IDRISH ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P. Sharmah, learned counsel for the petitioner. Also heard Ms. G. Hazarika, learned CGC, representing respondent no. 1; Ms. B. Das, learned Standing Counsel, Election Commission, representing no. 2; Mr. J. Payeng, learned Standing Counsel, Foreigners Tribunal, representing respondent nos. 3, 5 and 6; and Ms. U. Das, learned Standing Counsel, NRC, representing respondent no. 4.

(2.) In this writ petition, the petitioner, Md. Iddrish Ali, has assailed the opinion dated 05.09.2018, passed by the Foreigners' Tribunal, Jorhat, Assam, in Case No. FTG(D) 486/2011, declaring him to be a foreigner.

(3.) On a reference made by the competent authority, the Tribunal issued notice to the petitioner asking him to prove his Indian Citizenship. He appeared before the Tribunal and filed a Written Statement, wherein, he claimed that he is the son of Ali Box, who is also known as Ali Box Ali. His grandfather was Lt. Joidor. He claimed that Oli Box is his paternal uncle. The petitioner has stated in the Written Statement that he has been residing at Village No. 2, Kairigaon under Sarupather Police Station in the District of Golaghat, Assam. According to the petitioner, he is actually a permanent resident of a village Moiradhwaj under Dhing Police Station in the District of Nagaon, Assam. His grandfather and father are also residents of the said Village.