SUNIL KUMAR SHAHI S/O KADEER SHAHI, R/O HARKA MAN SHAHI, P.O. HARKA MAN SHAHI, P.S. MEENAPUR, DIST Vs. THE UNION OF INDIA & 3 ORS REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF HOME AFFAIRS, NEW DELHI
LAWS(GAU)-2016-6-40
HIGH COURT OF GAUHATI
Decided on
June 15,2016
Sunil Kumar Shahi S/o Kadeer Shahi, R/o Harka Man Shahi, P.O. Harka Man Shahi, P.S. Meenapur, Dist
Appellant
VERSUS
The Union of India And 3 Ors Rep. by the Secy. to the Govt. of India, Ministry of Home Affairs, New Delhi
Respondents
JUDGEMENT
Ujjal Bhuyan, J. -
(1.) This order will dispose of the above bunch of cases.
(2.) Subject matter of all the writ petitions being identical, those were clubbed and heard together.
(3.) Heard Mr. R Mazumdar, Mr. TN Srinivasan, Mr. B Pathak and Mrs. S Bora, learned counsel for the petitioners and a host of learned Central Govt. Counsel, namely, Mr. M Phukan, Mrs. A Gayan, Ms. B Sarma, Mr. SS Roy, Mr. KK Parasar, Ms. R Devi and Ms. A Das. In course of the hearing, Mr. SC Keyal, learned Assistant Solicitor General had also made submissions.;
(2.) Subject matter of all the writ petitions being identical, those were clubbed and heard together.
(3.) Heard Mr. R Mazumdar, Mr. TN Srinivasan, Mr. B Pathak and Mrs. S Bora, learned counsel for the petitioners and a host of learned Central Govt. Counsel, namely, Mr. M Phukan, Mrs. A Gayan, Ms. B Sarma, Mr. SS Roy, Mr. KK Parasar, Ms. R Devi and Ms. A Das. In course of the hearing, Mr. SC Keyal, learned Assistant Solicitor General had also made submissions.;
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