ABDUL KHALIQUE Vs. STATE OF ASSAM AND ORS

JUDGEMENT

(1.) The petitioner who has been declared to be a foreigner (illegal Bangladeshi migrant) has filed this writ petition assailing the legality and validity of such declaration. The impugned order is dated 9.4.2007 passed by the Foreigner Tribunal, No. II, Nagaon in FT case No. 292/2006.

(2.) I have heard Mr. I. Uddin, learned Counsel for the petitioner as well as Ms. R. Chokraborty, learned Addl. Sr. Govt. Advocate and Mr. P. Das, learned CGSC. I have also scrutinized the records received from the Tribunal.

(3.) The petitioner claims to be an Indian citizen by birth. According to him he was born and brought up at village Paghali under Rangagora Mouza, P.S. Shamaguri in the District of Nagaon. The petitioner has named his father as Md. Malem Uddin and grandfather was Abdul Wahab. According to the petitioner both of them were Indian citizens by birth.