SAKAT ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Roshid, learned counsel for the petitioner and Mr. B. Chakraborty, learned counsel for the respondent No. 1, being the Union of India. Also heard Ms. A. Verma, learned counsel for the respondents No. 2, 4, 5 and 8, being the authorities in the Home Department; Ms. U. Das, learned counsel for the respondent No. 3, being the Deputy Commissioner, Barpeta; Mr. A. Ali, learned counsel for the respondent No. 6, being the Election Commission of India and Ms. L. Devi, learned counsel for the respondent No.7, being the State Co-ordinator of the NRC.

(2.) The petitioner Sakat Ali @ Chakkat Ali was referred to the Foreigners' Tribunal No. 9, Barpeta 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 and accordingly F.T.9th (BPT) Case No. 706/2018 was registered. The Tribunal rendered its opinion dtd. 20/9/2022 arriving at its conclusion that the petitioner is a foreigner who had entered the State of Assam between the period 1966 and 1971. Accordingly the petitioner would now be covered by the provisions of Sec. 6A(3) of the Citizenship Act, 1955. The petitioner is content with the said finding but is aggrieved to the extent that the time referred for getting registered with Foreigners' Regional Registration Office, Barpeta had elapsed in the meantime.

(3.) In view of the limited grievance raised, we allow the petitioner to get himself registered as a person who had entered the State of Assam between the period 1966 and 1971 from the specified territory with the Foreigners' Regional Registration Office, Barpeta within a period of one month from today.