Gauhati High Court
Page No.# 1/3 vs Union Of India And 5 Ors on 27 January, 2025
Author: M.R. Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/3
GAHC010090542020
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Review.Pet./71/2020
MUSSTT. KARIMON NESSA AND 4 ORS
REPRESENTING MD. HAIDAR ALI, DIED ON 16.02.2020, S/O LATE ISMAT
ALI @ KISMAT ALI, R/O VILL. SILBHANGA (NAKHULA GRANT), P.S.
JAGIROAD, DIST. MORIGAON, ASSAM, PIN 782413
2: MUSSTT. KARIMON NESSA
D/O ABDUL MAZID
W/O. MD. HAIDAR ALI
VILL. RAMPUR SATRA
P.S. BATADRAVA
DIST. NAGAON
ASSAM
PIN- 782122
3: MD. KARIM ALI @ ABDUL KARIM
S/O MD. HAIDAR ALI
VILL. SILBHANGA (NAKHULA GRANT)
P.S. JAGIROAD
DIST. MORIGAON
ASSAM
PIN- 782413
4: IKRAMUL ALI @ EKRAMUL HUSSAIN
S/O MD. HAIDAR ALI
VILL. SILBHANGA (NAKHULA GRANT)
P.S. JAGIROAD
DIST. MORIGAON
ASSAM
PIN- 782413
5: HABIZA BEGUM
D/O MD. HAIDAR ALI
VILL. SILBHANGA (NAKHULA GRANT)
P.S. JAGIROAD
Page No.# 2/3
DIST. MORIGAON
ASSAM
PIN- 78241
VERSUS
UNION OF INDIA AND 5 ORS
REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
INDIA, HOME DEPTT., NEW DELHI 1, INDIA
2:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
HOME DEPTT.
DISPUR
GUWAHATI-6.
3:THE STATE CO-ORDINATOR
NATIONAL REGISTER OF CITIZENS (NRC)
ASSAM
ACHYUT PLAZA
BHANGAGARH
GUWAHATI-5
ASSAM.
4:THE ELECTION COMMISSION OF INDIA
REPRESENTED BY THE COMMISSIONER
NIRVACHAN SADAN
ASHOKA ROAD
DELHI. 110001.
5:THE DEPUTY COMMISSIONER
MORIGAON
DIST. MORIGAON
ASSAM.
6:THE SUPERINTENDENT OF POLICE (B)
MORIGAON
DIST. MORIGAON
ASSAM
Advocate for the Petitioner : MS. D GHOSH, MR SAURADEEP DEY,MS N DEKA
Advocate for the Respondent : ASSTT.S.G.I., SC, ECI,SC, NRC,SC, F.T
Page No.# 3/3 BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK HON'BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND 27/01/2025 (M.R. Pathak, J) Heard Mr. H Betala, learned counsel for the review petitioners. Also heard Mr. D J Das, learned Central Government Counsel for the respondent No. 1; Mr. A Kalita, learned Standing counsel, Home Department, Assam for the respondent Nos. 2 & 6; Mr. G Sarma, learned Standing counsel, NRC, Assam for the respondent No. 3; Mr. H Kuli, learned Standing Counsel, Election Commission of India for the respondent No. 4 and Mr. H K Hazarika, learned Government Advocate, Assam for the respondent No. 5.
2. Call for the records in original from the office of the Foreigners Tribunal (1 st), Morigaon pertaining to F.T. (C) Case No. 815/2006 (Police Reference I.M.(D)T. Case No. 165/1999, State of Assam Vs. Md. Haidor Ali), decided on 30.05.2012 as well as Case No. F.T. (C) 462/2010 (Reference I.M.(D)T. Case No. 914/2002, State of Assam Vs. Haidar Ali & Others), decided on 08.03.2018 forthwith.
3. List this matter on 25.02.2025.
4. The interim protection granted to the review petitioners earlier on 24.02.2022 shall remain in force till the next date of listing of the matter.
JUDGE JUDGE Comparing Assistant