Abdul Kuddus Sk vs The Union Of India And 6 Ors on 13 March, 2020

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Gauhati High Court

Abdul Kuddus Sk vs The Union Of India And 6 Ors on 13 March, 2020

Bench: Prasanta Kumar Deka

                                                                   Page No.# 1/2

GAHC010263322019




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

                          Case No. : WP(C) 8311/2019

         1:ABDUL KUDDUS SK.
         S/O- JABED ALI, VILL- KHUTAMARI, P.O. GOALPARA, P.S. GOALPARA,
         DIST- GOALPARA, ASSAM, PIN- 783101

         VERSUS

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

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


         3:THE ELECTION COMMISSION OF INDIA
          NEW DELHI-1


         4:THE STATE COORDINATOR OF NRC
         ASSAM
          DISPUR
          GHY-6


         5:THE DY. COMMISSIONER
          GOALPARA
          DIST- GOALPARA
         ASSAM
          PIN- 783121
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            6:THE SUPERINTENDENT OF POLICE
             GOALPARA, DIST- GOALPARA, ASSAM, PIN- 783121

            7:THE OFFICER-IN-CHARGE
             LAKHIPUR P.S., DIST- GOALPARA, ASSAM, PIN- 78312

Advocate for the Petitioner : MR. M I HUSSAIN
Advocate for the Respondent : ASSTT.S.G.I.


                                   BEFORE
                 HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA

                                           ORDER

Date : 13-03-2020 Heard Mr. M. I. Hussain learned counsel for the petitioner. Ms. P. Das, learned counsel representing the Election Commission of India, respondent No. 3 is present.

The petitioner is aggrieved since the year 1997 till date as against the name shown in the voter list the same is tagged with 'D' Mark. Ms. Das has obtained instruction from the Electoral Registration Officer, District Goalpara who informed as per information received from the Superintendent of Police (Border), Goalpara that as against the petitioner there are no pending references. Accordingly the petitioner shall submit a representation before the Superintendent of Police (Border), Goalpara who shall dispose of the same within a period of 30(thirty) days from the date of submission and thereafter make a reference to the concerned Foreigners' Tribunal.

With the above observation and direction, this writ petition stands disposed of. Copy of the letter dated 6.10.2018 of Superintendent of Police (Border) to the Electoral Officer, Goalpara alongwith the annexure is kept on record.

JUDGE Comparing Assistant

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