ABDUL MUTALIB Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.N. Sharma, learned counsel appearing for the petitioner. Also heard Ms. A. Verma, learned Standing Counsel, Home Department, Assam appearing for the respondent Nos. 1, 3 and 4, as well as Mr. P. Sarma, learned Additional Senior Government Advocate, Assam for the respondent No. 2 and Mr. H. Kuli, learned counsel appearing on behalf of Mr. A.I. Ali, learned Standing Counsel, Election Commission of India appearing for the respondent No. 5.

(2.) This writ petition has been filed by the petitioner, namely, Md. Abdul Mutalib, @ Abul Matalib impugning the ex parte opinion/order, dtd. 29/2/2016, passed by the learned Foreigners Tribunal No. 3rd, Morigaon in F.T. Case No. 19/2016, where by, the above-named petitioner was declared as a Foreigner, under the Foreigners Act, 1946 who had illegally entered into India (Assam) on or after 25/3/1971.

(3.) Notice in this case was issued on 23/7/2018 and the case record, in original, of F.T. Case No. 19/2016 was called for from the learned Foreigners Tribunal No. 3rd, Morigaon. The said case record has been received.