Gauhati High Court
Prema @ Proma Limbu vs The Union Of India And 5 Ors on 8 February, 2019
Author: A.M. Bujor Barua
Bench: Achintya Malla Bujor Barua, Ajit Borthakur
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GAHC010268002018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 8413/2018
1:PREMA @ PROMA LIMBU
W/O- PRODIP LIMBU, D/O- LT PURNA KANTA LIMBU @ PURNAKANTA
BAHADUR LIMBU, R/O- VILL- CHALANG PATHER, GHILADHARI MOUZA,
P.S. MERAPANUI, DIST- GOLAGHAT, ASSAM, PIN- 785621
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIRS, NEW DELHI-1
2:THE STATE OF ASSAM
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
DEPTT. OF HOME
DISPUR
GHY-6
3:THE ELECTION COMMISSION OF INDIA
NEW DELHI-01
4:THE NRC COORDINATOR
NATIONAL REGISTER OF CITIZEN (NRC)
ASSAM
BHANGAGARH
GHY-05
5:THE DY. COMMISSIONER
GOLAGHAT
ASSAM
PIN- 785621
6:THE SUPERINTENDENT OF POLICE (B)
GOLAGHAT
ASSAM
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PIN- 78562
Advocate for the Petitioner : MR N N UPADHYAYA
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
O R D E R
08.02.2019 (A.M. Bujor Barua, J) As the matter involves the question of citizenship of the people originally hailing from Nepal and as that a series of writ petitions have been adjourned, we deem it appropriate that this writ petition be also adjourned to be listed along with WP(C) No.6875/2016 and other writ petitions.
In the meantime the petitioner shall neither be arrested nor be deported. The petitioner shall submit two separate surety bonds from two prominent persons of his village or a security from an appropriate Government official to the satisfaction of the Superintendent of Police (Border), Golaghat to ensure continuous presence of the petitioner as and when required by the authorities.
List the matter after two weeks.
JUDGE JUDGE Comparing Assistant