NITYANANDA MALIK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) MRS . M Dev the learned counsel for the petitioners submits that the petitioners herein are the Indian citizens by birth as they were born and brought up within the Indian Territory and it a fact that their forefathers came to India decades long ago. But unfortunately, the names of these petitioners were not included in the Electoral Roll and their citizenship certificates issued by the Government of India were seized by the Deputy Commissioner, Ri Bhoi District on the ground that they are doubtful Indian citizens.

(2.) I have perused the affidavits filed by the State as well the affidavit filed by the Union of India.

(3.) AS per the affidavit filed by the State at Paragraphs 14 and 16, it is clearly stated that: