JUNAB ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. L.R. Mazumder, learned counsel for the petitioner. Also heard Ms. L. Devi, 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.6; Mr. A. Kalita, learned special counsel, FT, appearing for respondent Nos.2 and 5; Mr. A. Bhuyan, learned standing counsel, ECI, appearing for respondent No.3 and Ms. K. Phukan, learned Junior Government Advocate, Assam, appearing for respondent No.4.

(2.) The present petition has been filed challenging the impugned order dtd. 17/12/2018 passed by the learned Member, Foreigners Tribunal No.3, Kamrup (Metro), Guwahati, Assam, in F.T. Case No.357/2017, by which the petitioner was declared as a foreigner/illegal migrant.

(3.) The learned Tribunal while coming to the aforesaid conclusion, had made the following observations: