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Gauhati High Court

Jaynab Bibi vs The Union Of India And 6 Ors on 5 February, 2020

Author: Manojit Bhuyan

Bench: Manojit Bhuyan, Parthivjyoti Saikia

                                                                   Page No.# 1/3

GAHC010234672019




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C) 7324/2019

         1:JAYNAB BIBI
         W/O- HAMED ALI, D/O- JABBAR ALI, VILL- MADHUSOULMARI, P.S.
         GAURIPUR, DIST- DHUBRI, ASSAM

         VERSUS

         1:THE UNION OF INDIA AND 6 ORS.
         REP. BY ITS SECY., GOVT. OF INDIA, MINISTRY OF HOME AFFAIRS, NEW
         DELHI- 110001

         2:THE ELECTION COMMISSION OF INDIA
          REP. BY THE CHIEF ELECTORAL OFFICER
         ASSAM
          DISPUR
          GHY-06

         3:THE REGISTRAR GENERAL OF INDIA
          REP. BY THE STATE CO-ORDINATOR
          NRC
         ASSAM
          ULUBARI
          GHY-05

         4:THE STATE OF ASSAM
          REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          HOME DEPTT.
          DISPUR
          GHY-6

         5:THE DIRECTOR GENERAL OF POLICE (ADMINISTRATION)
         ASSAM
          ULUBARI
          GHY-07
                                                                                         Page No.# 2/3

             6:THE DY. COMMISSIONER
              DHUBRI
             ASSAM
              P.O.
              P.S. AND DIST- DHUBRI
             ASSAM
              PIN- 783301

             7:THE DY. COMMISSIONER OF POLICE (B)
              DHUBRI
             ASSAM
              P.O.
              P.S. AND DIST- DHUBRI
             ASSAM
              PIN- 78330

Advocate for the Petitioner     : MR. A RAHMAN

Advocate for the Respondent : ASSTT.S.G.I.




                                     BEFORE
                     HONOURABLE MR. JUSTICE MANOJIT BHUYAN
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           O R D E R

05.02.2020 (Manojit Bhuyan, J) Heard Mr. A. Rahman, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Also heard Ms. B. Das, learned counsel represents respondent no.2; Ms. U. Das, learned counsel represents respondent no.3 and Mr. J. Payeng, learned counsel for respondent nos.4, 5, 6 and 7.

List for Motion again on 20.03.2020, 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.3221/D/2011 from the office of the Foreigners' Tribunal No.1, Dhubri.

A copy of this order requisitioning the case records and the Forwarding Letter by which the Page No.# 3/3 case records are sent to this Court be made part of the record file of the Tribunal.

This order be brought to the notice of the Registrar (Judicial).

                                    JUDGE                                JUDGE




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