ABDUL MATIN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This appeal is directed against the ex-parte order dated 14.06.2013, rendered by the learned Member, Foreigners Tribunal (in short, the tribunal), Diphu, Karbi Anglong in F. T. Case No. 107/2006 (c) (Police Case No. 529/2000) declaring the appellant herein, namely Abdul Matin to be a foreigner as well as order dated 23.07.2015, rendered by the learned Single Judge in WP(C) No. 5609/2013 affirming the judgment of the learned Foreigners Tribunal rendered in F. T. Case No. 107/2006 (c).

(2.) Being aggrieved by the aforesaid judgments, the appellant has preferred this appeal questioning the legality, propriety and correctness of the aforesaid judgments.

(3.) We have heard Mr. M. U. Mahmud, learned counsel for the appellant and also heard Mr. S.C. Keyal, learned A. S.G. I. for the Union of India as well as Mr. M. Bhagwati, learned G.A., for the State respondents.