LAWS(GAU)-2021-1-58

ASHIQUR RAHMAN Vs. UNION OF INDIA

Decided On January 08, 2021
Ashiqur Rahman Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. K.M. Hassan, learned counsel for the review petitioner as well as Mr. P.S. Lahkar, learned counsel representing respondent no.1. Mr. A. Kalita, learned counsel represents respondent nos.2, 5, 6, 7 and 8 whereas Ms. B. Das, learned counsel appears for respondent no.3. Ms. L. Devi, learned counsel accepts notice for respondent no.4.

(2.) Petitioner seeks review of the order dated 14.08.2019 dismissing the writ petition i.e. WP(C) 3113/2019 wherein challenge was made to the opinion dated 16.07.2018 of the Foreigners' Tribunal 2nd, Morigaon, Assam, in Case No.F.T.1223/2012. The relevant portion of the said order is extracted hereinunder: