RAMESH CH. DEBNATH 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. 12/12/2018 passed by the learned Foreigners' Tribunal (2nd) Darrang, Mangaldai in FT Case No. 388/2007 (Ref. Case No. IM(D)T Case No. 907/1998). 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 AR Medhi, learned counsel for the petitioner. We have also heard Shri J Payeng, learned Standing Counsel, FT and Home and Political Department; Shri G Sarma, learned Standing Counsel, NRC; Shri P Sarmah, learned Addl. Sr. Government Advocate, Assam; Ms. M Das, learned counsel appearing on behalf of Shri SK Medhi, 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. 1/2/2019.