Lalbhanu @ Lal Bhanu Begum vs The Union Of India And 3 Ors
2025 Latest Caselaw 7793 Gua

Gauhati High Court

Lalbhanu @ Lal Bhanu Begum vs The Union Of India And 3 Ors on 14 October, 2025

Author: K.R Surana

Bench: Kalyan Rai Surana

                                                                 Page No.# 1/2

GAHC010117542016




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

                         Case No. : WP(C)/5229/2016

         LALBHANU @ LAL BHANU BEGUM
         W/O LT. AYNAL KHAN @ AYNEL KHAN @ AYNEL D/O LT. MUSLEM UDDIN
         @ MUSLAM R/O VILL- KHOPNIKUCHI, P.S. HAJO DIST. KAMRUP RURAL,
         ASSAM.



         VERSUS

         THE UNION OF INDIA and 3 ORS
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
         AFFAIRS, SHASTRI BHAWAN, TILOK MARG, NEW DELHI.

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

         3:THE SUPERINTENDENT OF POLICE B
          KAMRUP RURAL
         AMINGAON
          P.O.
          P.S. AMINGAON DIST. KAMRUP RURAL
         ASSAM
          GUWAHATI -32.

         4:THE DEPUTY COMMISSIONER

          KAMRUP RURAL
          P.O.
          P.S. AMINGAON
          DIST. KAMRUP RURAL
          ASSAM
                                                                         Page No.# 2/2

             GUWAHATI-32

Advocate for the Petitioner   : MR.N AHMED, MR.A R SIKDAR,MISS S PERBEEN,MR.M H
TALUKDAR

Advocate for the Respondent : GA, ASSAM R2,3, and 4, ASSTT.S.G.I.(R1)




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

                                         ORDER

Date : O R D E R 14.10.2025 (K.R Surana, J)

Heard Mr. A.R. Sikdar, learned counsel for the petitioner. Also heard Ms. J. Sarma, learned CGC; Mr. J. Payeng, learned standing counsel for the FT matters and NRC; Mr. N. Kalita, learned counsel appears on behalf of Mr. A.I. Ali, learned standing counsel for the ECI; and Mr. P. Sharma, learned Additional Senior Govt. Advocate for the State.

Argument is concluded.

Judgment is reserved.

                      JUDGE                     JUDGE



Comparing Assistant