Gauhati High Court
Samsul Hoque vs The Union Of India And 7 Ors on 5 February, 2020
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/2
GAHC010143142019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 4316/2019
1:SAMSUL HOQUE
S/O. LT. IMAN ALI, VILL. SIDHANI, P.O. SITOLI, P.S. BAGHBOR, DIST.
BARPETA, PIN-781308.
VERSUS
1:THE UNION OF INDIA AND 7 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF INDIA, DEPTT. OF HOME, NEW
DELHI-01.
2:THE STATE OF ASSAM
REP. BY THE SECY. TO THE GOVT. OF ASSAM
DEPTT. OF HOME
DISPUR
GUWAHATI-06.
3:THE ELECTION COMMISSION
ASSAM
HOUSEFED
GUWAHATI-06.
4:THE DY. COMMISSION
BARPETA-781301.
5:THE SUPDT. OF POLICE (B)
BARPETA
PIN-781301.
6:THE ELECTORAL REGISTRATION OFFICER
BARPETA
PIN-781301.
7:THE OFFICER IN CHARGE (B)
BAGBOR
Page No. 2/2
DIST. BARPETA
PIN-781308.
8:THE FOREIGNERS TRIBUNAL
BARPETA
PIN-781301
REP. BY THE STANDING COUNSEL
GUWAHATI HIGH COURT-01
Advocate for the Petitioner : MR. A ROSHID
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 05-02-2020 On 20.11.2019, Mr. J. Payeng, learned Standing Counsel, FT had prayed for and was granted 2 (two) weeks' time to obtain further instruction and furnish the fresh case number of the proceeding initiated under the IMDT Act, lying against the petitioner.
Ms. M. Barua, learned counsel appearing on behalf of Mr. J. Payeng, learned Standing Counsel, FT today submits that no instruction has yet been received as regards the fresh case number and she has again prayed for and is granted 2 (two) weeks' time to obtain necessary instruction of the case.
List the matter, on 24.02.2020.
JUDGE Comparing Assistant