RAFIKUL ISLAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Md. I Hussain, learned counsel for the petitioner. Also heard Ms. L Devi, learned CGC for the respondents in the Union of India as well as the authorities under the NRC, Mr. T Pegu, learned counsel for the authorities under the Election Commission of India, Ms. A Verma, learned Special Standing Counsel, Foreigners Tribunal for the Home Department, Government of Assam as well as the Superintendent of Police (B) Sonitpur, Tezpur and Ms. U Das, learned Government Advocate for the Deputy Commissioner, Sonitpur.

(2.) The petitioner Rafikul Islam was referred to the Foreigners Tribunal (Second) Tezpur for rendering an opinion as to whether he is a person who had entered the State of Assam subsequent to 25/3/1971 from the specified territory. Consequent thereof, F.T.Case No. 05/2019 corresponding to S.P.Case No.731/2008 was registered against the petitioner.

(3.) By the order dtd. 8/9/2022 of the Foreigners Tribunal (Second) Sonitpur, an opinion was rendered that the petitioner is a person who had entered the State of Assam from the specified territory subsequent to 25/3/1971.