Gauhati High Court
Mazid Ali @ Md. Mazid Ali @ Md. Abdul Maid vs The Union Of India And 5 Ors on 20 March, 2019
Author: A.M. Bujor Barua
Bench: Achintya Malla Bujor Barua, Ajit Borthakur
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GAHC010057042019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 1823/2019
1:MAZID ALI @ MD. MAZID ALI @ MD. ABDUL MAID
S/O. LT. ASHURUDDIN @ ASHURUDDIN ALI, VILL. SARABORI, P.S. HAJO,
DIST. KAMRUP (R), ASSAM.
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
AFFAIRS, SASHRI BHAWAN, TILAK MARG, NEW DELHI-01.
2:THE STATE OF ASSAM
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GUWAHATI-06.
3:THE SUPDT. OF POLICE (B)
KAMRUP (R)
P.O. AMINGAON
DIST. KAMRUP (R)
ASSAM.
4:THE DY. COMMISSIONER
KAMRUP (R)
P.O. AMINGAON
DIST. KAMRUP (R)
ASSAM.
5:THE ELECTION COMMISSIONER OF INDIA
NEW DELHI-01.
6:THE STATE CO-ORDINATE OF NATIONAL REGISTRATION OF CITIZEN
(NRC)
ASSAM
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GUWAHATI-05
Advocate for the Petitioner : MR N AHMED
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
O R D E R
20.03.2019 (A.M. Bujor Barua, J) Heard Mr. N. Ahmed, learned counsel for the petitioner, Mr. A Ali, learned counsel for the Election Commission of India, Mr. J. Payeng, learned counsel for the State of Assam appearing for the Foreigners Tribunal and Border Affairs as well as Ms. G Sarma, learned counsel for the authorities under the Union of India.
Issue notice to the respondents except the respondent No.6 returnable in six weeks.
Extra copies of the writ petition be furnished to the respective learned counsel within three days.
Call for the LCR of HFT Case No.1112/2015 from the Foreigners Tribunal No.4, Kamrup (Rural), Hajo.
In the meantime, the petitioner shall not be deported.
It is stated that the petitioner is a cancer patient.
If it is so, the petitioner may file an appropriate application enclosing the relevant medical documents, which may indicate that he is a cancer patient and in consideration of the same, appropriate order shall be considered.
JUDGE JUDGE Comparing Assistant