Gauhati High Court
Manikful Nessa vs The Union Of India And 6 Ors on 21 December, 2018
Author: Manojit Bhuyan
Bench: Manojit Bhuyan, Nani Tagia
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GAHC010267792018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 8417/2018
1:MANIKFUL NESSA
D/O. LT. AFAT ALI SHEIKH @ AFAT SHEIKH, W/O. LAL MIYA, VILL.
KHARPARI, P.O. AND P.S. MANGALDAI, DIST. KANGALDAI, ASSAM-784125.
VERSUS
1:THE UNION OF INDIA AND 6 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIRS, NEW DELHI-110001.
2:THE STATE OF ASSAM
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GHY.-06.
3:THE DY. COMMISSIONER
MANGALDAI
PIN-784125.
4:THE ELECTION COMMISSION OF INDIA
NEW DELHI-110001.
5:THE STATE COORDINATOR
NATIONAL REGISTER OF CITIZENS
ASSAM
GUWAHATI-781005.
6:THE SUPDT. OF POLICE (B)
MANGALDAI
DIST. MANGALDAI
PIN-784125.
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7:THE OFFICER IN CHARGE
MANGALDAI POLICE STATION
DIST. MANGALDAI
PIN-784125
Advocate for the Petitioner : MR H R A CHOUDHURY
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANOJIT BHUYAN
HONOURABLE MR. JUSTICE NANI TAGIA
ORDER
Date : 21-12-2018 (Manojit Bhuyan, J.) Heard Ms. S. Das, learned counsel for the petitioner as well as Ms. G. Sarmah, learned counsel for respondent no. 1 and Mr. J. Payeng, learned counsel for respondent nos. 2, 3, 6 and 7; Mr. A. I. Ali, learned counsel for respondent no. 4 and Ms. A. Verma, learned counsel for respondent no. 5.
List for Motion again on 06.03.2019, as we propose to examine the case records. Office to requisition the case records of FT Case No. 2102/11 from the Office of the Foreigners' Tribunal 1st, Mangaldai, Darrang.
Until the next date, petitioner shall not be detained and deported from the territory of India.
This order be brought to the notice of the Registrar (Judicial).
JUDGE JUDGE
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Comparing Assistant