REJAK ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.W. Aman, learned counsel for the petitioner. Also heard Mr. A.I. Ali, learned Standing Counsel, Election Commission of India for the respondent No. 2, Mr. A. Kalita, learned Standing Counsel, Home Department, Assam for the respondent Nos. 3 and 5 and Mr. R. Talukdar, learned Government Advocate, Assam for the respondent No. 4.

(2.) The petitioner in this case is Rejak Ali @ Md. Abdul Rejak. The Union of India, the Election Commission of India, the Home Department, the Deputy Commissioner (DC for short), Kamrup (R), the Superintendent of Police (B) [ SP (B), for short] - Kamrup (R) and NRC are arrayed as respondent Nos. 1, 2, 3, 4, 5 and 6 respectively.

(3.) The petitioner has filed this application challenging the order/opinion dtd. 22/11/2019 passed by the Member, Foreigners Tribunal No. 4, Kamrup (R) in connection with H.F.T. Case No. 1067/2015, declaring the petitioner an illegal migrant who had entered into India after 25/3/1971.