Gauhati High Court
Anam Uddin @ Anam Uddin Gazi And 3 Ors vs The Union Of India And 5 Ors on 24 February, 2020
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Parthivjyoti Saikia
Page No.# 1/3
GAHC010204952019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 6557/2019
1:ANAM UDDIN @ ANAM UDDIN GAZI AND 3 ORS.
S/O- LATE PATAL MIA, R/O- VILL- DUDHPATIL PAT- VIII (MIKIRJURI), P.S-
SILCHAR, DIST- CACHAR, ASSAM, PIN- 788002
2: JAMAL UDDIN @ JAMAL UDDIN GAZI
S/O- LATE PATAL MIAR/O- VILL- DUDHPATIL PAT- VIII (MIKIRJURI)
P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN- 788002
3: LAILI BEGUM @ LAILI BEGUM GAZI
D/O- LATE PATAL MIA
R/O- VILL- DUDHPATIL PAT- VIII (MIKIRJURI)
P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN- 788002
4: JARINA BEGUM
D/O- LATE PATAL MIA
R/O- VILL- DUDHPATIL PAT- VIII (MIKIRJURI)
P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN- 78800
VERSUS
1:THE UNION OF INDIA AND 5 ORS
REP. BY THE MIN OF HOME AFFAIRS, NEW DELHI- 110001
2:THE STATE OF ASSAM
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
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HOME DEPTT
DISPUR
GUWAHATI- 781006
3:THE DEPUTY COMMISSIONER
CACHAR
DIST- CACHAR
ASSAM
PIN- 788001
4:THE SUPERINTENDENT OF POLICE (B)
CACHAR
ASSAM
PIN- 788001
5:THE ELECTION COMMISSION OF INDIA
NEW DELHI- 110001
6:THE STATE COORDINATOR
NRC
ASSAM
PIN- 78103
Advocate for the Petitioner : MR H R A CHOUDHURY
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANOJIT BHUYAN
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
O R D E R
24.02.2020 (Manojit Bhuyan, J) Heard Mr. A.M. Ahmed, learned counsel for the petitioners as well as Ms. G. Hazarika, learned counsel representing respondent no. 1. Mr. J. Payeng, learned counsel represents respondent nos. 2,3 and 4. Ms. B. Das, learned counsel represents respondent no. 5 whereas Ms. A. Verma, learned counsel appears for respondent no. 6.
Issue Notice, returnable by 4 (four) weeks.
Page No.# 3/3 Case records called for are received.
As an interim measure, until the next date, the petitioners, namely, (1) Aman Uddin Gazi in connection with FT 1st Case No. 3966/2017; (2) Jamal Uddin Gazi in connection with FT 1 st Case No. 3965/2017; (3) Laili Begum Gazi in connection with FT 1 st Case No. 3968/2017; and (4) Jarina Begum in connection with FT 1st Case No. 3967/2017, all are of Foreigners Tribunal 1 st, Cachar, Silchar shall not be taken into custody and deported from the territory of India, subject to the condition that they shall appear before the Superintendent of Police (Border), Cachar, Silchar within 15 (fifteen) days from today and furnish a bail bond of Rs.5,000/- each with one local surety of the like amount to the satisfaction of the said authority. A direction is also made to the Superintendent of Police (Border), Cachar, Silchar that as and when the petitioners appear within the period indicated above, the biometrics of the iris of both eyes, the fingerprints of both hands and photograph of the petitioners shall be obtained, whereafter they shall be allowed to remain on bail.
List for Admission on 21.04.2020.
JUDGE JUDGE Comparing Assistant