Gauhati High Court
Shefali Rani Dey @ Shefali Dutta vs The Union Of India And 5 Ors on 16 December, 2019
Author: Suman Shyam
Bench: Suman Shyam, Parthivjyoti Saikia
Page No.# 1/3
GAHC010206812019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 6616/2019
1:SHEFALI RANI DEY @ SHEFALI DUTTA
D/O- LATE SANTOSH CHANDRA DEY, W/O- BIKASH CHANDRA DUTTA,
R/O- WARD NO.15, TEZPUR TOWN, P.S- TEZPUR, DIST- SONITPUR, ASSAM
VERSUS
1:THE UNION OF INDIA AND 5 ORS
THROUGH THE SECRETARY TO THE GOVT OF INDIA, THE MIN OF HOME
AFFAIRS, GRIHA MANTRALAYA, SHASTRI BHAWAN, TILAK MARG, NEW
DELHI- 110001
2:THE STATE OF ASSAM
THROUGH THE COMMISSIONER AND SECRETARY TO THE GOVT OF
ASSAM
HOME AND POLITICAL DEPTT
DISPUR
GUWAHATI- 781006
3:THE ELECTION COMMISSION OF INDIA
REP. BY THE CHIEF ELECTION COMMISSIONER OF INDIA
NIRVACHAN SADAN
ASHOKA ROAD
NEW DELHI- 110001
4:THE STATE COORDINATOR
NRC
ASSAM
BHANGAGARH
GUWAHATI- 781005
5:THE DEPUTY COMMISSIONER
SONITPUR
P.O- TEZPUR
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DIST- SONITPUR
ASSAM
PIN- 784001
6:THE SUPERINTENDENT OF POLICE (B)
SONITPUR
P.O- TEZPUR
DIST- SONITPUR
ASSAM
PIN- 78400
Advocate for the Petitioner : MR. S C BISWAS
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 16-12-2019 Suman Shyam, J Heard Mr. S.C. Biswas, learned counsel for the petitioner. Also heard Ms. G. Hazarika, learned CGC appearing for the Union of India, Mr. U.K. Nair, learned Sr. standing counsel assisted by Ms. M. Baruah, learned counsel, Foreigners Tribunal, Ms. A. Verma, learned standing counsel, NRC authority and Ms. N. Upadhyay, learned standing counsel, Election Commission of India.
Issue notice returnable in 06 weeks.
Since the parties are already represented, no formal notice is required to be sent in this case.
Extra copies of the writ petition be furnished to the learned standing counsel.
Page No.# 3/3 Considering the nature of grievance expressed in this writ petition and having regard to the fact that the petitioner, while assailing the impugned order has already registered herself with the concerned FRRO, Sonitpur, we direct the State respondents to file their affidavits meeting the allegation raised in the writ petition on or before the returnable date.
JUDGE JUDGE GS Comparing Assistant