(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 vide impugned order dtd. 6/9/2018 passed by the learned Foreigners' Tribunal - II, Dhubri in F.T. Case No. 633/F/2015, arising out of Ref FT Case No. 842/98. 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.M. Ahmed, learned counsel for the petitioner. We have also heard Shri J. Payeng, learned Standing Counsel, Home Deptt. and NRC; Shri P. Sarma, learned Additional Senior Government Advocate, Assam; Shri H. Kuli, learned counsel appearing on behalf of Shri A.I. Ali, learned Standing Counsel, ECI and Shri RKD Choudhury, learned Dy.SGI. We have also carefully examined the records which were requisitioned vide an order dtd. 10/12/2018.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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