Ramjan Ali vs The Union Of India And 5 Ors
2025 Latest Caselaw 8873 Gua

Gauhati High Court

Ramjan Ali vs The Union Of India And 5 Ors on 25 November, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                  Page No.# 1/2

GAHC010196842024




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

                          Case No. : WP(C)/4843/2024

         RAMJAN ALI
         SON OF- LATE ABDUL HAKIM, RESIDENT OF VILLAGE- RAJABARI, P.S.-
         BATADRAVA, DISTRICT- NAGAON, ASSAM



         VERSUS

         THE UNION OF INDIA AND 5 ORS
         REPRESENTED BY THE MINISTRY OF HOME AFFAIRS, NEW DELHI- 110001

         2:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
          HOME DEPARTMENT
          DISPUR
          GUWAHATI- 781006

         3:THE DEPUTY COMMISSIONER
          NAGAON
          DISTRICT- NAGAON
         ASSAM
          PIN- 782001

         4:THE SUPERINTENDENT OF POLICE (B)
          NAGAON
         ASSAM
          PIN- 782001

         5:THE STATE COORDINATOR
          NATIONAL REGISTER OF CITIZENS
          G.S.ROAD
          LACHIT NAGAR
          GUWAHATI
                                                                           Page No.# 2/2

             ASSAM 781003

            6:THE ELECTION COMMISSIONER OF INDIA
             REPRESENTED BY CHIEF ELECTION COMMISSIONER OF INDIA
             NIRVACHAN SADAN
            ASHOKA ROAD
             NEW DELHI
             PIN- 11000

Advocate for the Petitioner   : MR. K BORUAH, MR. M ALAM,MS. P BORAH

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




                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                         ORDER

Date : 25.11.2025 (S.K. Medhi, J)

Heard Shri M. Alam, learned counsel for the petitioner.

Also heard Shri A.K. Dutta, learned CGC, Shri G. Sarma, learned Standing Counsel, Home Department and NRC; Ms. S. Katakey, learned Standing Counsel, Election Commission of India and Shri P. Sarmah, learned Additional Senior Government Advocate.

Argument is concluded.

Judgment and Order is reserved.

                                        JUDGE                JUDGE

Comparing Assistant