DINESH CHANDRA BHOWMIK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. SC Biswas, learned counsel for the petitioner, Mr. B Chakraborty, learned CGC for the respondent No. 1, Ms. A Verma, learned counsel for the respondents No. 2 and 6 being the authorities in the Home Department of the Government of Assam, Mr. A Ali, learned counsel for the respondent No. 3 being the Election Commission of India, Ms. L Devi, learned counsel for the respondent No. 4 being the authorities in the NRC and Ms. U Das, learned counsel for the respondent No. 5 being the Deputy Commissioner, Baksa.

(2.) The petitioner Dinesh Chandra Bhowmik was referred to the Foreigners Tribunal, Baksa, Tamulpur for an adjudication as to whether he is a person who entered the State of Assam subsequent to 25/3/1971 which resulted in registration of FT Case No. 672/Baksa/2016. Before the Tribunal, the petitioner exhibited the voters list of the year 1965 of village Jartaluk, PS Barama, Mauza Madhyabaksa district Kamrup, wherein at Serial No. 22, the name of Debendra Ch Bhowmik son of Sarat appears. The petitioner also exhibited the voters list of 1970 of village Jartaluk, Mauza Madhyabaksa district Kamrup, wherein at Serial No. 31, the name of Dinesh Chandar Bhowmik son of Deben appears. The petitioner also exhibited a school certificate purportedly issued by the Headmaster of 1111 No. Jartaluk LP School where the petitioner had studied.

(3.) The opinion dtd. 27/2/2019 rendered by the Foreigners Tribunal, Baksa was against the petitioner. Being aggrieved, this writ petition is instituted.