KARIM ALI @ KARIM KHALIFA Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in the writ petition is the order dated 31st December, 2012 of the Foreigners' Tribunal No.III, Barpeta, Assam passed in F.T. Case No.137(III)/2011 [IM(D)T Doubtful Reference Case No.7184/B/1998] (State of Assam v. Karim Ali), by which the petitioner has been declared to be a foreigner of post 25th March, 1971 stream.

(2.) I have heard Mr. M.H. Ahmed, learned counsel for the petitioner. Also heard Ms. G. Sarma, learned counsel appearing on behalf of Mr. S.C. Keyal, learned Assistant Solicitor General of India and so also Mrs. M. Goswami, learned State counsel.

(3.) I have considered the submissions advanced by the learned counsel appearing for the parties and have also perused the entire materials on record including the LCR received from the Tribunal.