ROFIQUL HOQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from proceedings [Case No.FT/SVR/62/14] under the Foreigners Act, 1946 [1946 Act], whereunder, vide order dtd. 4/3/2017, the appellant was declared foreigner, who entered India illegally after 25/3/1971, by the Foreigners Tribunal [Tribunal], Jorhat, Assam. The aforesaid order of the Tribunal was challenged before the Guwahati High Court [High Court] under Article 226 of the Constitution of India [The Constitution] through W.P.(C) No.2207/2017, which was dismissed vide impugned order dtd. 20/11/2017.

(3.) Aggrieved by the declaration that appellant is a foreigner and dismissal of the writ petition challenging such declaration, this appeal has been filed. Facts