SAMSUL HOQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter is taken up through video conferencing.

(2.) None appears for the petitioner. Mr. J. Payeng, learned standing counsel, Foreigners Tribunal, Mr. A. Bhuyan, learned standing counsel, Election Commission of India and Ms. L. Devi, learned standing counsel, NRC, are present.

(3.) This is a petition filed by the petitioner against the judgment and order dated 13.05.2019 passed by the Foreigners' Tribunal, Jorhat in F.T. Case No. JFT/567/2006, wherein he had been declared as a foreigner.