HARJAT ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.W. Aman, learned counsel for the petitioner. Also heard Mr. B. Deka, learned CGC for the respondent no.1; Mr. M. Islam, learned counsel, appearing on behalf of Mr. A.I. Ali, learned standing counsel for the respondent no.2; Mr. G. Sarma, standing counsel for FT and Border matters, representing respondent nos. 3, 5, 7 and 8; and Mr. H.K. Hazarika, learned Junior Govt. Advocate for respondent nos. 4 and 6.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner, namely, Md. Harjat Ali @ Hazrat Ali @ Md. Hajarat Ali, has assailed the opinion dtd. 20/9/2022, passed by the learned Member, Foreigners Tribunal, Jorhat, in Case No. FTG 135/2011, [corresponding to SP's Enquiry No. 19/2007], thereby holding the petitioner abovenamed as a foreigner of post 25/3/1971 stream. Pleading and evidence before the Foreigners Tribunal :

(3.) Upon receipt of notice, the petitioner had entered appearance in the case and submitted his written statement of defence. He had stated regarding the discrepancy in his name and names of other members of his family, which is as follows:-