MUSLEM UDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Review Petition is directed against the Judgment and Order dtd. 7/10/2020 passed in WP(C) No. 3858/2020 which was preferred by the review petitioner before a Co-Ordinate Bench of this Court. By the said writ petition, the order dtd. 24/8/2018 passed by Foreigners' Tribunal, Kamrup (M), 2nd, Guwahati in F.T. Case No. 119/2017 was put to challenge. The Foreigners' Tribunal, Kamrup (M), 2nd, Guwahati vide order dtd. 24/8/2018 passed in F.T. Case No. 119/2017 answered the reference in respect of the review petitioner in affirmative and holding that the review petitioner was a migrant who had entered India from Bangladesh illegally after 24th of March, 1971. The said opinion was put to challenge by way of a writ petition. The writ court vide Judgment and Order dtd. 7/10/2020 dismissed the writ petition filed by the review petitioner and declining to interfere with the order dtd. 24/8/2018 passed by the Foreigners' Tribunal, Kamrup (M), 2nd, Guwahati in F.T. Case No. 119/2017.

(2.) The present review petition has been filed seeking review of the Judgment and Order dtd. 7/10/2020 passed in WP(C) No. 3858/2020 on the following grounds:-

(3.) In order to appreciate the grounds urged for review of the Judgment and Order dtd. 7/10/2020 passed by the writ court in WP(C) No. 3858/2020, it is necessary to refer to the order dtd. 24/8/2018 passed by the Foreigners' Tribunal, Kamrup (M), 2nd, Guwahati in F.T. Case No. 119/2017 and the case projected before the Foreigners' Tribunal by the review petitioner.