Sabiya Begum vs The Union Of India And 6 Ors
2026 Latest Caselaw 152 Gua

Gauhati High Court

Sabiya Begum vs The Union Of India And 6 Ors on 8 January, 2026

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                   Page No.# 1/2

GAHC010019292019




                                                            undefined

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

                           Case No. : WP(C)/1486/2019

         SABIYA BEGUM
         W/O- MONAFAT @ MALFAT ALI, D/O- LATE SHAIZDDIN, VILL. AGDIA
         PATHER, P.S. SARTHEBARI, DIST. BARPETA (ASSAM). PIN- 781316.



         VERSUS

         THE UNION OF INDIA AND 6 ORS.
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA, DEPTT. OF HOME, NEW
         DELHI-1.

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

         3:THE DEPUTY COMMISSIONER

          BARPETA
          PIN- 781301.

         4:THE SUPERINTENDENT OF POLICE (BORDER)

          BARPETA
          PIN- 781301.

         5:THE ELECTION COMMISSION
          GOVT. OF INDIA
          NEW DELHI-1.

         6:THE STATE CO-ORDINATOR OF NATIONAL REGISTRATION (NRC)
         ASSAM
                                                                            Page No.# 2/2

             GUWAHATI-32.

            7:THE FOREIGNERS TRIBUNAL NO. 3
             BARPETA
             REP. BY THE STANDING COUNSEL OF THE TRIBUNAL
             PIN- 781301

Advocate for the Petitioner   : MR. A ROSHID, MS. M R DEVI

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




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

                                          ORDER

Date : 08.01.2026 (K.R. Surana, J)

Heard Mr. T. Begum, learned counsel for the petitioner. Also heard Mr. S.K. Medhi, learned CGC, Mr. G. Sharma, learned standing counsel for the FT matters, MR. J. Payeng, learned standing counsel for the NRC and Mr. P. Sarma, learned Additional Senior Govt. Advocate.

Arguments are concluded.

Judgment reserved.

                                             JUDGE                JUDGE



Comparing Assistant