HAFIZ UDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Ali, learned counsel for the petitioners. Also heard Ms. L. Devi, leraned counsel appearing on behalf of Mr. R.K.D. Choudhury, learned Asstt. SGI, for respondent No.1; Ms. A. Verma, learned Special Counsel, F.T. appearing for respondent Nos. 3, 6 and 7; Mr. A. Bhuyan, learned Standing Counsel, ECI, appearing for respondent No.2, Ms. L. Devi, learned Standing Counsel, NRC, appearing for the respondent no.4 and Ms. U. Das, learned State Counsel, Assam, appearing for the respondent no.5.

(2.) Records have been received and we have perused the records.

(3.) In this petition the petitioners have challenged the impugned order dtd. 20/9/2019 passed by the Foreigners Tribunal No.5, Nagaon, Assam, in F.T. Case No.4547/2019, by which the petitioners were declared foreigners of post 1971 stream.