Nurjahan vs The Union Of India And 6 Ors
2026 Latest Caselaw 3909 Gua

Gauhati High Court

Nurjahan vs The Union Of India And 6 Ors on 4 May, 2026

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/3

GAHC010275642023




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

                         Case No. : I.A.(Civil)/3716/2023

         NURJAHAN
         D/O LATE NAJIR ALI, W/O MANNACH ALI, R/O VILL-RAJAKHAT, P.S.-
         BARPETA, DIST-BARPETA, ASSAM


         VERSUS

         THE UNION OF INDIA AND 6 ORS.
         REPRESENTED BY THE SECRETARY, MINISTRY OF HOME AFFAIRS,
         GOVERNMENT OF INDIA, SHASTRI BHAWAN, NEW DELHI-110001

         2:THE STATE OF ASSAM
          REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM
          HOME DEPARTMENT
          DISPUR
          GUWAHATI-781006

         3:THE ELECTION COMMISSION OF INDIA
          REPRESENTED 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
          PIN-781005
                                                                        Page No.# 2/3

                   5:THE DEPUTY COMMISSIONER
                    BARPETA
                    P.O.-BARPETA
                    DIST-BARPETA
                   ASSAM
                    PIN-781301

                   6:THE SUPERINTENDENT OF POLICE (BORDER)
                    BARPETA
                    P.O.-BARPETA
                    DIST-BARPETA
                   ASSAM
                    PIN-781301

                   7:THE OFFICER-IN-CHARGE OF BARPETA POLICE STATION
                    P.O.-BARPETA
                    DIST-BARPETA
                   ASSAM
                    PIN-78130

Advocate for the Petitioner     : MS. D GHOSH, MR. S. K. CHAKMA

Advocate for the Respondent : DY.S.G.I., SC, F.T,SC, NRC,GA, ASSAM




                                        BEFORE
                       HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                         HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                           ORDER

04.05.2026 (S.K. Medhi, J.)

Upon considering the IA, we are of the opinion that since the records of the learned Tribunal have been received, the writ petition, as such, can be taken up for consideration.

On request, the matter is adjourned to be listed on 11.05.2026 for admission hearing.

                       JUDGE                     JUDGE
                       Page No.# 3/3




Comparing Assistant