AMINA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel for the petitioner. Also heard Ms. A. Verma, learned Special Counsel, Foreigners Tribunal; Mr. A. Bhuyan, learned Standing Counsel, ECI; Ms.L. Devi, learned Standing Counsel, NRC and Ms. U. Das, learned Additional Senior Govt. Advocate, Assam.

(2.) When this matter was taken up, it has been submitted by Mr. Sikdar, learned counsel for the petitioner that he would like to raise a preliminary objection without going into the merit of the case.

(3.) It has been submitted by Mr. Sikdar that perusal of the Enquiry Report would indicate that no enquiry in fact had been conducted. It has been held by Full Bench of this Court in The State of Assam and Ors. Vs. Moslem Mondal and Ors., 2013 (1) GLT 809, that the proper enquiry is a sine qua non before instituting a proceeding against a proceedee.