SAHABUL HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D.P. Chaliha, learned Senior Counsel assisted by Mr. M. Rana, learned Counsel for the Petitioner. I have also heard Ms. R. Chakraborty, learned Addl. Senior Govt. Advocate as well as Mr. M. Bhagabati, learned CGC.

(2.) This writ petition has been filed against the order dated 4.10.2010 passed by the learned Member, Foreigner's Tribunal, Goalpara in FT Case No. 197/G/2006 (Union of India v. Sahabul Islam), by which it has been held that the person concerned i.e. Sahabul Islam is an illegal migrant and accordingly liable to be deported from India.

(3.) The instant writ petition has been filed by one Shri Sahabul Hussain, although the proceeding before the Tribunal in respect of the aforesaid reference was against one Shri Sahabul Islam. This Court while entertaining the writ petition by order dated 4.4.2011 called for the records of the Tribunal and the same is available for perusal.