Amina Begum @ Amina Khatun @ Aminjan Bibi vs The Union Of India And 6 Ors
2025 Latest Caselaw 8106 Gua

Gauhati High Court

Amina Begum @ Amina Khatun @ Aminjan Bibi vs The Union Of India And 6 Ors on 28 October, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                  Page No.# 1/2

GAHC010167992019




                                                           undefined

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

                         Case No. : WP(C)/5175/2019

         AMINA BEGUM @ AMINA KHATUN @ AMINJAN BIBI
         W/O- IBRAHIM ALI, D/O-LATE ACHARUDDIN ALI @ AFSOR ALI @
         ACHARUDDIN, VILL- DIMLAPAR, P.S- TAMULPUR, DIST- BAKSA, BTAD,
         ASSAM



         VERSUS

         THE UNION OF INDIA AND 6 ORS
         REP. BY THE SECRETARY TO THE GOVT OF INDIA, THE MIN OF HOME
         AFFAIRS, NEW DELHI

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

         3:THE DIRECTOR GENERAL OF POLICE (ADMN)
         ASSAM
          ULUBARI
          GUWAHATI- 07

         4:THE DEPUTY COMMISSIONER OF POLICE (B)
          BAKSA
          BTAD
         ASSAM

         5:THE SUPERINTENDENT OF POLICE (B)
          BAKSA
          DIST- BAKSA
          BTAD
         ASSAM
                                                                            Page No.# 2/2


            6:ELECTION COMMISSIONER OF INDIA
             NEW DELHI- 01

            7:COORDINATOR
             NRC
            ASSAM
            ACHYUT PLAZA
             BHANGAGARH
             GHY- 0

Advocate for the Petitioner   : MR. K MIRA, MR S HUSSAIN

Advocate for the Respondent : ASSTT.S.G.I., MR. A A MONDAL,SC, F.T,SC, ELECTION
COMMISSION.,SC, NRC




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

                                         ORDER

28.10.2025 (K.R. Surana, J)

The submissions of Mr. K. Mira, learned counsel for the petitioner; Mr. B. Chakravarty, learned CGC; Mr. J. Payeng, learned Standing Counsel for FT and Border matters; Mr. A. I. Ali, learned Standing Counsel for ECI and Mr. P. Sarmah, learned Additional Senior Govt. Advocate for the State are concluded.

Judgment is reserved.

                                             JUDGE               JUDGE


Comparing Assistant