RANJIT DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A Matin, learned counsel for the petitioner. Also heard Mr. G Sharma, learned counsel for the Home and Political Department, Government of Assam, Ms. K Phukan, learned counsel for the Deputy Commissioner Karimganj and Ms. J Sarma, learned CGC for the Union of India.

(2.) The petitioner Ranjit Das was referred to the Foreigner's Tribunal-II, Karimganj for an opinion as to whether he is a person who had entered India subsequent to 25/3/1971, which resulted in registration of the FT Case No.831/2007. In order to establish that he is not a person who had entered India subsequent to 25/3/1971, the petitioner made his own deposition before the Tribunal which is extracted as below:

(3.) The petitioner also exhibited the voters' list of 1966 of village Uptakhali under 29 North Dharma Nagar Legislative Assembly Constituency of Dharmanagar Sub-Division in the State of Tripura wherein the name of his father Nanda Lal Dasi son of Shisanna Das appears at Sl.No.46. Petitioner also exhibited the voters' list of 1970 of village Uptakhali under 29 North Dharma Nagar Legislative Assembly Constituency of Dharmanagar Sub-Division in the State of Tripura wherein also the name of his father Nanda Lal Dasi son of Shisanna Das appears at Sl.No.46.