Rafiqul Islam vs The Union Of India And 4 Ors on 19 August, 2024

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Gauhati High Court

Rafiqul Islam vs The Union Of India And 4 Ors on 19 August, 2024

Bench: Devashis Baruah

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GAHC010161962024




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/4132/2024

         RAFIQUL ISLAM
         S/O- LATE BILLAL HUSSAIN,
         VILL. AND P.O.- BHATKUCHI,
         P.S. AND DIST.- BARPETA, ASSAM,
         PIN- 781314.

         VERSUS

         THE UNION OF INDIA AND 4 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA,
         MINISTRY OF HOME AFFAIRS, NEW DELHI-01.

         2:THE DIRECTOR GENERAL OF POLICE
          CRPF
          GOVT. OF INDIA
          NEW DELHI-01.

         3:THE DEPUTY INSPECTOR GENERAL OF POLICE
          GROUP CENTRE
          GUWAHATI
         ASSAM.

         4:THE COMMANDANT
          128 BN CRPF
          NOONMATI
          GUWAHATI- 20.

         5:AJMINA KHANAM
          D/O- AYUB KHAN

         VILL AND P.O.- BHATKUCHI

         P.S. AND DIST.- BARPETA
         ASSAM
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            PIN- 781314

Advocate for the Petitioner(s) : Mr. M.U. Mahmud
Advocate for the respondent(s): Mr. R.K.D. Choudhury, Deputy S.G.I




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                            ORDER

Date : 19.08.2024 Issue notice making it returnable on 25.09.2024.

2. Mr. M.U. Mahmud, the learned counsel appears on behalf of the petitioner and Mr. R. K. D. Choudhury, the learned Deputy, S.G.I appears on behalf of the respondent Nos. 1 to 4 and accept notice.

3. Extra copies of the writ petition be served upon him during the course of the day as regards the respondent No. 5, the petitioner is directed to take steps by way of Registered Post A/D as well as through usual process within 3 days.

3. The case of the petitioner herein is that the petitioner has divorced his wife i.e. respondent No. 5 and the said divorce proceedings culminated on 24.10.2023. Thereupon the petitioner sought for updating his personal information system data before the respondent authorities. However, the respondent authorities are not taking any action on the said aspect. It is under such circumstances, the petitioner has approached this Court by filing the instant writ petition.

4. The respondents are directed to place on record their stand by way of affidavit on or before the next date.

JUDGE Comparing Assistant

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