GOPAL DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 28.3.2012 passed by the learned Foreigners Tribunal, Silchar in FT Case No. FT(2nd) Case No. 173/2007 (PS Katigorah IO case No. 476/06) (State Vs. Gopal Chandra Das). By the said judgement the learned Member, Foreigners Tribunal has declared the petitioner to be an illegal Bangladeshi migrant of post 25/03/1971 who entered into India from Village ­ Jamdor, PS- Jakiganj, Syllet, Bangladesh.

(2.) I have heard Mr. E. Ahmed, learned counsel for the petitioner and have also heard Mrs. H.M. Phukan, learned State Counsel and so also Ms. B. Das, learned CGC. I have perused the entire materials on record received from the Tribunal.

(3.) THE petitioner adduced oral evidence and exhibited voter list of 1970 (Ext.1) purportedly containing his father's name ; voter list of 1997 (Ext-2) purportedly containing his name and the deed of purchase (Ext-3) of 1992. Ext. 4 is the Gaon Panchayat certificate. The petitioner apart from adducing his oral evidence, also adduced oral evidence of one Shri Ranjan Das.