ATUL DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no. 1. Mr. J. Payeng, learned counsel represents respondent nos.

(2.) , 5 and 6. Ms. B. Das, learned counsel represents respondent no. 3 whereas Ms. A. Verma, learned counsel appears for respondent no. 4. 2. Petitioner assails ex parte order/opinion dated 30.01.2019 passed by the Foreigners' Tribunal-4th, Tezpur at Gohpur, in FT(T-4)/GPR Case No. 643/2016, declaring him to be a foreigner having illegally entered into India (Assam) after 25.03.1971.

(3.) Mr. Biswas submits that the order of the Tribunal was passed without granting opportunity to the petitioner to contest the case and/or opportunity to discharge the burden, as required of him, under Section 9 of the Foreigners Act, 1946.