Gauhati High Court
Rusna Begum @ Rasna Begum vs The Union Of India And 5 Ors on 13 March, 2020
Author: Suman Shyam
Bench: Suman Shyam, Hitesh Kumar Sarma
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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 HITESH KUMAR SARMA
ORDER
Date : 13-03-2020 Suman Shyam, J Heard Mr. L.R. Mazumder, learned counsel for the writ petitioner. We have also heard Mr. J. Payeng, learned standing counsel, Foreigners Tribunal, Ms. G. Hazarika, learned CGC and Ms. A. Verma, learned standing counsel NRC Coordinator for the respondents.
Perused the LCR.
Issue notice returnable in 04 weeks.
Since the parties are already represented, no formal notice is required to be sent in this case.
Let this matter be listed for admission in usual course. Interim order passed earlier to continue until further order(s).
JUDGE JUDGE GS Comparing Assistant