Gauhati High Court
Smt. Anima Das vs Union Of India And 5 Ors on 6 December, 2018
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Nani Tagia
Page No.# 1/2
GAHC010098242018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3056/2018
1:SMT. ANIMA DAS
W/O- SRI MANIK DAS, VILL- NARAYANPUR, P.S. TAMULPUR, DIST-
BAKSA, ASSAM
VERSUS
1:UNION OF INDIA AND 5 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIRS, NEW DELHI-110001
2:ELECTION COMMISSION OF INDIA
NIRVACHAN SADHAN
ASHOKA ROAD
NEW DELHI-110001
3:THE STATE OF ASSAM
REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GHY-6
4:THE STATE CO-ORDINATOR
NATIONAL REGISTER OF CITIZENS (NRC)
ASSAM
ACHYUT PLAZA (1ST FLOOR)
BHARALUPAR
BHANGAGARH
GHY-5
5:THE DY. COMMISSIONER
BAKSA
6:THE SUPERINTENDENT OF POLICE
BAKS
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Advocate for the Petitioner : MR. S BANIK
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE HON'BLE MR. JUSTICE MANOJIT BHUYAN HON'BLE MR. JUSTICE NANI TAGIA 06.12.2018 (Manojit Bhuyan, J) Records called for by our order dated 18.05.2018 are not received yet. Office to send reminder forthwith.
This order be brought to the notice of the Registrar (Judicial) Gauhati High Court. List for Admission again on 03.01.2019.
JUDGE JUDGE Comparing Assistant