Gauhati High Court
Barhan Ali vs The Union Of India And 5 Ors on 1 April, 2019
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Manish Choudhury
Page No.# 1/3
GAHC010063202019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2007/2019
1:BARHAN ALI
S/O- JOINUDDIN, VILL- BAGHBAR GAON, P.S- BAGHBAR, MOUZA-
BAGHBAR, DIST- BARPETA, ASSAM, PIN- 781301
VERSUS
1:THE UNION OF INDIA AND 5 ORS
REP. BY THE SECRETARY TO THE GOVT OF INDIA, MIN OF HOME
AFFAIRS, SHASTRI BHAWAN, NEW DELHI- 01
2:THE STATE OF ASSAM
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
HOME DEPTT
DISPUR
GUWAHATI- 06
3:THE DEPUTY COMMISSIONER
BARPETA
P.O AND DIST- BARPETA
ASSAM
PIN- 781301
4:THE SUPERINTENDENT OF POLICE (B)
BARPETA
P.O AND DIST- BARPETA
ASSAM
PIN- 781301
5:THE ELECTION COMMISSION OF INDIA
NEW DELHI
TO BE REP. BY CHIEF ELECTION COMMISSIONER OF INDIA
NEW DELHI- 01
6:THE STATE COORDINATOR
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NRC
BHANGAGARH
LACHIT NAGAR
GUWAHATI- 0
Advocate for the Petitioner : MR. N HAQUE
Advocate for the Respondent : ASSTT.S.G.I.
:: BEFORE ::
HON'BLE MR. JUSTICE MANOJIT BHUYAN
HON'BLE MR. JUSTICE MANISH CHOUDHURY
O R D E R
01.04.2019 (Manojit Bhuyan, J) Heard Mr. N. Haque, learned counsel for the petitioner as well as Mr. A. Kalita, learned counsel representing respondent nos.2, 3 and 4. Ms. U. Das, learned counsel appears for respondent no.6.
Petitioner to serve extra copies of the writ petition on the Standing Counsels representing the respondent nos.1 and 5.
Issue Notice, returnable by 4(four) weeks.
Office to requisition the case records in respect of F.T. Case No.789/16 from the office of the Foreigners' Tribunal No-4th, Barpeta.
This order be brought to the notice of the Registrar (Judicial). In the interim, the petitioner shall not be taken into custody and deported from India, subject to the condition that he shall appear before the Superintendent of Police (Border), Barpeta within 15(fifteen) days from today and furnish bail bond of `5,000/-
Page No.# 3/3 with one local surety of the like amount to the satisfaction of the said authority, whereafter he shall be allowed to remain on bail.
List for Admission after the returnable date.
JUDGE JUDGE Comparing Assistant