JAMIR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. F U Barbhuiya, learned counsel for the petitioner. Also heard Mr. G Sarma, learned counsel for the Home and Political Department of the Government of Assam, Mr. A Ali, learned counsel for the Election Commission of India, Ms. K Phukan, learned counsel for the Deputy Commissioner, Nagaon and Ms. L Devi, learned counsel for the authorities under the NRC and the Union of India.

(2.) The petitioner Md. Jamir Ali was referred to the Foreigners Tribunal 1st at Nagaon for a determination as to whether the petitioner is a person who had entered India subsequent to 24/3/1971, which resulted in registration of FT Case No. 252/2009. In the reference, the petitioner examined his mother Haliman Nessa who was about 80 years at the time of rendering the evidence.

(3.) Haliman Nessa in her deposition stated as extracted: