GOLAK MONDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Nath, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no. 1. Ms. B. Das, learned counsel represents respondent no. 2. Mr. J. Payeng, learned counsel represents respondent nos. 3, 4 and 5 whereas Ms. A. Verma, learned counsel appears for respondent no. 6.

(2.) Petitioner assails the order/opinion dated 04.12.2017 passed by the Foreigners' Tribunal No. 2, Kamrup (Rural) at Boko, Assam, in BFT Case No. 1024/2016 , declaring him to be a foreigner. Petitioner also assails the order dated 20.06.2019 passed by the Tribunal dismissing the petition for setting aside the order dated 04.12.2017 in BFT Case No. 1024/2016.

(3.) Challenge to the orders are made on ground that the impugned opinion was rendered 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.