LAWS(GAU)-2023-1-15

ANIL SAHA Vs. UNION OF INDIA

Decided On January 06, 2023
Anil Saha Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. B. Kaushik, learned counsel for the petitioner. Also heard Ms. L. Devi, learned counsel appearing on behalf of Mr. R.K.D. Choudhury, learned Dy. SGI for respondent No.1; Mr. G. Sarma, learned Standing Counsel, Foreigners Tribunal for respondent Nos.2 and 3 and Ms. U. Das, learned Additional Senior Government Advocate, Assam for respondent No.4.

(2.) In this petition, the petitioner has challenged the order dtd. 14/12/2018 passed by the learned Foreigners Tribunal No.2, Dhemaji at Shilapathar in F.T. Case No.333/2017 by which the petitioner was declared to be a foreigner of post 25/3/1971 who entered into the territory of India (Assam) after 25/3/1971 without any valid document.

(3.) The petitioner has challenged the impugned order dtd. 14/12/2018 on the ground that there is a specific averment made by the petitioner before the learned Tribunal supported by the certificate issued by the concerned authority that he and his father entered India on 5/3/1962.