MAZID ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.S.A. Rahman, learned counsel for the petitioner. Also heard Mr. M.R. Adhikari, learned CGC; Mr. M. Islam, learned counsel on behalf of Mr. A.I. Ali, learned standing counsel for the ECI; Mr. J. Payeng, learned standing counsel for the FT matters and NRC; and Mr. P. Sarma, learned Additional Senior Govt. Advocate for the State respondent.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has assailed the impugned opinion dtd. 30/10/2018, passed by the learned Member, Foreigners Tribunal 6th, Nagaon in F.T. Case No. NFT (6th) 309/08, arising out of Reference IMDT Case No. 200/03, by which the petitioner was declared as an illegal migrant.

(3.) The admitted case of the petitioner is that he had received a notice from the learned Tribunal to appear on 13/8/2014.