Maran Das vs The Union Of India And 8 Ors
2025 Latest Caselaw 7091 Gua

Gauhati High Court

Maran Das vs The Union Of India And 8 Ors on 8 September, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/3

GAHC010014572019




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

                          Case No. : WP(C)/477/2019
         MARAN DAS
         S/O. LT. KHIR MOHAN DAS, R/O. AMGAON (GANGA NAGAR), P.S.
         PRAGJYOTISHPUR, DIST. KAMRUP (M), ASSAM-781150.


         VERSUS

         THE UNION OF INDIA AND 8 ORS.
         REP. BY THE SECRETARY, MINISTRY OF HOME AFFAIRS, GOVT. OF INDIA,
         SHASTRI BHAWAN, NEW DELHI-110001.

         2:THE STATE OF ASSAM
          REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GUWAHATI-781006.

         3:THE ELECTION COMMISSION OF INDIA
          REP. BY THE CHIEF ELECTION COMMISSION
          NIRVACHAN SADAN
         ASHOKA ROAD
          NEW DELHI-110001.

         4:THE STATE COORDINATOR
          NATIONAL REGISTRATION OF CITIZENS
         ASSAM
          1ST FLOOR
         ACHYUT PLAZA
          G.S. ROAD
          BHANGAGARH
          GUWAHATI
         ASSAM-781005.

         5:THE FOREIGNERS TRIBUNAL KAMRUP (M) NO.4
         AT GUWAHATI
                                                                              Page No.# 2/3


                   HEDAYATPUR
                   GUWAHATI-03
                   DIST. KAMRUP (M)
                   ASSAM.

               6:THE DY. COMMISSIONER
                KAMRUP (M)
                DIST. KAMRUP (M)
               ASSAM-781001.

               7:THE DY. COMMISSIONER OF POLICE (B)

                   CITY GUWAHATI
                   KAMRUP (M)
                   ASSAM-781001.

               8:THE SR. SUPDT. OF POLICE (B)
                CITY GUWAHATI

                   KAMRUP (M)
                   ASSAM-781001.

               9:THE OFFICER IN CHARGE OF PRAGJYOTISHPUR POLICE STATION

                   P.O. PRAGJYOTISHPUR
                   DIST. KAMRUP (M)
                   ASSAM-781150

Advocate for the Petitioner        : MS. D GHOSH, MR. M AHMED,MR. M HASHAN

Advocate for the Respondent : ASSTT.S.G.I., SC, NRC,SC, ECI,SC, F.T




                                        BEFORE
                       HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                        HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                             ORDER

08.09.2025 (S. K. Medhi, J)

Heard Ms. D. Ghosh, learned counsel for the petitioner, who has submitted that the issue has been settled by the Hon'ble Supreme Court and in this Page No.# 3/3

connection, she has placed before us copy of a judgment dated 14.05.2025 passed in Civil Appl/6799/2025.

Shri G. Sarma, learned Standing Counsel, FT prays for some time to go through the said judgment.

On request, list on 10.09.2025.

                                  JUDGE                 JUDGE




Comparing Assistant