Gauhati High Court
Tangkamaya Devi vs The Union Of India And 7 Ors on 17 May, 2019
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Manish Choudhury
Page No.# 1/3
GAHC010097952019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3014/2019
1:TANGKAMAYA DEVI
W/O SRI SOMNATH CHETRY, D/O SRI KHARGA BAHA @ KHARGA
BAHADUR CHETRY, R/O PANPUR HAKAMA GAON, MOUZA-
CHILABANDHA, P.O.- PANPUR, P.S.JAMUGURI, DIST.- SONITPUR (ASSAM),
PIN-784180
VERSUS
1:THE UNION OF INDIA AND 7 ORS.
REP. BY THE MINISTRY OF HOME AFFAIRS, NEW DELHI-110001
2:THE STATE OF ASSAM
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
HOME DEPTT. DISPUR
GUWAHATI-781006
3:THE DEPUTY COMMISSIONER
SONITPUR
DIST.-SONITPUR
TEZPUR
ASSAM
PIN-784001
4:THE DEPUTY COMMISSIONER
BISWANATH
DIST.-BISWANATH
ASSAM
PIN-784176
5:THE SUPERINTENDENT OF POLICE (B)
SONITPUR
DIST.-SONITPUR
TEZPUR
ASSAM
Page No.# 2/3
PIN-784001
6:THE SUPERINTENDENT OF POLICE (B)
BISWANATH
DIST.-BISWANATH
ASSAM
PIN-784176
7:THE STATE COORDINATOR
NATIONAL REGISTER OF CITIZENS
G.S.ROAD
LACHIT NAGAR
GUWAHATI
ASSAM
PIN-781003
8:THE ELECTION COMMISSIONER OF INDIA
REP. BY CHIEF ELECTION COMMISSIONER OF INDIA
NIRVACHAN SADAN
ASHOKA ROAD
NEW DELHI
PIN-11000
Advocate for the Petitioner : MR. P J SAIKIA
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANOJIT BHUYAN
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
O R D E R
17.05.2019 (Manojit Bhuyan, J) Heard Mr. P. Bordoloi, learned counsel for the petitioner as well as Mr. A. Kalita, learned counsel representing respondent nos.2, 3, 4, 5 and 6. Ms. A. Verma, learned counsel represents respondent no.7 whereas Ms. B. Das, learned counsel appears for respondent no.8.
Page No.# 3/3 Petitioner claims to belong to the Gorkha community. Issue involved is whether a person from Gorkha community of Nepalese origin can be proceeded against in view of the definition of "specified territory" in section 6A of the Citizenship Act, 1955, as amended.
Mr. A. Kalita submits that the issue raised in this writ petition is also the subject matter in a batch of writ petitions, the lead cases being WP(C) 6875/2016 and WP(C) 4983/2018. The matters are fixed on 30.05.2019.
In view of the above, list along with WP(C) 6875/2016 and WP(C) 4983/2018 on 30.05.2019.
Until further orders, the petitioner shall not be detained and deported from the territory of India.
JUDGE JUDGE Comparing Assistant