SAYED ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) The extra-ordinary jurisdiction of this Court has been sought to be invoked by filing this application under Article 226 of the Constitution of India by putting to challenge the opinion rendered vide impugned order dtd. 28/3/2019 passed by the learned Foreigners Tribunal No. 7th, Lanka, Hojai in F.T. Case Nos. 1078/2016 and 1227/2016. By the impugned judgment, the petitioners, who were the proceedees before the learned Tribunal, have been declared to be foreigners post 25/3/1971.

(2.) The facts of the case may be put in a nutshell as follows:

(3.) We have heard Shri A.R. Sikdar, learned counsel for the petitioners. Also heard Ms. A. Verma, learned Standing Counsel, Home Department, Assam; Shri H. Kuli, learned counsel appearing on behalf of Shri A.I. Ali, learned Standing Counsel, Election Commission of India and Shri R. Talukdar, learned Government Advocate, Assam. We have also carefully examined the records which were requisitioned vide an order dtd. 28/9/2020.