ABUL KALAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.A. Sheikh, learned counsel for the appellants. Also heard Mr. B. Sarma, learned CGC; Mr. M. Islam, learned counsel appearing on behalf of Mr. A.I. Ali, learned Standing Counsel for the ECI; Ms. A. Verma, learned Standing Counsel for the F.T matters; and Mr. P. Sarmah, learned Additional Senior Government Advocate.

(2.) This appeal is directed against the order dtd. 14/9/2015, passed by learned Single Judge of this Court in connection with WP(C) No.1813/2010.

(3.) The appellants were the writ petitioner in WP(C) 1813/2010, which were filed by the appellants challenging the opinion dtd. 6/9/2011, passed by the learned Member, Foreigners Tribunal 1st, Morigaon in F.T. Case No.619/2006, whereby the appellants were declared to be foreigners of post 25/3/1971.