JALAL UDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel, Mr. A. R. Sikdar, appearing for the petitioner. Also heard Mr. A. Kalita, learned Standing Counsel, Foreigners' Tribunal.

(2.) In this writ petition, the petitioner has challenged the legality of the order dated 20.11.2018, passed by the learned Member, Foreigners' Tribunal- (2nd), Kamrup (M), Guwahati, in F.T. Case No. FT 27/2018, declaring him to be a foreigner.

(3.) On a reference made by the Deputy Commissioner of Police (B), Guwahati, alleging the petitioner, Jalal Uddin, to be a foreigner from Bangladesh, who entered Assam after 24.03.1971, the learned Tribunal issued notice to the petitioner.