RAJENDRA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Swati Bidhan Baruah, learned amicus curiae appearing for the petitioners. Also heard Mr. P.S. Lahkar, learned counsel assisting Mr. R.K. Dev Choudhury, learned Asstt. Solicitor General of India for the respondent No.1 as well as on behalf of the NRC, respondent No.5 and Ms. A. Verma, learned special counsel, FT, appearing for respondent Nos.2, 3 and 4.

(2.) Considering the nature of this case, the matter is taken up for disposal at this stage without issuing any formal notice to the respondents.

(3.) The present petition has been filed challenging the order dtd. 26/4/2018 passed by the learned Member, Foreigners Tribunal-4th, Cachar, Silchar, Assam, in Misc. Case No.07/2018 upholding decision of the learned Tribunal dtd. 18/1/2018 passed in F.T.4th Case No.327/2017 by which the petitioner No.1 and his family members were declared foreigners of post 25/3/1971 stream.