MD. USMAN ALI Vs. THE UNION OF INDIA

JUDGEMENT

(1.) The challenge in the writ petition is the judgment and order dated 07.02.2013 passed by the Foreigners Tribunal (2nd), Morigaon in Case No. FT(D) 411/2010 (Police Reference D/N Case No. 1766/97 dated 07.12.1997) (E.R.O's reference No. MYC 29/97/case/3000 dated 06.11.1997) (State of Assam v. Md. Usman Ali) .

(2.) The petitioner is also aggrieved by the order dated 09.12.2013 passed in Misc. Case No. 08/13, by which the application for setting aside the impugned ex-parte order dated 07.02.2013 was dismissed.

(3.) I have heard Mr. A. Matin, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned ASGI as well as Mr. BJ Ghosh, learned State Counsel. I have also perused the entire materials on record including the records received from the Tribunal.