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Gauhati HC Sets Aside Ex-Parte Order Which Declared a Woman Foreigner - (19 Apr 2021)

CIVIL

Gauhati High Court has set aside an ex-parte order declaring a woman as foreigner observing that the order was passed without hearing the petitioner. The Court has said that any question arising about the citizenship of a person must be adjudicated on the basis of merits on hearing the person concerned, observing that citizenship is one of the most important rights of a person.

Tags : GAUHATI HIGH COURT   RIGHT OF CITIZENSHIP  

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