SOHAR (MD.) Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Rana, learned counsel appearing for the petitioner. Also heard Ms. P. Swargiary, learned counsel appearing on behalf of Mr. H. Gupta, learned Central Government counsel for the respondent No. 1, Ms. A. Verma, learned Standing Counsel, Home Department, Assam appearing for the respondent Nos. 2 and 4 and Mr. P. Sarma, learned Additional Senior Government Advocate, Assam for the respondent No. 3.

(2.) This writ petition has been filed by the petitioner, namely, Md. Sohar @ Shahar Ali impugning the exparte opinion/order, dtd. 17/8/2016, passed by the learned Foreigners Tribunal No. 2, Abhayapuri, District-Bongai-gaon in the Case No. BNGN/FT/2093/2007, whereby he was declared as a foreigner, under the Foreigners Act, 1946 who had illegally entered into India (Assam) on or after 25/3/1971.

(3.) The petitioner has also impugned the order dtd. 29/11/2016, passed by the learned Foreigners Tribunal No. 2, Abhayapuri in the Misc. Case No. 23/2016, arising out of Case No. BNGN/FT/2093/2007, whereby the learned Tribunal had dismissed the application filed by the petitioner for setting aside the ex parte opinion/order, dtd. 17/8/2016, passed by the learned Foreigners Tribunal No. 2, Abhayapuri in the Case No. BNGN/FT/2093/2007.