Gauhati High Court
Sayam Uddin vs The Union Of India And 6 Ors on 9 January, 2019
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
Page No.# 1/2
GAHC010286492018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 91/2019
1:SAYAM UDDIN
S/O. LATE JINNAT ALI, R/O. VILLAGE AND P.O. BAJIAGAON, P.S.
SAMAGURI, DIST.- NAGAON, ASSAM. PIN CODE- 782140.
VERSUS
1:THE UNION OF INDIA AND 6 ORS.
REP. BY THE SECRETARY- THE MINISTRY OF POLITICAL AND HOME
AFFAIRS, SHASTRI BHAWAN, TILAK MARGM, NEW DELHI.
2:THE ELECTION COMMISSION OF INDIA
NIRVACHAN SADAN ASHOKA ROAD
NEW DELHI- 110001
3:THE STATE OF ASSAM
THROUGH- THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
HOME AND POLITICAL DEPTT.
DISPUR
GUWAHATI- 781006.
4:THE CHIEF ELECTION OFFICER
ASSAM
HOUSEFED COMPLEX
BELTOLA ROAD
GUWAHATI- 781006.
5:THE ELECTORAL REGISTRATION OFFICER
KALIABOR SUB-DIVISION
DISTRICT- NAGAON
ASSAM. PIN- 782001.
6:THE DEPUTY COMMISSIONER
-CUM- DISTRICT ELECTION OFFICER - CUM- ELECTORAL REGISTRATION
OFFICER NAGAON
P.O. AND DISTRICT NAGAON, ASSAM. PIN- 782001.
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7:THE SUPERINTENDENT OF POLICE (BORDER)
NAGAON
P.O. NAGAON
DIST. NAGAON
ASSAM. PIN CODE 782001
Advocate for the Petitioner : MR. JUNM LASKAR
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE UJJAL BHUYAN
ORDER
Date : 09-01-2019 Heard Ms. A. Ahmed, learned counsel for the petitioner. Considering the subject-matter of the writ petition, Court is of the view that State Coordinator, NRC, Assam be added as a respondent. Accordingly, said authority is added as respondent No.8.
Let the cause-title be corrected accordingly. Issue notice.
Respondent No.1 be served through Mr. S.C. Keyal, learned Assistant Solicitor General of India.
Mr. A.I. Ali, learned counsel for Election Commission of India accepts notice for respondent Nos.2, 4 and 5 whereas Ms. D. Das Barman, learned Govt. Advocate, Assam appears for respondent Nos.3, 6 and 7.
Ms. A. Verma, learned counsel, appears for added respondent No.8. On the next date, Mr. Ali shall inform the Court as to what steps electoral authorities have taken after marking the petitioner as doubtful (D) voter.
List on 19.02.2019.
JUDGE Comparing Assistant