Gauhati High Court
Unni Krishnan E vs The Union Of India And 2 Ors on 8 April, 2026
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/2
GAHC010057212022
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2160/2022
UNNI KRISHNAN E
S/O- AYYAPPAN, R/O- NIRMALAYAM HOUSE NO. 5/521, ATM NAGAR,
NALLAPILLY, MATTUMATHA, DIST- PALAKKAD, KERALA, PIN-678553
VERSUS
THE UNION OF INDIA AND 2 ORS
REP. BY THE DIRECTOR GENERAL, MINISTRY OF HOME AFFAIRS, NEW
DELHI-110001
2:THE DIG
SHQ
BORDER SECURITY FORCE
P.O- SILCHAR
DIST- CACHAR
SILCHAR
PIN-788025
3:THE COMMANDANT
7 BN BSF
SETTLEMENT ROAD
MAIZDHI CAMP
P.O AND DIST- KARIMGANJ
ASSAM
PIN-78871
Advocate for the Petitioner : DR. B AHMED, MS. H SARMA,MR A U AHMED
Advocate for the Respondent : ASSTT.S.G.I., MR. S K MEDHI
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BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
08.04.2026 Heard learned counsel for the parties. Pleadings have been complete. Issue Rule.
Call for the records.
Matter be listed for hearing in the Part-II hearing list in the month of June, 2026. Interim order if any will continue until further orders.
JUDGE Comparing Assistant