MD. AJIJUL HOQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against the judgment and order

(2.) 01.2013 passed by the learned Member, Foreigners Tribunal(III) Darrang , Mangaldoi in FT (III) Case No. 2682/2012 declaring the petitioner to be foreigner (Illegal Bangladeshi Migrant) who entered into Assam after cut off date 25.03.1971. 2. I have heard eard Mr. A. Ali, learned counsel for the petitioner. Also heard Ms. B. Das, learned CGC and Mrs. H. M. Phukan, learned State Counsel. I have also perused the materials on record including the records received from the Tribunal.

(3.) THE father of the petitioner Ahmad Ali in his oral evidence stated that his father late Habil Seikh was a voter of 1966. To that effect he also sworn an affidavit (Ext.5). He also stated about Ext.6, and certificate issued by the local Gaonbura certifying that he is a resident of village Ghiladhari.