Gauhati High Court
Samsul Hoque vs The Union Of India And 7 Ors on 20 November, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010143142019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 4316/2019
1:SAMSUL HOQUE
S/O. LT. IMAN ALI, VILL. SIDHANI, P.O. SITOLI, P.S. BAGHBOR, DIST.
BARPETA, PIN-781308.
VERSUS
1:THE UNION OF INDIA AND 7 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF INDIA, DEPTT. OF HOME, NEW
DELHI-01.
2:THE STATE OF ASSAM
REP. BY THE SECY. TO THE GOVT. OF ASSAM
DEPTT. OF HOME
DISPUR
GUWAHATI-06.
3:THE ELECTION COMMISSION
ASSAM
HOUSEFED
GUWAHATI-06.
4:THE DY. COMMISSION
BARPETA-781301.
5:THE SUPDT. OF POLICE (B)
BARPETA
PIN-781301.
6:THE ELECTORAL REGISTRATION OFFICER
BARPETA
PIN-781301.
7:THE OFFICER IN CHARGE (B)
BAGBOR
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DIST. BARPETA
PIN-781308.
8:THE FOREIGNERS TRIBUNAL
BARPETA
PIN-781301
REP. BY THE STANDING COUNSEL
GUWAHATI HIGH COURT-01
Advocate for the Petitioner : MR. A ROSHID
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 20-11-2019 Heard Mr. A. Roshid, learned counsel for the writ petitioner. I have also heard Mr. A. Ali, learned standing counsel, Election Commission of India who submits that a proceeding is pending under reference No. 8607/A/1998 before the Foreigners Tribunal No. 5 at Barpeta.
Mr. Roshid submits that the aforesaid reference case number relates to a proceeding initiated under the IMDT Act and that his client has not received any notice in connection with the above proceeding.
Mr. J. Payeng, learned standing counsel, FT prays for and is granted 02 weeks time to obtain further instruction and furnish the fresh case number of the proceeding, if any, after the repeal of the IMDT Act.
List this case accordingly.
JUDGE GS Comparing Assistant