MD. YAKUB ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel, Mr. A. M. Barbhuiya, appearing for the petitioner. Also heard learned counsel, Mr. A. Kalita, learned Standing Counsel, Foreigners Tribunal and Ms. A. Verma, learned Standing Counsel, NRC.

(2.) Challenge in this writ petition is to the order dated 01.06.2005, passed by the Illegal Migrants(D) Tribunal, Nagaon in I.M.(D)T. Case No. 320/1998 (D).

(3.) Reference herein was made by Superintendent of Police (B), Nagaon under Section 8 (1) of the Illegal Migrants (Determination) by Tribunals Act, 1983 to decide as to whether the petitioner Md. Yakub Ali is or is not an illegal migrant under Section 3(1) (c) of the aforesaid Act.