PADDA SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. SB Choudhury, learned counsel for the review petitioner/writ petitioner, Mr. J Payeng, learned Standing Counsel, Home Department for respondent Nos. 2, 4 and 5 and Mr. H K Hazarika, learned Government Advocate, Assam for the respondent No. 3.

(2.) The instant review petition has been filed by the review petitioner (petitioner) seeking review/modification/alteration of the Order dtd. 4/6/2018 passed by this Court in WP (C) No. 7201/2016.

(3.) Aggrieved with the Order dtd. 11/8/2016 passed by the Foreigners Tribunal No. 5., Kamrup at Rangia in R.F.T. Case No. 56/2015 (State Vs. Padda Sarkar @ Padda Rani Sarkar) declaring the petitioner to be a foreigner, who had illegally entered India (Assam) from Bangladesh after 25/3/1971, the petitioner filed WP(C) No. 7201/2016 before this Court. This Court, upon hearing the parties and upon perusal of the records of the case, dismissed the writ petition vide Order dtd. 4/6/2018.