MD ABDUL RAHIM Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 07.07.2011 passed by the Foreigners Tribunal (2 nd ), Morigaon in FT(D) Case No. 19/2009 (State of Assam Vs. Abdul Rahim) by which the petitioner has been declared to be a foreign national who illegally entered into Assam from Bangladesh after the cut off date, i.e. 25.03.1971.

(2.) The case projected in the writ petition is that the grandfather of the petitioner Md. Jahed Ali came to India prior to partition and started living in Sahariapam village under Mouza Mairabari, P.S. Laharighat in the District of Nagaon. The petitioner has named his father as Abdul Barek @ Baru Seikh. The petitioner has referred to certain documents of 1955 and 1957 purportedly standing in the said name.

(3.) Further statement made in the writ petition is that the father of the petitioner was a voter in 1955 and 1970 and he died about 14 years back. The petitioner has also referred to the land document of 1998 purportedly standing in his name. According to the petitioner, his name appeared in the voter lists of 1989, 1993 and 1997.