ASHRABALA BHADRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N. Sarkar, learned counsel for the petitioner. Also heard Mr. P.S. Lahkar, learned counsel appearing on behalf of Mr. R.K. Dev Choudhury, learned Asstt. Solicitor General of India for the respondent No.1 as well as appearing as standing counsel NRC, for respondent No.4; Ms. A. Verma, learned special counsel, FT, appearing for respondent Nos.3, 6 and 7; Mr. A.I. Ali, learned standing counsel, ECI, appearing for respondent No.2 and Ms. K. Phukan, learned Junior Government Advocate, Assam, appearing for respondent No.5.

(2.) Considering the nature of this case, we are of the view that the matter can be remanded to the learned Foreigners' Tribunal for a fresh reconsideration.

(3.) The present petition has been filed challenging the opinion of the learned Tribunal dated 17/12/2018 passed by the learned Member, Foreigners Tribunal, Dhemaji, Assam, in F.T. Case No.1275/2007 by which the petitioner was declared a foreigner of post 1971 stream.