ABU BAKKAR SIDDIQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.R. Khandakar, learned counsel for the petitioner. Also heard Mr. G. Sarma, learned Standing Counsel for the FT matters and NRC; Mr. M. Islam, learned counsel appears on behalf of Mr. A.I. Ali, learned Standing Counsel for the ECI; Mr. K. Gogoi, learned Standing Counsel for the CGC; and Mr. P. Sarma, learned Additional Senior Government Advocate, Assam.

(2.) Though the case is fixed for admission, however, with the consent of both sides, the matter is taken for final disposal.

(3.) Vide this application under Article 226/227 of the Constitution of India, the petitioner has challenged the impugned order/opinion dtd. 6/3/2025, passed in F.T. Case No. 700/2015 by the learned Foreigners Tribunal No.2, Kamrup(M), Guwahati.