SAFIQUE KURAISHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The extra-ordinary jurisdiction under Article 226 of the Constitution of India by putting to challenge the opinion rendered vide impugned order dtd. 29/9/2023 passed by the learned Foreigners' Tribunal, 1st, Lakhimpur in F.T. (1st) Case No.1341/2011 (District No. 307/2009). By the impugned order, the petitioner, who was the proceedee before the learned Tribunal, has been declared to be a foreigner post 24/3/1971.

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

(3.) We have heard Shri A Sattar, learned counsel for the petitioner. We have also heard Shri G Sarma, learned Standing Counsel, Home Department, Assam and NRC; Shri P. Sarma, learned Additional Senior Government Advocate, Assam; Ms. S Katakey, learned Standing Counsel, Election Commission of India and Shri SS Roy, learned CGC. We have also carefully examined the records which were requisitioned vide an order dtd. 25/9/2025.