DASARATH CH. DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H. Das, learned counsel for the petitioners. Also heard Mr. G. Sarma, learned Standing Counsel, FT; Ms. B. Sarma, learned CGC; Mr. P. Sarmah, learned Additional Senior Government Advocate; and Mr. M. Islam, learned counsel appearing on behalf of Mr. A.I. Ali, learned Standing Counsel, ECI.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioners have challenged the order of the Tribunal dtd. 9/1/2017 in F.T. Case No.3351/G/2011 and F.T. Case No.3350/G/2011 passed by the learned Member, Foreigners Tribunal, Goalpara.

(3.) The case of the petitioners in brief is that both the petitioners are husband and wife and a permanent resident of village - Baladmari in the district of Goalpara, Assam. Both the petitioners claimed that they are the citizens of India by birth. Initially 2 (two) IM(D)T case bearing IM(D)T Case No.546/2022 and IM(D)T Case No.547/2022 were registered against the petitioner no.1 and petitioner no.2 respectively. Thereafter, the same were re-numbered as F.T. Case No 3351/G/2011 and F.T. Case No.3350/G/2011.