KODVANU Vs. UNION OF INDIA

JUDGEMENT

(1.) The present application has been filed for review of the judgment and order dtd. 30/7/2019 passed by this Court in WP(C)/7814/2016.

(2.) The writ petition was filed assailing an order dtd. 3/12/2016 passed by the learned Foreigner's Tribunal (2nd) Bonga-igaon in BNGN/FT Case No. 30/2011. Vide the impugned opinion dtd. 03/12/2016, the petitioner was declared to be foreigner of post 1971 stream.

(3.) Before the learned Tribunal, the petitioner had produced the following documents-