioner has applied for getting the benefits. She submits that instructions have been given to her to withdraw the challenge.

Shri G Sarma, learned Standing Counsel, Home Department and Shri HK Hazarika, learned State Counsel, Assam do not object to the aforesaid prayer for withdrawal.

The writ petition accordingly stands dismissed on withdrawal.

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The impugned aforesaid opinion dated 05.04.2017 shall not come in to the way for consideration of the case of the petitioner under the CAA.

                                     JUDGE                       JUDGE



Comparing Assistant