MD. SATTAR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.U. Mondal, learned 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 to 8 and 10 and Ms. U. Das, learned counsel appears for the State Co-ordinator, NRC, Assam.

(2.) Petitioner assails opinion dated 20.07.2016 passed by the Foreigners' Tribunal No.5, Kamrup, Rangia in G.F.T. Case No. 4414/2011, declaring him to be a foreigner of post 25.03.1971 stream and not a Indian citizen by birth.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that he is not a foreigner, the petitioner projected one Gofur Ali as her father and one Karimon Nessa as her mother. In support of his case, he exhibited as many as 3 (three) documents, the particulars of which may be noticed as under :