SHAH MOHAMMED ANOWAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) As the case would reveal, with the narration of the facts below, the following is the state of affairs in the State of Assam on the issue of illegal Bangladeshi migrants, whose presence in the State, in huge numbers, with inclusion of their names in the voter list, is a well known fact.

(2.) The father of the petitioner No. 1 is a Bangladeshi citizen and has his permanent settlement in Silhet District of Bangladesh. The petitioners, along with their first child, went to Bangladesh in September, 1991, admittedly without passage documents.

(3.) When the petitioners went to Bangladesh in September, 1991, the petitioner No. 2 was at an advance stage of pregnancy of the second issue and, during their stay in Bangladesh, she gave birth to her second issue on 30.12.1991, in Bangladesh. They came back to Assam in March, 1992, with their two children, obviously without any transit documents.