HAZARAT ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. I. Hussain, learned counsel for the review petitioner. Also heard Ms. L. Devi, learned counsel appearing on behalf of Mr. R.K.D. Choudhury, learned Asstt. Solicitor General of India for respondent No.1; Mr. J. Payeng, learned Special Counsel, Foreigners Tribunal appearing for respondent Nos.2 and 6; Mr. A.I. Ali, learned Standing Counsel, ECI appearing for respondent No.3; Ms. U. Das, learned Additional Senior Government Advocate, Assam for respondent No.5. Ms. L. Devi also appears for respondent No.4 as the learned Standing Counsel, NRC.

(2.) In this petition, the petitioner has sought for review of the order passed by this Court on 3/12/2018 in WP(C) No.5888/2018 by which the aforesaid writ petition filed by the review petitioner challenging the order dtd. 21/6/2018 passed by the Foreigners Tribunal, Tezpur(1st), Assam in F.T. Case No.301/2016 declaring him to be a foreigner who entered into India illegally from the specified territory of Bangladesh after 24/3/1971, was dismissed.

(3.) Before we enter into the merit of the case and consider the rival contentions submitted before this Court, we will reproduce the order passed by this Court on 3/12/2018 in WP(C) No.5888/2018 which is sought to be reviewed, for better appreciation.