Gauhati High Court
Sufiya Khatun @ Subiya Khatun vs The Union Of India And 6 Ors on 15 May, 2019
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Manish Choudhury
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GAHC010098352019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2960/2019
1:SUFIYA KHATUN @ SUBIYA KHATUN
W/O. MONSER ALI @ MONMER ALI, VILL. GAROBGATKHOWA-
CHATAMARI, P.S. BAGUAN, DIST. GOALPARA, ASSAM.
VERSUS
1:THE UNION OF INDIA AND 6 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIRS, SHASTRI BHAWAN, TILAK MARG, NEW DELHI-110001.
2:THE ELECTION COMMISSION OF INDIA
NIRVACHAN SADAN
ASHOKA ROAD
NEW DELHI-110001.
3:THE STATE OF ASSAM
REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GUWAHATI-06.
4:THE STATE COORDINATOR
NATIONAL REGISTER OF CITIZEN
G.S. ROAD
BHANGAGARH
GUWAHATI-781005.
5:THE MEMBER
FOREIGNERS TRIBUNAL 4TH GOALPARA
ASSAM-783121.
6:THE SUPDT. OF POLICE (B)
GOALPARA
ASSAM-783121.
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7:THE DY. COMMISSIONER
GOALPARA
ASSAM-783121
Advocate for the Petitioner : MR S M ABDULLAH P
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANOJIT BHUYAN
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 15-05-2019 (Manojit Bhuyan, J) Heard Md. S. Hoque, learned counsel for the petitioner as well as Ms. B. Das, learned counsel representing respondent no.2. Mr. U. K Nair, learned counsel represents respondent nos.3, 5 to 7 and Ms. U. Das, learned counsel represents respondent no.4. None appears for respondent no.1.
List for Motion again on 24.06.2019, as we propose to examine the case records at the first instance.
Office to requisition the case records in respect of F.T. Case No-FT(G-4)627/16 from the office of the Foreigners' Tribunal 4th Goalpara, Assam.
This order be brought to the notice of the Registrar (Judicial).
As an interim measure, the petitioner Musstt. Sufiya Khatoon shall not be taken into custody and deported from the territory of India, subject to the condition that she shall appear before the Superintendent of Police (Border), Goalpara within 15 (fifteen) days from today and furnish a bail bond of `5,000/- with one local surety of the like amount to the satisfaction of the said authority, whereafter she shall be allowed to remain on bail. A direction is also made to the Superintendent of Police (Border), Goalpara that as and when the petitioner appears, the biometrics of the iris of both eyes of the petitioner along with the Page No.# 3/3 fingerprints of both hands shall be obtained/taken.
JUDGE Comparing Assistant