Gauhati High Court
Basiran Bibi @ Basiron Khatun vs The Union Of India And 5 Ors on 20 November, 2019
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Ajit Borthakur
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GAHC010188652019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 5944/2019
1:BASIRAN BIBI @ BASIRON KHATUN
D/O BADSHA SHEIKH, W/O HABIJUL SHEIKH, VILL-MADHYA PETLA, P.S.-
TAMARHAT (PREVIOUSLY-GOLAKGANJ), DIST-DHUBRI, ASSAM
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY
OF HOME AFFAIRS, SHASTRI BHAWAN, TILAK MARG, NEW DELHI-110001
2:THE ELECTION COMMISSION OF INDIA
REPRESENTED BY THE CHIEF ELECTION COMMISSIONER
NEW DELHI-110001
3:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
HOME DEPARTMENT
DISPUR
GUWAHATI-781006
4:THE STATE COORDINATOR OF NATIONAL REGISTER OF CITIZENS
ASSAM
1ST FLOOR
ACHYUT PLAZA
GUWAHATI SHILLONG ROAD
BHANGAGARH
GUWAHATI
ASSAM
PIN-781005
5:THE DEPUTY COMMISSIONER OF DHUBRI DISTRICT
DHUBRI
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P.O.
P.S. AND DIST-DHUBRI
ASSAM
PIN-783301
6:THE SUPERINTENDENT OF POLICE
DHUBRI DISTRICT
DHUBRI
P.O.
P.S. AND DIST-DHUBRI
ASSAM
PIN-78330
Advocate for the Petitioner : MR. A T SARKAR
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE HONOURABLE MR. JUSTICE MANOJIT BHUYAN HONOURABLE MR. JUSTICE AJIT BORTHAKUR order Date : 20-11-2019 (Manojit Bhuyan, J) Heard Mr. A. T. Sarkar, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no. 1. Ms. B. Das, learned counsel represents respondent no 2. Mr. A. Kalita, learned counsel represents respondent nos. 3, 5 and 6 whereas Ms. A. Verma, learned counsel appears for respondent no. 4.
List for Motion again on 24.01.2020, as we propose to examine the case records at the first instance.
Office to requisition the case records in respect of Case No. FT Case No. 2/THT/17 from the office of the Foreigners' Tribunal (II), Dhubri, Assam.
A copy of this order requisitioning the case records and the Forwarding Letter by which the case records are sent to this Court be made part of the record file of the Tribunal.
As an interim measure, the petitioner Basiran Bibi shall not be taken into custody and deported from India, subject to the condition that she shall appear before the Superintendent of Police Page No.# 3/3 (Border), Dhubri within 15 (fifteen) days from today and furnish a bail bond of Rs.5,000/- with one local surety of the like amount to the satisfaction of the said authority. A direction is also made to the Superintendent of Police (Border), Dhubri that as and when the petitioner appears within the period indicated above, the biometrics of the iris of both eyes, the fingerprints of both hands and photograph of the petitioner shall be obtained, whereafter she shall be allowed to remain on bail.
This order be brought to the notice of the Registrar (Judicial).
JUDGE JUDGE Comparing Assistant