Omarjan Bibi @ Amartan Nessa @ Begum vs The Union Of India And 5 Ors
2025 Latest Caselaw 8190 Gua

Gauhati High Court

Omarjan Bibi @ Amartan Nessa @ Begum vs The Union Of India And 5 Ors on 30 October, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                      Page No.# 1/2

GAHC010017622019




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

                           Case No. : WP(C)/624/2019

         OMARJAN BIBI @ AMARTAN NESSA @ BEGUM
         D/O- LATE SAMED ALI, W/O- KASEM ALI, R/O- VILL. NO. 3 LARKUCHI, P.S.-
         MUKALMUA, DIST- NALBARI, ASSAM, PIN CODE- 781312.



         VERSUS

         THE UNION OF INDIA AND 5 ORS.
         TO BE REP. BY THE SECRETARY TO THE GOVT.OF INDIA, DEPTT. OF
         HOME HOME AFFAIRS, NEW DELHI-1.

         2:THE STATE OF ASSAM
         TO BE REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
          DEPTT. OF HOME
          DISPUR
          GUWAHATI-06.

         3:THE SUPERINTENDENT OF POLICE (B)
          NALBARI
          DIST. NALBARI
         ASSAM
          PIN CODE- 781335.

         4:THE DEPUTY COMMISSIONER
          NALBARI
          DIST.- NALBARI
         ASSAM
          PIN CODE- 781335.

         5:THE ELECTION COMMISSIONER OF INDIA
          NEW DELHI-1.

         6:THE STATE CO-ORDINATOR OF N.R.C.
                                                                            Page No.# 2/2

             BHANGAGARH
             GUWAHATI-5

Advocate for the Petitioner   : MR. A R SIKDAR, MR. A MANNAF

Advocate for the Respondent : ASSTT.S.G.I., SC, F.T,MR J PAYENG,SC, NRC,MS. A VERMA,SC,
ECI,MR. D BARUAH




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

                                         ORDER

Date : 30.10.2025 (K.R. Surana, J)

Heard Mr. A.R. Sikdar, learned counsel for the petitioner. Also heard Ms. R. Devi, learned CGC, Mr. G. Sharma, learned standing counsel for the FT and Border matters, Mr. N. Kalita, learned counsel appearing on behalf of Mr. A.I. Ali, learned standing counsel for the ECI and Mr. H.K. Hazarika, learned Junior Govt. Advocate.

Argument is concluded.

Judgment reserved.

                                            JUDGE                  JUDGE



Comparing Assistant