Gauhati High Court
Samsul Hoque vs The Union Of India And 7 Ors on 10 February, 2021
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
SAMSUL HOQUE
S/O. LT. IMAN ALI, VILL. SIDHANI, P.O. SITOLI, P.S. BAGHBOR, DIST.
BARPETA, PIN-781308.
VERSUS
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 : 10.02.2021 Heard Mr. A. Roshid, learned counsel for the petitioner and Mr. M.R. Adhikari, learned Additional Central Government Counsel for the respondent no. 1.
None has appeared for the other respondents today on call, whereas by order dated 20.11.2019, learned Standing Counsel, FT had sought time to obtain further instruction and to furnish the fresh case number of the proceeding, if any, after the repeal of the IMDT Act as the petitioner has been marked as 'D' Voter.
List the matter after 2 (two) weeks.
JUDGE Comparing Assistant