UFA ALI @ UFAR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, who has been declared to be a foreigner (illegal Bangladeshi migrant) by the Foreigners Tribunal (1st), Morigaon, Assam, vide order dated 25.06.2013 in FT(C) Case No. 96/2008 (Ref. IM(D)T Case No. 264/2001) (State of Assam Vs. Md. Ufa Ali), has filed the instant writ petition challenging the said order.

(2.) AS has been claimed in the writ petition, the petitioner aged about 50 years is a Citizen of India by birth. He has referred to the voter list of 1966 and 1970 stating that his parents ' names Samat Ali @ Sahamat and Rupban Nessa appeared therein. According to the petitioner his name also appeared in the voter list of 1989 and 1997. As regards the 1989 and 1997 voter list the petitioner has stated that he was shown 26 years and 50 years respectively in the said two voter lists. It has further been stated that his father 's name was wrongly recorded as ''Samat '' instead of Samat Ali in the voter list of 1989. As regards recording of his age as 50 years in the 1997 voter list, the same is said to be wrong recording in place of 34 years of age. It has also been stated that in the said voter list his father 's name was wrongly recorded as ''Sahamat '' instead of Samat Ali. The petitioner has also referred to the voter lists of 2005, 2010, 2011 and 2011, in which his name appeared. However, according to him his age was wrongly recorded therein.

(3.) Above are the documents, on the basis of which the petitioner said to be aged 50 years in the writ petition, claims to be an Indian citizen by birth. The learned Tribunal vide its order dated 25.06.2013 having held the petitioner to be a Foreign National (illegal Bangladeshi migrant), the petitioner invoke the writ jurisdiction of this Court.