Page No.# 1/3 vs The Union Of India And 5 Ors
2026 Latest Caselaw 2085 Gua

Gauhati High Court

Page No.# 1/3 vs The Union Of India And 5 Ors on 11 March, 2026

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                     Page No.# 1/3

GAHC010176592019




                                                              undefined

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

                            Case No. : WP(C)/5484/2019

         FAZAR ALI @ HAZAR ALI @ HAZAR AND ANR.
         S/O. ABDUL SUBHAN @ A. SUBAN @ SUBAN, VILL. SILPUKHURI, P.S.
         MIKIRBHETA, DIST. MORIGAON, ASSAM, PIN-782123.

         2: MD. BABUL ALI

          S/O. MD. FAZAR ALI @ HAZAR ALI @ HAZAR
          VILL. SILPUKHURI
          P.S. MIKIRBHETA
          DIST. MORIGAON
          ASSAM
          PIN-782123

         VERSUS

         THE UNION OF INDIA AND 5 ORS.
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF INDIA, HOME DEPTT.,
         NEW DELHI-01, INDIA.

         2:THE STATE OF ASSAM

          REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GUWAHATI-06.

         3:THE STATE CO-ORDINATOR

          NATIONAL REGISTER OF CITIZENS (NRC)
          ASSAM
          ACHYUT PLAZA
          BHANGAGARH
          GUWAHATI-05
          ASSAM.
                                                                       Page No.# 2/3


            4:THE ELECTION COMMISSION OF INDIA
            TO BE REP. BY THE COMMISSIONER
             NIRVACHAN SADAN
            ASHOKA ROAD
             DELHI
             110001.

            5:THE DY. COMMISSIONER

             NATAON
             DIST. NAGAON
             ASSAM.

            6:THE SUPDT. OF POLICE (B)

             MORIGAON
             DIST. MORIGAON
             ASSAM

Advocate for the Petitioner   : MR. Z HAMMAD,

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




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

                                          ORDER

11.03.2026 (K.R. Surana, J)

Both sides are represented.

On the prayer made by Mr. G. Sharma, learned Standing Counsel for the FT matters and NRC, the matter stands adjourned today so as to enable him to peruse the case records and address the Court.

Accordingly, the learned Standing Counsel for the FT matters and NRC is permitted to retain the Tribunal records for examination and to address the Page No.# 3/3

Court on the next date of listing.

List on 25.03.2026.

                        JUDGE        JUDGE



Comparing Assistant