FATEMAN NESSA Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 09.09.2013, rendered by the learned Single Judge in WP(C) No. 990/2013, refusing to interfere with the judgment dated 26.12.2012, rendered by the learned Member, Foreigners Tribunal No. III, Barpeta in FT Case No. 71(III)/2011 (IM(D)T) Ref. Case No. 3569/B/1998 (Government of Assam-vs- Fateman Nessa) declaring the appellant herein to be foreign national.

(2.) We have heard Mr. B. Banerjee, learned senior counsel assisted by Mr. D F A Ahmed, learned counsel for the appellant and also heard Mr. S. C. Keyal, learned Asstt. S G I as well as Mr. M. Bhagabati, learned G. A., Assam.

(3.) The brief facts, projected by the appellant herein in the writ petition are that SP(B), Barpeta made a reference under the IMDT Act vide IMDT (D) Reference No. 3569/B/1998, expressing doubt about the nationality of the appellant herein (who would be referred to as the petitioner hereinafter). Subsequently, the case was transferred to the Foreigners' Tribunal following abolition of IMDT Act.