JAHIR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned CGC appearing for respondent No.1; Mr. A. Kalita, learned special standing counsel appearing for the State respondent Nos.2, 3 and 4; Ms. B. Das, learned standing counsel, ECI, appearing for respondent No.5 and Ms. L. Devi, learned standing counsel, NRC, appearing for respondent No.6.

(2.) Considering the nature of the case and having perused the materials on record and also having heard the learned counsel for the appearing parties, we are of the opinion that the matter can be disposed of at this stage without issuing any formal notice to the respondents.

(3.) In this petition, the petitioner has challenged the opinion/order dated 22.11.2018 rendered by the learned Member, Foreigners' Tribunal (1st), Mangaldai, Darrang, Assam, in F.T. Case No.860/2007 (corresponding to Ref. Case No.991/98), by which the petitioner has been declared as foreigner/illegal migrant who had entered India (Assam) on or after 25.03.1971. The petitioner on receipt of the notice had entered appearance before the learned Tribunal and filed written statement explaining his legacy tracing out to his father, namely, Nesar Ali, S/O Gendela and his grandfather, namely, Gendela Bepari, S/O Uli, as reflected in the voters' list of 1966. Other documents were also referred to in support of his claim that he is not a foreigner but an Indian citizen.