KRISHNA DEB NATH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against the exparte judgment and order 02/07/2012 passed by the learned Foreigners Tribunal (1st) Morigaon in Case No. FT(C) 108/2007, by which the petitioners have been declared to be foreign nationals who illegally entered into Assam after the cut off date 25.03.1971.

(2.) I have heard Mr. M.H. Ahmed, learned counsel for the petitioners. Also heard Mr. M. Bhagabati, learned CGC and Mrs. H.M. Phukan, learned State Counsel. I have also perused the entire materials on record including the records received from the Tribunal. Although, in the impugned order, there is no mention of examining the State witness but on perusal of the records, it is found that one Shri Prabin Deka, Government Gaonbura, was examined by the State on 24.3.2009.

(3.) IN the writ petition, the petitioner has assigned the following grounds for their non -appearance : -