BARUN SAHA Vs. UNION OF INDIA ORS

JUDGEMENT

(1.) This writ petition is directed against the order dated 17.8.2009 declaring the petitioner to be a foreigner of post-1971 stream. The order so passed is by the Foreigners' Tribunal (2nd) Dhubri in FT case No. 63/BLP/06 (State of Assam v. Barun Saha).

(2.) The petitioner claiming himself to be an Indian citizen by birth has filed this writ petition assailing the legality and validity of the aforesaid impugned order.

(3.) The petitioner claims to be a driver by profession and that the name of his father is Late Sachindra Saha @ Jatindra Saha. According to the petitioner his father's name appeared in Annexure-I voter list (Photo copy) of 1966 as Sachindra Saha, father unknown.