MD. MAYNUL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Paul, learned counsel for the petitioner. Also heard Ms. L. Devi, learned counsel appearing on behalf of Mr. R.K. Dev Choudhury, learned Asstt. SGI for respondent no.1 &4 and ; Ms. A. Verma, learned Special Standing Counsel, FT. appearing for respondent nos.6 & 7; Mr. A. Bhuyan, learned Standing Counsel, ECI, appearing for respondent no.2 and Ms. U. Das, learned Government Advocate, Assam, appearing for respondent nos.3 & 5.

(2.) Considering the nature of the case, we are of the opinion that the present petition can be disposed of at the motion stage itself without issuing any formal notice to the respondents.

(3.) The present petition has been filed by the petitioner, namely, Md. Maynul @ Moinul Hoque @ Md. Moinul, son of late Faizuddin, resident of village Jorgarh under P.S.:Tezpur, Dist.:Sonitpur, Assam on being aggrieved by the impugned ex parate order dtd. 31/12/2020 passed by the Foreigners Tribunal, Tezpur No.1, Assam, in F.T.(D) Case No.3512/2012, declaring the petitioner to be a foreigner of post 1971 stream.