Supreme Court - Daily Orders
In Re Section 6A Of The Citizenship Act ... vs Item No.501 Court No.1 Section Pil-W on 7 December, 2023
Bench: Surya Kant, M.M. Sundresh
WPC 274/2009
ITEM NO.501 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.274/2009
IN RE: SECTION 6A OF THE CITIZENSHIP ACT 1955
(WITH IA No. 125532/2018 - APPROPRIATE ORDERS/DIRECTIONS, IA No.
68465/2022 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 48049/2022 -
APPROPRIATE ORDERS/DIRECTIONS, IA No. 105327/2018 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 83457/2022 - APPROPRIATE ORDERS/
DIRECTIONS, IA No. 73916/2022 - APPROPRIATE ORDERS/DIRECTIONS, IA
No. 43257/2018 – CLARIFICATION/DIRECTION, IA No. 61664/2021 –
CLARIFICATION/DIRECTION, IA No. 130128/2017 – CLARIFICATION/
DIRECTION, IA No. 86040/2018 – CLARIFICATION/DIRECTION, IA No.
153715/2018 – CLARIFICATION/DIRECTION, IA No. 86036/2018 –
CLARIFICATION/DIRECTION, IA No. 151606/2018 – CLARIFICATION/
DIRECTION, IA No. 14361/2021 - CONTEMPT PETITION, IA No. 14359/2021
- CONTEMPT PETITION, IA No. 153061/2022 - DISCHARGE OF ADVOCATE ON
RECORD, IA No. 10/2013 - INTERVENTION APPLICATION, IA No.
213642/2023 - INTERVENTION APPLICATION, IA No. 121861/2018 -
INTERVENTION APPLICATION, IA No. 190221/2023 - INTERVENTION
APPLICATION, IA No. 103961/2018 - INTERVENTION APPLICATION, IA No.
217240/2023 – INTERVENTION/IMPLEADMENT, IA No. 43256/2018 –
INTERVENTION/IMPLEADMENT, IA No. 125524/2018 – INTERVENTION/
IMPLEADMENT, IA No. 22616/2018 – INTERVENTION/IMPLEADMENT, IA No.
209500/2023 – INTERVENTION/IMPLEADMENT, IA No. 61640/2021 –
INTERVENTION/IMPLEADMENT, IA No. 110873/2017 – INTERVENTION/
IMPLEADMENT, IA No. 7921/2023 – INTERVENTION/IMPLEADMENT, IA No.
86047/2018 - INTERVENTION/IMPLEADMENT)
WITH W.P.(C) No. 916/2014 (PIL-W)
(WITH IA No. 138341/2019 - APPROPRIATE ORDERS/DIRECTIONS)
Diary No(s). 34152/2018 (XIV)
(WITH IA No. 135242/2018 - CONDONATION OF DELAY IN FILING, IA No.
135243/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA No. 160372/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 135345/2018 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 135241/2018 -
PERMISSION TO FILE SLP)
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2023.12.07
Page 1 of 16
18:09:59 IST
Reason:
WPC 274/2009
Diary No.21214/2018 (XIV)
(WITH IA No. 84178/2018 - CONDONATION OF DELAY IN FILING)
Diary No(s). 20944/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.80351/2018-CONDONATION OF DELAY
IN FILING and IA No.80352/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.80350/2018-PERMISSION TO FILE SLP)
Diary No(s). 21959/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.82961/2018-CONDONATION OF DELAY
IN FILING and IA No.82962/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.82959/2018-PERMISSION TO FILE SLP)
Diary No.21377/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.92415/2018-CONDONATION OF DELAY
IN FILING and IA No.92417/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.92411/2018-PERMISSION TO FILE SLP and
IA No.92419/2018-CONDONATION OF DELAY IN REFILING)
Diary No(s). 21368/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.82085/2018-CONDONATION OF DELAY
IN FILING and IA No.82087/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.82088/2018-INTERVENTION/IMPLEADMENT and
IA No.82084/2018-PERMISSION TO FILE SLP and IA No.82086/2018-
PERMISSION TO FILE ADDITIONAL DOCUMENTS)
W.P.(C) No.470/2018 (XI)
(FOR ADMISSION and I.R. and IA No.69948/2018-EXEMPTION FROM FILING
O.T.)
W.P.(C) No. 1047/2018 (XI)
(FOR ADMISSION and IA No.125802/2018-EXEMPTION FROM FILING O.T.)
W.P.(C) No. 68/2016 (PIL-W)
(WITH IA No. 186168/2018 - EARLY HEARING APPLICATION, IA No. 1/2017
- INTERVENTION APPLICATION)
W.P.(C) No. 876/2014 (X)
(WITH IA No. 36773/2021 - EXEMPTION FROM FILING O.T., IA No. 1/2014
- STAY APPLICATION)
W.P.(C) No. 449/2015 (XI)
(WITH IA No. 1/2015 - APPROPRIATE ORDERS/DIRECTIONS, IA No.
120151/2018 – CLARIFICATION/DIRECTION, IA No. 120136/2018 –
CLARIFICATION/DIRECTION, IA No. 120147/2018 -
INTERVENTION/IMPLEADMENT)
W.P.(C) No. 450/2015 (XI)
(WITH IA No. 1/2015 - APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No. 311/2015 (XI)
S.L.P.(C) No. 25858/2015 (XIV)
W.P.(C) No. 562/2012 (X)
Page 2 of 16
WPC 274/2009
Date : 07-12-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
WP C 876/2014 Mr. Vijay Hansaria, Sr. Adv.
WP C 311/2015 Mr. Somiran Sharma, AOR
WP C 68/2016 Mr. Udayaditya Banerjee, Adv.
Ms. Kavya Jhawar, Adv.
Mr. Sudipto Sircar, Adv.
Ms. Anshula Laroiya, Adv.
Mr. Adith Deshmukh, Adv.
Mr. Arpit Jacob Varaprasad, Adv.
Ms. Shristi Borthakur, Adv.
Mr. Dhrubajit Saikia, Adv.
Ms. Aadya Malik, Adv.
Mr. Suryanusen Gupta, Adv.
WP C 562/2012 Mr. K N Choudhury, Sr. Adv.
Mr. Manish Goswami, Adv.
Mr. Navneet Gautam, Adv.
Mr. Rongon Choudhury, Adv.
Mr. Rishabh Sharma, Adv.
Mr. Priyonkoo Anjan Gogoi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
WP C 562/2012 Mr. Anjani Kumar Mishra, AOR
D 20944/2018, Mr. Kapil Sibal, Sr. Adv.
D 21959/2018 & Ms. Indira Jaising, Sr. Adv.
WP C 470/2018 Mr. Salman Khurshid, Sr. Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Nizam Pasha, Adv.
Mr. Gautam Bhatia, Adv.
Ms. Rupali Samuel, Adv.
Mr. Ibad Mushtaq, Adv.
Ms. Sumedha Ray Sarkar, Adv.
Page 3 of 16
WPC 274/2009
Mr. Mustafa Khaddam Hussain, Adv.
Mr. Paras Nath Singh, Adv.
Mr. Rohin Bhatt, Adv.
Ms. Lubna Naaz, Adv.
Ms. Tehsheena Z Hussain, Adv.
Ms. Akanksha Rai, Adv.
Mr. Mohammad Wasim, Adv.
Mr. Shahid Nadeem, Adv.
Mr. Sadeeq Sherwani, Adv.
Ms. Gurneet Kaur, Adv.
D 34152/2018 Mr. Shivendra Singh, AOR
Mr. Bikram Dwivedi, Adv.
Mr. Sanjeev Chaudhary, Adv.
Mr. Puneett Singhal, Adv.
WP C 1047/2018 Mr. Somesh Chandra Jha, AOR
SLP 25858/2015 Mr. Sanjay Hegde, Sr. Adv.
Mr. Anas Tanwir, Adv.
Mr. Mrigank Prabhakar, AOR
WP C 450/2015 Mr. Partha Sil, AOR
D 21214/2018 & Mr. Mansoor Ali, AOR
D 21377/2018 Mr. Syed Shahid Husain Rizvi, Adv.
Mr. Bilal Mansoor, Adv.
Mr. S. Islam, Adv.
Mr. Imtiyaz Ali, Adv.
WP 274/2009 Mr. Mukul Kumar, AOR
Mr. Anish Roy, Adv.
For Respondent(s) Mr. R. Venkatramani, Attorney General for India
UOI Mr. Tushar Mehta, Solicitor General
Mr. K.M. Nataraj, A.S.G.
Mr. Arvind Kumar Sharma, AOR
Mrs. Rekha Pandey, Adv.
Mrs. Shraddha Deshmukh, Adv.
Mrs. Ruchi Kohli, Adv.
Mr. Kanu Agrawal, Adv.
Mrs. Ruchi Gour Narula, Adv.
Ms. Diksha Rai, Adv.
Mrs. Sneha Kalita, Adv.
Page 4 of 16
WPC 274/2009
Ms. Sonali Jain, Adv.
Mr. Raman Yadav, Adv.
Mr. Chitvan Singhal, Adv.
Mr. Kartikay Aggarwal, Adv.
Mr. Abhishek Kumar Pandy, Adv.
Mr. Gaurang Bhushan, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Mrinal Elkar Mazumdar, Adv.
Mr. Anil Hooda, Adv.
Mr. Rajesh Singh Chauhan, Adv.
Mr. Shuvodeep Roy, Adv.
Assam Mr. Tushar Mehta, Solicitor General
Mr. Devajit Saikia, Sr Adv/Adv Gen Assam
Mr. Shuvodeep Roy, AOR
Ms. Diksha Rai, Adv.
Mr. Kanu Agrawal, Adv.
Mr. P Nayak, Adv.
Mr. Madhav Sinhal, Adv.
Mr. Gaurang Bhushan, Adv.
Mr. Kritagya Kait, Adv.
Mr. Tanmay Mehta, Adv.
Mr. Rohit Khare, Adv.
Mr. Akshay Nain, Adv.
Mr. Deepayan Dutta, Adv.
Mr. Saurabh Tripathi, Adv.
Mr. Arijit Dey, Adv.
Ms. Atiga Singh, Adv.
Ms. Apurva Sachdev, Adv.
Mr. Kapil Sibal, Sr. Adv.
Ms. Indira Jaising, Sr. Adv.
Mr. Salman Khurshid, Sr. Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Nizam Pasha, Adv.
Mr. Gautam Bhatia, Adv.
Mr. Mustafa Khaddam Hussain, Adv.
Ms. Rupali Samuel, Adv.
Mr. Ibad Mushtaq, Adv.
Mr. Paras Nath Singh, Adv.
Mr. Mohammad Wasim, Adv.
Mr. Rohin Bhatt, Adv.
Ms. Sumedha Ray Sarkar, Adv.
Ms. Lubna Naaz, Adv.
Page 5 of 16
WPC 274/2009
Ms. Tehsheena Z Hussain, Adv.
Ms. Akanksha Rai, Adv.
Mr. Shahid Nadeem, Adv.
Mr. Sadeeq Sherwani, Adv.
Ms. Gurneet Kaur, Adv.
Mr. Syed Ashhar, Adv.
Mr. Arkam Pasha, Adv.
Mr. Dushyant Dave, Sr. Adv.
Mr. Mansoor Ali, AOR
Mr. M.R. Shamshad, Adv.
Mr. Syed Shahid Husain Rizvi, Adv.
Mr. Bilal Mansoor, Adv.
Ms. Rubina Jawed, Adv.
Mr. S Islam, Adv.
Mr. Imtiyaz Ali, Adv.
Mr. Arijit Sarkar, Adv.
Mr. Zeeshan Rizvi, Adv.
Ms. Nabeela Jamil, Adv.
Ms. Malvika Trivedi, Sr. Adv.
Mr. Ankit Yadav, AOR
Ms. Sujal Gupta, Adv.
Mr. Shailendra Slaria, Adv.
Ms. Prakriti Rastogi, Adv.
Mr. Tarun Mehra, Adv.
Mr. Gajjala Bhaskar, Adv.
Mrs. Malvika Trivedi, Sr. Adv.
Mr. Ankit Yadav, Adv.
Ms. Sujal Gupta, Adv.
Mr. Shailendra Slaria, Adv.
Ms. Prakriti Rastogi, Adv.
Mr. T. Mahipal, AOR
Mr. Chander Uday Singh, Sr. Adv.
Ms. Aparna Bhat, AOR
Mr. Gautam Bhatia, Adv.
Ms. Bidya Mohanty, Adv.
Ms. Karishma Maria, Adv.
Mr. Mrinmoy Dutta, Adv.
Mr. Amjid Maqbool, Adv.
Page 6 of 16
WPC 274/2009
Mr. P V Surendranath, Sr. Adv.
Mr. Biju P Raman, AOR
Mr. Sawan Kumar Shukla, Adv.
Mr. John Thomas Arakal, Adv.
Mrs. Lekha Sudhakar, Adv.
Ms. Ruchi Kohli, AOR
Ms. Sneha Kalita, AOR
Ms. Krishna Sarma, Adv.
Mr. Navnit Kumar, Adv.
Mr. Pradeep Kumar, Adv.
Mr. Mr. Pradeep Kumar, Adv.
For M/S. Corporate Law Group, AOR
Mr. Gaurav Dhingra, AOR
Mr. Ardhendumauli Kumar Prasad, A.A.G.
Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Manoj Kumar Sharma, Adv.
Mr. Suraj Singh, Adv.
Mr. Bhuwan Chandra, Adv.
Mr. Chanchal Kumar Ganguli, AOR
Mr. Debojit Borkakati, AOR
Mr. Mohit D. Ram, AOR
Ms. Sushma Suri, AOR
Mr. Sahil Tagotra, AOR
Mr. Sidhant Kumar, Adv.
Ms. Manyaa Chandok, Adv.
Ms. Ishita Deswal, Adv.
Ms. Abhivyakti Banerjee, Adv.
Ms. Astha Sharma, AOR
Mr. Srisatya Mohanty, Adv.
Ms. Anju Thomas, Adv.
Mr. Sanjeev Kaushik, Adv.
Ms. Mantika Haryani, Adv.
Page 7 of 16
WPC 274/2009
Mr. Shreyas Awasthi, Adv.
Mr. Himanshu Chakravarty, Adv.
Ms. Ripul Swati Kumari, Adv.
Mr. Bhanu Mishra, Adv.
Ms. Muskan Surana, Adv.
Ms. Lihzu Shiney Konyak, Adv.
Ms. Anvita Dwivedi, Adv.
Ms. G. Indira, AOR
Mr. G. N. Reddy, AOR
Mrs. Niranjana Singh, AOR
Mr. Ashok Kumar Singh, AOR
Mr. Shantwanu Singh, Adv.
Mr. Rahul Dubey, Adv.
Ms. Pragya Singh, Adv.
Mr. Akshay Singh, Adv.
Mr. Siddhesh Shirish Kotwal, AOR
Ms. Ana Upadhyay, Adv.
Ms. Manya Hasija, Adv.
Mr. Tejasvi Gupta, Adv.
Mr. Pawan Upadhyay, Adv.
Mr. T. Illayarasu, Adv.
Mr. Sumeer Sodhi, AOR
Mr. Chaitanya Sharma, Adv.
Mr. V.K. Sidharthan, AOR
Mr. D.S. Mahra, AOR
Mr. Gopal Singh, AOR
Mr. Merusagar Samantaray, AOR
Ms. Deepanwita Priyanka, AOR
Ms. Swati Ghildiyal, Adv.
Ms. Hemantika Wahi, AOR
Mr. Anuvrat Sharma, AOR
Page 8 of 16
WPC 274/2009
Mr. Barun Kumar Sinha, A.A.G.
Mr. Rajiv Shankar Dvivedi, Adv.
Mr. Anando Mukherjee, AOR
Mr. Shwetank Singh, Adv.
Mr. C. K. Sasi, AOR
Ms. Meena K Poulose, Adv.
Ms. Liz Mathew, AOR
Mr. Abhinav Mukerji, AOR
Mrs. Bihu Sharma, Adv.
Ms. Pratishtha Vij, Adv.
Mr. Mohit Prasad, Adv.
Mr. Saurabh Mishra, A.A.G.
Mr. Sunny Choudhary, AOR
Mr. Mrigna Shekhar, Adv.
Mr. Sandeep Sharma, Adv.
Mr. Tapesh Kumar Singh, A.A.G./AOR
Mr. Aditya Pratap Singh, Adv.
Mr. Priyanshu Malik, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Raavi Sharma, Adv.
M/S. K J John And Co, AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Shrama, Adv.
Mr. Avijit Mani Tripathi, AOR
Mr. Sandeep Kumar Jha, AOR
Mr. V. N. Raghupathy, AOR
Mr. Manendra Pal Gupta, Adv.
Mr. K N Balgopal Adv. Gen. Nagaland/Sr. Adv.
Ms. K. Enatoli Sema, AOR
Page 9 of 16
WPC 274/2009
Ms. Limayinla Jamir, Adv.
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
Ms. Archana Pathak Dave, Adv.
Ms. Deepanwita Priyanka, Adv.
Ms. Swati Ghildiyal, AOR
Ms. Devyani Bhatt, Adv.
Dr. Manish Singhvi, Sr. Adv.
Mr. Apurv Singhvi, Adv.
Ms. Shubhangi Agarwal, Adv.
Mr. Rohan Darade, Adv.
Mr. Milind Kumar, AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. Kuldip Singh, AOR
Mr. Gurminder Singh, Adv. Gen Punjab/Sr. Adv.
Mr. Ajay Pal, AOR
Mr. Mayank Dahiya, Adv.
Ms. Sugandh Rathor, Adv.
Mr. Raghvendra Kumar, AOR
Mr. Anand Kumar Dubey, Adv.
Ms. Harsha Sharma, Adv.
Mr. Simanta Kumar, Adv.
Mr. Devvrat Singh, Adv.
Mr. Jainendra Kumar, Adv.
Mr. Maneesh Pathak, Adv.
Mr. Nishant Verma, Adv.
Mr. Kailas U More, Adv.
Mrs. Nirmala D Borade, Adv.
Mr. Narendra Kumar, AOR
Mr. Amit Anand Tiwari, A.A.G.
Mr. Sabarish Subramanian, AOR
Ms. Devyani Gupta, Adv.
Mr. C Kranthi Kumar, Adv.
Mr. Vishnu Unnikrishnan, Adv.
Mr. Naman Dwivedi, Adv.
Mr. Danish Saifi, Adv.
Page 10 of 16
WPC 274/2009
Ms. Tanvi Anand, Adv.
Ms. V Keerthana, Adv.
Mr. B. Balaji, AOR
Mr. Sri Harsha Peechara, Adv.
Mr. Duvvuri Subrahmanya Bhanu, Adv.
Ms. Pallavi, Adv.
Ms. Kriti Sinha, Adv.
Mr. Akshat Kulshreshtha, Adv.
Mr. Rajiv Kumar Choudhry, AOR
Dr. Joseph Aristotle S., AOR
Mrs. Swarupama Chaturvedi, AOR
Mr. Siddharth Sangal, AOR
Mr. Parijat Sinha, AOR
Mr. Sanjay R Hegde, Sr. Adv.
Mr. Adeel Ahmed, AOR
Mr. Abdur Rehman Sikdar, Adv.
Mr. Raja Chatterjee, Adv.
Ms. Taqdees Fatima, Adv.
Mr. Anas Tanwir, Adv.
Mr. Piyush Sachdev, Adv.
Mr. Md Sharuk Ali, Adv.
Ms. Anupama Gupta, Adv.
Ms. Riya Dutta, Adv.
Ms. Sana Parveen, Adv.
Ms. Lilly Biswas, Adv.
Mr. Sandeep Kumar Jha, AOR
Mr. Partha Sil, AOR
Mr. Shibashish Misra, AOR
Mr. Anupam Lal Das, Sr. Adv.
Mr. Rahul Pratap, AOR
Mr. G. N. Reddy, AOR
Mr. Satish Kumar, AOR
Mr. Mehmood Pracha, Adv.
Mr. Syed Ali Ahmad, Adv.
Mr. Syed Tanweer Ahmad, Adv.
Mr. Syed Miran Ahmad, Adv.
Page 11 of 16
WPC 274/2009
Mr. S S Bandyopadhyay, Adv.
Mr. Ankit Verma, Adv.
Mr. S Kundu, Adv.
Mr. Abhaya Nath Das, Adv.
Mrs. Barnali Basak, Adv.
Ms. Riya Soni, Adv.
Mr. V K Shukla, Adv.
Mr. B C Bhatt, Adv.
Mr. Rahul Singh, Adv.
Mr. Pashupathi Nath Razdan, AOR
Ms. Maitreyee Jagat Joshi, Adv.
Mr. Astik Gupta, Adv.
Ms. Akanksha Tomar, Adv.
Mr. Argha Roy, Adv.
Mr. Gaurav Kumar, Adv.
Mr. Ajay Tewari, Sr. Adv.
Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Adv.
Mr. Somesh Chandra Jha, AOR
Mr. Harsh Parashar, AOR
Mr. Mohit Chaudhary, AOR
Mrs. Swarupama Chaturvedi, AOR
Ms. Sneha Kalita, AOR
Mr. Anjani Kumar Mishra, AOR
Dr. P.N. Mishra, Adv.
Mrs. Hardeep Kaur Mishra, Adv.
Mr. Praveen Mishra, Adv.
Mr. Sanand Ramakrishnan, AOR
Ms. Rashmi Singhania, AOR
Ms. Bharti Tyagi, AOR
Mr. Chandra Shekhar, Adv.
Mr. Vikash Kumar, Adv.
Page 12 of 16
WPC 274/2009
Ms. Rashmi Nandakumar, AOR
Mr. Dhawal Uniyal , AOR
Mr. Saurabh Mishra, A.A.G.
Mr. Sunny Choudhary, AOR
Mr. Mrigna Shekhar, Adv.
Mr. Sandeep Sharma, Adv.
Mr. Ashwini Kumar Upadhyay, Adv.
Mr. Ashwani Kumar Dubey, AOR
Mr. Chandra Shekhar, Adv.
Mr. Praveen Swarup, AOR
Mr. Avijit Roy, AOR
Mr. Vivek Sharma, AOR
Ms. Krishna Sarma, Adv.
Mr. Navnit Kumar, Adv.
Mr. Pradeep Kumar, Adv.
Mr. Mr. Pradeep Kumar, Adv.
For M/S. Corporate Law Group, AOR
Mr. Colin Gonsalves, Sr. Adv.
Ms. Hetvi Patel, Adv.
Mr. Satya Mitra, AOR
Mr. Abhishek, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Shadan Farasat, AOR
Mr. Krishna Dev Jagarlamudi, AOR
Mr. Mohan Pandey, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 The provisions of Section 6A of the Citizenship Act 1955 can broadly be bifurcated in three time periods:
(i) The period prior to 1 January 1966 (Sub-section 2);Page 13 of 16 WPC 274/2009
(ii) The period between 1 January 1966 and 25 March 1971 (Sub-section 3);
and
(iii) The period from 26 March 1971.
2 Section 6A has provided for the grant of citizenship to persons of Indian origin, originating in the specified territory who have entered Assam between the statutory time periods (set out in (i) and (ii) above) and who have been ordinarily residents of Assam after the date of entry.
3 The distinction between sub-section (2) and sub-section (3) of Section 6A is that the grant of citizenship under sub-section (3) is contingent on additional condition, namely, detection by the Foreigners Tribunal under the Foreigners (Tribunal) Order 1964 and registration. Upon being detected as a foreigner, sub-section (3) contemplates that such an individual must be registered in accordance with the rules made by the Central Government under Section
18. Sub-section (4) of Section 6A stipulates that such an individual would be entitled to the same rights and obligations as a citizen of India, but would not be entitled to entry in the electoral roll for a period of ten years. Upon the expiry of ten years, the person registered under sub-section (3) would be deemed to be a citizen of India for all purposes.
4 The third period is after 26 March 1971. The provisions of Section 6A make it abundantly clear that the conferment of deemed citizenship does not extend to such persons who have entered on or after 26 March 1971.
5 This Court is in the process of hearing arguments assailing the constitutional validity of Section 6A of the Citizenship Act 1955. While the arguments raising the constitutional challenge form the core of the controversy, submissions have been urged before this Court in regard to the impact of illegal immigration into Assam, inter alia, on the demographics and the cultural fabric of the State. Other submissions have been urged, including the validity of the provision on the anvil of Articles 14, 21, 29 and 355 of the Page 14 of 16 WPC 274/2009 Constitution of India.
6 At this stage, it is necessary to have certain data based disclosures by the Union Government in the Ministry of Home Affairs. Where a specific aspects of the data which has been sought by this order implicates the functions of the State Government, the data shall be shared by the Government of Assam with the Ministry of Home Affairs. However, the learned Solicitor General has indicated that a common affidavit shall be filed both on behalf of the Union of India and the State of Assam since both the entities are represented by him. An affidavit shall be filed before this Court on or before 11 December 2023 on the following aspects:
(i) The number of persons to whom citizenship has been granted under the provisions of Section 6A(2), namely, persons who came into Assam between 1 January 1966 and 25 March 1971;
(ii) How many persons have been detected to be foreigners by an order of the Foreigners Tribunal under the Foreigners (Tribunal) Order 1964 with reference to the above period of 1966 – 1971;
(iii) The estimated inflow of illegal migrants into India, including but not confined to the State of Assam after 25 March 1971;
(iv) In respect of persons who are alleged to have entered India, including the State of Assam, after 25 March 1971:
(a) The total number of Foreigners Tribunals which have been set up by the Union/State Government(s) and how many are functioning at present;
(b) The total number of cases which have been disposed of;
(c) The number of cases which are pending as of date;Page 15 of 16 WPC 274/2009
(d) The average time taken for the disposal of cases; and
(e) The number of cases which are pending before the Gauhati High Court arising from orders of the Foreigners’ Tribunals.
(v) The steps which have been taken by the Union Government at the administrative level to deal with illegal immigration into the territory of India including the North-Eastern States, particularly, the State of Assam; and
(vi) The extent of border fencing which has been carried out; the steps which the Union Government intends to take to complete the exercise of border fencing; and the estimated time lines to complete the exercise of border fencing.
7 Soft copies of the affidavit shall be served on the counsel for the contesting parties.
8 Arguments heard in-part.
9 Put up for further hearing on 12 December 2023 as a part heard matter.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar
Page 16 of 16