Gauhati High Court
Sanat Sarkar @ Sarat Kumar Sarkar vs The Union Of India And 4 Ors on 22 July, 2024
Author: K.R. Surana
Bench: Kalyan Rai Surana, Soumitra Saikia
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GAHC010192052017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/69/2017
SANAT SARKAR @ SARAT KUMAR SARKAR
S/O. LT. DHIRENDRA CHANDRA SARKAR, VILL. 2 NO. SAKUNA, P.O. and
P.S. GOHPUR, DIST. BISWANATH CHARIALI, ASSAM.
VERSUS
THE UNION OF INDIA and 4 ORS
THROUGH- THE MINISTRY OF HOME AFFAIRS, GRIHA MANTRALAYA,
NEW DELHI.
2:THE STATE OF ASSAM
THROUGH- THE SECY. TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GHY.-06.
3:THE DY. COMMISSIONER
SONITPUR
P.O. TEZPUR
PIN-784001
DIST. SONITPUR
ASSAM.
4:THE DY. COMMISSIONER
BISWANATH CHARIALI
DIST. BISWANATH CHARIALI
ASSAM.
5:THE SUPDT. OF POLICE B
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BISWANATH CHARIALI
P.O. BISWANATH CHARIALI
DIST. BISWANATH CHARIALI
ASSAM
Advocate for the Petitioner : MR.P BISWAS
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 22.07.2024 (K.R. Surana, J.) Both sides are duly represented.
On the prayer made by Mr. F.A. Hassan, learned counsel for the petitioner, the Registry shall call for the records of IMDT Case No. 254/1990, under Section 8 (1) of the IMDT Act, 1983 which was disposed of by IMDT, Sonitpur, Tezpur vide order dated 13.01.1992, from the learned Foreigners' Tribunal No.1, Sonitpur, Tezpur.
List this matter after 4(four) weeks.
JUDGE JUDGE Comparing Assistant