SADHAN BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. G.P. Bhowmik, learned senior counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Also heard Mr. J. Payeng, learned counsel representing respondent nos.2, 3, 4 and 5 and Ms. U. Das, learned counsel appears for the State Co-ordinator, NRC, Assam.

(2.) Petitioner assails order dated 21.05.2019 passed by the Foreigners' Tribunal No.3 rd, Morigaon, Assam, in Case No.F.T.(C) 134/2015, declaring him to be a foreigner, having illegally entered into India (Assam) after 25.03.1971.

(3.) It appears from the materials available on record that Notice dated 24.08.2015 was issued against 6 (six) persons namely (i) Sadhan Biswas, (ii) Smti. Madhabi Biswas, (iii) Shri Sanju Biswas, (iv) Laxmi Biswas (v) Nipen Biswas and (vi) Sagar Biswas. The entities at (ii) to (vi) are respectively the wife, son, daughter and two brothers of the petitioner. However, the case proceeded only against the petitioner who filed written statement on 28.09.2015. The documents related to the petitioner, marked as Exhibits-A to E, may be noticed as under :