MUNINDRA BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenge in this writ petition is to the opinion dated 30.07.2019, passed by the Foreigners Tribunal No. Tinsukia, Assam in F.T. Case No. 411 of 2007 P.E. No. 315/1998.

(2.) Heard Mr. G. P. Bhoumik, learned senior counsel for the petitioner. Also heard Ms. G. Hazarika, learned standing CGC representing respondent No. 1; and Mr. J. Payeng, learned standing counsel for the Foreigners Tribunal representing respondent Nos. 2 to 5.

(3.) On a reference made by the competent authority, notice was issued to the petitioner asking him to prove his Indian citizenship. He accordingly appeared before the Tribunal and filed a written statement. He claimed therein that he is an Indian by birth and is a permanent resident of Margherita Town, in the District of Tinsukia, Assam. He filed voter list of 1997 containing his name. The petitioner further claimed before the Tribunal that his grandfather Lt. Durga Charan Biswas hailed from the district of Nadia, West Bengal. The petitioner stated that his father Lt. Indra Mohan Biswas was born there and later migrated to Assam in the year 1965 and started to reside at Kolpara, Ledo in the district of Tinsukia, Assam. According to the petitioner, his father had purchased land in the year 1970. While filing the written statement before the Tribunal, the petitioner also filed a Registered Sale Deed. The petitioner also filed a copy of Electoral Photo Identity Card.