FALU SHEIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H.R. Ahmed, learned counsel for the petitioner. Also heard Ms. L. Devi, learned counsel for the respondent No.1 being the Union of India and the respondent No.6 being the authorities under the NRC, Ms. A. Verma, learned Counsel appearing for the Home Department of Government Assam being the respondent No.3 and 5, Mr. T. Pegu, learned counsel for the respondent No.2 being the Election Commission of India, and Ms. U. Das, learned Government Advocate for the respondent No.4 being the Deputy Commissioner, Dhubri.

(2.) The petitioner, namely, Falu Sheikh on being referred to the Foreigners' Tribunal No.7, Dhubri at Bilasipara for rendering an opinion as to whether he is a person who had entered the State of Assam from the specified territory on or after 25/3/1971, resulting in registration of FT 7th Dhubri Case No.148/BLP/2017.

(3.) On 19/6/2018, the Foreigners' Tribunal No.7, Dhubri at Bilasipara rendered an opinion in FT 7th Dhubri Case No.148/BLP/2017, which was against him and being aggrieved by the said opinion, this Writ Petition was instituted by the petitioner.