JIBAN DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioner. Also heard Ms. P. Baruah, learned counsel appearing on behalf of Mr. S.C. Keyal, learned Assistant Solicitor General of India and so also Mr. B.J. Ghosh, learned State counsel.

(2.) The challenge in the writ petition is the judgment and order dated 26th September, 2006 of the Foreigners Tribunal, Mangaldai in Case No.F.T.(2) 55/2006 [S.P. (D)'s No.1807/2003) (State Vs. Sri Jiban Ch. Das). By the said order, the petitioner has been declared to be a foreigner of post 25th March, 1971. The judgment and order so passed is ex -parte as the petitioner inspite of service of notice did not respondent to the proceeding.

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