Gauhati High Court
Rusna Begum @ Rasna Begum vs The Union Of India And 5 Ors on 17 December, 2019
Author: Suman Shyam
Bench: Suman Shyam, Parthivjyoti Saikia
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GAHC010147822019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 6693/2019
1:RUSNA BEGUM @ RASNA BEGUM
D/O. ABDUL ALI, W/O. NUR MOHAMMOD, VILL. MODERTOLI MIKIR
GAON, P.O. MODERTOLI, P.S. DOBOKA, DIST. HIJAI, ASSAM.
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF INDIA, THE MINISTRY OF
HOME AFFAIRS SHASTRI BHAWAN, TILOK MARG, NEW DELHI-01.
2:THE STATE OF ASSAM
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GUWAHATI-781006.
3:THE ELECTION COMMISSION OF INDIA
NIRVACHAN SADAN
ASOKA ROAD
NEW DELHI
PIN-110001.
4:THE DY. COMMISSIONER
HOJAI
DIST. HOJAI
ASSAM.
5:THE SUPDT. OF POLICE (B)
HOJAI
DIST. HOJAI
ASSAM.
6:THE STATE CO-ORDINATOR OF NATIONAL REGISTRATION (NRC)
ASSAM 1ST FLOOR
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ACHYUT PLAZA
GUWAHATI SHILLONG ROAD
BHANGAGARH
GUWAHATI
ASSAM
PIN-781005
Advocate for the Petitioner : MR. L R MAZUMDER
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 17-12-2019 Suman Shyam, J Heard Mr. L.R. Mazumder, learned counsel for the petitioner. Also heard Ms. G. Hazarika, learned CGC appearing for the Union of India, Mr. U.K. Nair, learned Sr. standing counsel assisted by Ms. M. Baruah, learned counsel, Foreigners Tribunal, Ms. A. Verma, learned standing counsel, NRC authority and Ms. B. Das, learned standing counsel, Election Commission of India.
After hearing the learned counsel for the parties and on perusal of the impugned order passed by the learned Tribunal, we are inclined to examine the records.
Call for the LCR.
Registry to list the matter immediately after receipt of the LCR. Heard on the prayer of interim relief.
Page No.# 3/3 Having regard to the facts and circumstances of the case, we direct that the petitioner shall appear before the Superintendent of Police (Border), Hojai within 15 days from today and submit a copy of this order.
Upon such appearance, the petitioner shall be released on furnishing a bond of Rs. 5000/- (Rupees Five Thousand) and one surety of like nature to the satisfaction of the concerned Superintendent of Police, subject to the further condition that the petitioner shall not leave the jurisdiction of the Superintendent of Police without his prior permission.
As a prudent measure, the Superintendent of Police may take steps for capturing the finger prints and biometrics of iris of the petitioner's eyeballs, if so advised.
List accordingly.
JUDGE JUDGE GS Comparing Assistant