Fatima Bibi @ Fatema Khatun vs The Union Of India And 3 Ors
2026 Latest Caselaw 917 Gua

Gauhati High Court

Fatima Bibi @ Fatema Khatun vs The Union Of India And 3 Ors on 7 February, 2026

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                        Page No.# 1/2

GAHC010266912017




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

                                 Case No. : WP(C)/483/2017

            FATIMA BIBI @ FATEMA KHATUN
            D/O. SAKIR HOSSEN @ SAKER UDDIN MIA, W/O. NAZRUL HOQUE, VILL.
            CHAGALIA PT-II, P.S. GOLAKGANJ, DIST. DHUBRI, ASSAM.



            VERSUS

            THE UNION OF INDIA and 3 ORS.
            REP. BY THE MINISTRY OF HOME DEPTT., NEW DELHI-01.

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

            3:THE SUPERINTENDENT OF POLICE B

             DHUBRI
             ASSAM.

            4:THE OFFICER-IN-CHARGE
             GOLAKGANJ POLICE STATON

             DIST. DHUBRI
             ASSAM.

            5:THE DEPUTY COMMISSIONER

             DIST. DHUBRI
             ASSAM

Advocate for the Petitioner   : MS.S ROY, MR.R ALI,MS.B CHAKRABARTTY,MS.F BEGUM
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Advocate for the Respondent : , ASSTT.S.G.I.,GA, ASSAM




                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                  HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                         ORDER

Date : 07.02.2026 (K.R. Surana, J)

Both sides are duly represented.

It is submitted that the learned counsel holding the brief for the petitioner is on leave.

Accordingly, the matter stands adjourned today.

List again on 17.02.2026.

                         JUDGE                    JUDGE




Comparing Assistant