AJIBAR SK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H. Ali, learned counsel for the petitioner. Also heard Ms. G. Hazarika, learned CGC for the respondent No. 1; Mr. B. Das, learned Standing counsel, Election Commission for the respondent No. 2; Mr. A. Kalita, learned Standing counsel, Foreigners' Tribunal for the respondent Nos. 3, 5 & 6 and Mr. U. Das, learned Standing counsel, NRC for the respondent No. 4.

(2.) The petitioner assails the opinion dated 11.03.2019 rendered by the learned Member, Foreigners' Tribunal, Chirang, Kajalgaon in BNGN/FT/CHR/Case No. 80/2014, whereby, the petitioner has been held to be a foreigner who had entered into the territory of Assam on or after 25.03.1971 from the specified territory.

(3.) The impugned opinion dated 11.03.2019, was rendered by the learned Member, Foreigners' Tribunal, Chirang, Kajalgaon on reference being made under Rule 2(1) of the Foreigners' (Tribunal) Order, 1964 by the Superintendent of Police, Chirang vide Reference Basugaon P.S./I. Case No. 09/2014. On receipt of the notice from the Foreigners' Tribunal, the petitioner filed his written statement, wherein, the writ petitioner projected one Moser Mullah @ Moser Sk, whose name, stated to be recorded in the NRC Details of 1951 at village Latibari under P.S. Lakhipur of District Goalpara, as his father.