Anil Narzary vs The Union Of India And 7 Ors
2025 Latest Caselaw 7359 Gua

Gauhati High Court

Anil Narzary vs The Union Of India And 7 Ors on 16 September, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                   Page No.# 1/2

GAHC010122912017




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

                          Case No. : WP(C)/1098/2017

         ANIL NARZARY
         S/OL T. DEUBAR NARZARY R/O VILL- KHANIBHUR P.O. BENGTAL, P.S.
         RUNIKHATA DIST. CHIRANG, BTAD, ASSAM.



         VERSUS

         THE UNION OF INDIA and 7 ORS.
         REP. BY SECRETARY DEFENCE, GOVT. OF INDIA, NEW DELHI.

         2:THE G.O.C. EASTERN COMMAND
          NARENGI
          GUWAHATI

         3:THE COMMANDING OFFICER
          7TH SIKH LI REGIMENT RUNIKHATA CAMP
          DISTRICT-CHIRANG

         4:THE STATE OF ASSAM
          REP. BY THE COMMISSIONER AND SECRETARY
          HOME
          DISPUR
          GUWAHATI-781006

         5:THE SUPERINTENDENT OF POLICE
          DIST. CHIRANG BTAD
         ASSAM

         6:THE SUPERINTENDENT OF POLICE
          DIST. KOKRAJHAR BTAD
         ASSAM

         7:THE OFFICER-IN-CHARGE
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             RUNIKHATA POLICE STATION
             DIST. CHIRANG BTAD
             ASSAM

             8:THE OFFICER-IN-CHARGE
              KOKRAJHAR POLICE STATION
              DIST. KOKRAJHAR BTAD
             ASSA

Advocate for the Petitioner : MR.P K DAS, MR.N MAHAJAN,MRN J DAS,MR.B K
MAHAJAN,MR.A CHOUDHURY,MR.R ALI

Advocate for the Respondent : , ASSTT.S.G.I.,GA, ASSAM,,C.G.C.,MR.B DEKA




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                   HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                        ORDER

16.09.2025 (K.R. Surana, J) Both sides are duly represented.

The submissions made by Mr. D. Nath, learned Senior Govt. Advocate is concluded. Also the submissions made by Mr. A. Choudhury, learned counsel for the petitioner is concluded.

Mr. B. Deka, learned CGC is present.

Judgment is reserved.

                                            JUDGE                  JUDGE



Comparing Assistant