LAWS(GAU)-2023-2-116

PARIMAL RAJBONGSHI Vs. UNION OF INDIA

Decided On February 21, 2023
Parimal Rajbongshi Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. B.C. Deka, learned counsel for the petitioner; Ms. L. Devi, learned counsel for the respondent no. 1; Mr. A.I. Ali, learned counsel for the respondent no. 2; Mr. G. Sarma, learned counsel for the respondent nos. 3, 4 and 6; and Ms. K. Phukan, learned counsel for the respondent no. 5.

(2.) The petitioner, Parimal Rajbongshi had been referred to the Foreigners Tribunal No. 4, Goalpara for rendering an opinion of the Memo no. GLP/B/F.T./2010/6008 dtd. 28/10/2010 of Superintendent of Police [B] Goalpara, as to whether he is a person who entered the State of Assam from the specified territory between the years 1966-1971. Before the tribunal, the petitioner relied upon the Voters' List of 1959 of village Santoshpur, P.S. Uttar Salmara of Goalpara district which contains the name of Ramesh Chandra Das son of Late Ruhi Das at serial no. 509 and that of Bela Sundari wife of Ramesh at serial no. 510 both bearing house no. 154. The petitioner also relied upon the Voters' List of 1971 of village Paschim Moinbori, P.S. Baghbor district Kamrup which contains the name of Naren Rajbonshi son of Ramesh at serial no. 682. The petitioner thereafter relied upon the Voters' List of 1997 of village No. 53 Rakhoshijhar Part 1 under Goalpara district which contains the name of Naren Rajbongshi son of Ramesh Rajbongshi at serial no. 851 and that of Parimal Rajbongshi son of Naren Rajbongshi at serial no. 853. The petitioner claims that Ramesh Chandra Das of Voters' List of 1959 of village Santoshpur is the grandfather and Naren Rajbongshi of Voters' List of 1971 of village Paschim Moinbori is the father of the petitioner and the name of the petitioner Parimal Rajbongshi appears along with Naren Rajbongshi in the Voters' List of 1997 of village No. 53 Rakhoshijhar Part 1.

(3.) The three villages corresponding to the three Voters' Lists of 1959, 1971 and 1997 are clearly in respect of different villages from different districts and no material is available before the court to establish any link between the persons appearing in the three different Voters' Lists. In fact the Voter List of 1959 pertains to Ramesh Chandra Das whereas the Voters' List of 1997 is in respect of Ramesh Rajbongshi for which no material is available that the two persons are one and the same.