LAWS(GAU)-2024-9-62

KARTIK BEPARI Vs. UNION OF INDIA

Decided On September 20, 2024
Kartik Bepari Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Ms. F. N. Zaman, learned counsel for the petitioner. Also heard Mr. G. Sharma, learned Standing Counsel, Home Department, Assam, appearing for Respondent No. 2 and 4, Mr. H. K. Hazarika, learned Government Advocate, Assam for Respondent No. 3.

(2.) This writ petition has been filed by the petitioner namely, Kartik Bepari, impugning the order/opinion dtd. 7/4/2018, passed by the learned Foreigners Tribunal, Bongaigaon No. 2, Abhayapuri in Case No. BNGN/FT-2/APR/611/2016, whereby the petitioner was declared as a foreigner, who entered into India, Assam, after 25/3/1971.

(3.) On perusal of the case records, it appears that initially the reference was made against the petitioner under Illegal Migrants (Determination by Tribunals) Act, 1983 [hereinafter referred to as IM(D)T Act] by the Superintendent of Police (B) Bongaigaon to the learned Illegal Migrants Determination Tribunal, Goalpara, suspecting the petitioner to be an illegal migrant, who entered into India (Assam) after 25/3/1971.