HAIDAR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) The extra-ordinary jurisdiction of this Court has been sought to be invoked by filing this application under Article 226 of the Constitution of India by putting to challenge the opinion/judgment and order dtd. 22/3/2022 passed by the learned Foreigners' Tribunal (2nd) Darrang, Mangaldai in F.T. Case No. 11044/2011. By the impugned judgment, the petitioner who was the proceedee before the learned Tribunal has been declared to be a foreigner post 25/3/1971.

(2.) The facts of the case may be put in a nutshell as follows:

(3.) We have heard Shri A Hussain, learned counsel for the petitioner. We have also heard Shri G Sarma, learned Standing Counsel, FT and NRC; Shri HK Hazarika, learned Government Advocate, Assam; Ms. K Phukan, learned CGC and Shri H Kuli, learned counsel appearing on behalf of Shri AI Ali, learned Standing Counsel, ECI. We have also carefully examined the records which were requisitioned vide an order dtd. 6/8/2025.