Saraf Uddin vs The Union Of India And 3 Ors
2025 Latest Caselaw 8955 Gua

Gauhati High Court

Saraf Uddin vs The Union Of India And 3 Ors on 27 November, 2025

Author: S.K.Medhi

Bench: Sanjay Kumar Medhi

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GAHC010021802017




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

                                 Case No. : WP(C)/2634/2017

            SARAF UDDIN
            S/O. LT. ABDUL JABBAR, R/O. DURABANDI, P.O. LOCHANABARI, P.S.
            MOIRABARI, DIST. MORIGAON, ASSAM.



            VERSUS

            THE UNION OF INDIA and 3 ORS.
            REP. BY THE COMM. and SECY. TO THE GOVT. OF INDIA, DEPTT. HOME,
            NEW DELHI.



Advocate for the Petitioner   : MR. N HOQUE, MR. S HUDA

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




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

                                          ORDER

Date : 27.11.2025 (S.K.Medhi, J)

Heard Shri S. Huda, learned counsel for the petitioner. Also heard Shri M.R. Adhikari, learned CGC; Shri J Payeng, learned Standing Counsel for the Home Page No.# 2/2

Deptt. and NRC; Shri A.I. Ali, learned Standing Counsel for the ECI; and Shri P. Sarma, learned Additional Senior Govt. Advocate for the State.

Hearing is concluded.

Judgment is reserved.

                      JUDGE               JUDGE



Comparing Assistant