Supreme Court - Daily Orders
Smt. Bela Rani Devi @ Debnath vs Union Of India on 1 August, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
1
ITEM NO.11 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.21824/2018
(Arising out of impugned final judgment and order dated 10-05-2018
in WP No. 5852/2016 passed by the Gauhati High Court)
SMT. BELA RANI DEVI @ DEBNATH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.100441/2018-CONDONATION OF DELAY
IN REFILING and IA No.100442/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 01-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Avijit Roy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
Permission to file additional documents is granted. One of the contentions advanced before this Court Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.08.01 is that the sister of the petitioner has been 17:10:11 IST Reason: adjudicated to be a person who had come to India during the period 1966-1971 and therefore entitled to remain in 2 India and seek all benefits after a period of ten years from the date of registration. It is stated that the said fact has subsequently come to the notice of the petitioner.
Without commenting on the veracity of the information laid down before the Court, having regard to the ground urged, we are of the view that the petitioner should move the High Court seeking review of the impugned Order dated 10-05-2018.
Petitioner will be at liberty to do so, if so advised.
The special leave petition is disposed of in the above terms.
(POOJA ARORA) (ASHA SONI) COURT MASTER BRANCH OFFICER