AJBAHAR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M I Hussain, learned counsel for the review petitioner/writ petitioner. Also heard Mr. A K Dutta, learned Central Government Counsel, for the respondent No. 1, Mr. J Payeng, learned Standing counsel, Home Department, Assam for the respondent Nos. 2, 6 and 7; Mr. M Islam, learned counsel on behalf of Mr. A I Ali, learned Standing counsel, Election Commission of India for the respondent No. 3; Mr. G Sarma, learned Standing counsel, NRC, Assam for the respondent No. 4 and Mr. H K Hazarika, learned Government Advocate, Assam for the respondent No. 5.

(2.) The petitioner filed this petition on 16/2/2021 for review of the judgment and order dtd. 25/7/2018 passed in WP(C) No. 7692/2017 by which a Co-ordinate Bench of this Court (comprising one of us, Justice Manash Ranjan Pathak) dismissed the said writ petition WP(C) No. 7692/2017 that was preferred against the order dtd. 3/2/2012 passed by Foreigners' Tribunal - I, Goalpara in F.T. Case No. 1415/G/06 by which the said Tribunal opined the petitioner as an illegal migrant of post 1971 stream.

(3.) Perused the records of said F.T. Case No. 1415/G/06 that was called for by order dtd. 8/8/2022.