SAMSER ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. D. Ghosh, learned counsel for the petitioner. Also heard Ms. L. Devi, learned counsel appearing on behalf of Mr. R.K.D. Choudhury, learned ASGI for respondent No.1; Ms. Devi also appears for respondent No.6 as the learned Standing Counsel, NRC; Mr. G. Sarma, learned Standing Counsel, Foreigners Tribunal for respondent Nos.2 & 4; Ms. K. Phukan, learned Govt. Advocate, Assam for respondent No.3 and Mr. A.I. Ali, learned Standing Counsel, ECI for respondent No.5.

(2.) In this petition, the petitioner has challenged the order dtd. 22/12/2021 passed by the learned Foreigners Tribunal No.1st, Nagaon, Assam in F.T. Case No.1227/2011 by which the learned Tribunal refused to allow the petitioner to file additional written statement primarily on the ground that the written statement was filed five years ago and 3 (three) witnesses have been already examined and cross-examination of third witness was already fixed.

(3.) Under the circumstances, it has been held that allowing the petitioner to file the additional written statement at this stage will cause delay in the proceeding.