Must. Sobita Begum vs The Union Of India And 9 Ors
2025 Latest Caselaw 7960 Gua

Gauhati High Court

Must. Sobita Begum vs The Union Of India And 9 Ors on 23 October, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                  Page No.# 1/5

GAHC010173062016




                                                           undefined

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

                          Case No. : WP(C)/4997/2016

         MUST. SOBITA BEGUM
         D/O. LT. ABDUL SUKKUR @ SUKUR ALI, R/O. DOBOKA TOWN WARD NO.9,
         MOUZA JOMUNAMUKH, P.O. DOBOKA, P.S. DOBOKA, DIST. NAGAON,
         ASSAM.



         VERSUS

         THE UNION OF INDIA and 9 ORS
         REP. BY THE SECY. MINSTRY OF HOME AFFAIRS, GOVT. OF INDIA, NEW
         DELHI-1.

         2:THE STATE OF ASSAM
          REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
          DISPUR
          GHY.-06.

         3:THE COMMISSIONER and SECY.
         TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GHY.-06.

         4:THE DIRECTOR GENERAL OF POLICE

          ASSAM
          ULUBARI
          GHY.-07.

         5:THE DY. COMMISSIONER

          NAGAON
          ASSAM
                                                                           Page No.# 2/5

            PIN-782001.

            6:THE DY. COMMISSIONER

            HOJAI
            ASSAM
            PIN-782435.

            7:THE SUPDT. OF POLICE B

            NAGAON
            ASSAM
            PIN-782001.

            8:THE SUPDT. OF POLICE B

            HOJAI
            ASSAM
            PIN-782435.

            9:THE OFFICER-IN-CHARGE

            KOBOKA POLICE STATION
            DIST. HOJAI
            ASSAM
            PIN-782435.

            10:THE STATE CO-ORDINATOR
             NRC
            ASSA

Advocate for the Petitioner : MD. I H KHAN, MR. A WAHAB,MR. M U MONDAL,MR. S
CHOUDHURY,MS. N NASRIN

Advocate for the Respondent : GA, ASSAM (R-2 to R9), ASSTT. S.G.I.(R-1)




            Linked Case : I.A.(Civil)/2796/2023

            MUST. SOBITA BEGUM
            D/O. LT. ABDUL SUKKUR @ SUKUR ALI
            R/O. DOBOKA TOWN WARD NO.9
            MOUZA JOMUNAMUKH
            P.O. DOBOKA
                                                 Page No.# 3/5

P.S. DOBOKA
DIST. NAGAON
ASSAM.


VERSUS

THE UNION OF INDIA and 9 ORS
REP. BY THE SECY. MINISTRY OF HOME AFFAIRS
GOVT. OF INDIA
NEW DELHI-1.

2:THE STATE OF ASSAM
REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
 DISPUR
 GHY.-06.

3:THE COMMISSIONER and SECY.
TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GHY.-06.

4:THE DIRECTOR GENERAL OF POLICE

ASSAM
ULUBARI
GHY.-07.

5:THE DY. COMMISSIONER

NAGAON
ASSAM
PIN-782001.

6:THE DY. COMMISSIONER

HOJAI
ASSAM
PIN-782435.

7:THE SUPDT. OF POLICE B

NAGAON
ASSAM
PIN-782001.

8:THE SUPDT. OF POLICE B
                                                                                 Page No.# 4/5


          HOJAI
          ASSAM
          PIN-782435.

           9:THE OFFICER-IN-CHARGE

          DOBOKA POLICE STATION
          DIST. HOJAI
          ASSAM
          PIN-782435.

          10:THE STATE CO-ORDINATOR
          NRC
          ASSAM
          ------------
          Advocate for : MD. I H KHAN
          Advocate for : DY.S.G.I. appearing for THE UNION OF INDIA and 9 ORS




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

                                       ORDER

Date : 23.10.2025 (K.R. Surana, J)

Heard Mr. M.U. Mondal, learned counsel for the petitoner. Also heard Mr. U.K. Goswami, learned CGC; Mr. N. Kalita, learned counsel appearing on behalf of Mr. A.I. Ali, learned standing counsel for the ECI; Mr. J. Payeng, learned standing counsel for the FT and Border matters and Mr. H.K. Hazarika, learned Junior Govt. Advocate for the State.

The arguments of both the sides are concluded.

Page No.# 5/5

The learned standing counsel for the FT and border matters have produced a copy of enquiry report which is referred to in the order dated 02.08.2023.

Accordingly, the matter is reserved for judgment along with the connected interlocutory application.

                                       JUDGE                JUDGE



Comparing Assistant