ABDUL RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The extra-ordinary jurisdiction of this Court has been sought to be invoked by filing this application under Article 226 of the Constitution of India by putting to challenge the opinion rendered vide impugned order dtd. 27/3/2025 passed by the learned Foreigners' Tribunal 7th, Tezpur in F.T. Case No. FTDC 1835/2016, arising out of Ref No. TZP.(B)/796/B/98. By the impugned judgment, the petitioner, who was the proceedee before the learned Tribunal, has been declared to be a foreigner post 25/3/1971.

(2.) The facts of the case may be put in a nutshell as follows:

(3.) We have heard Ms. P.M. Ahmed, learned counsel for the petitioner. We have also heard Shri G. Sarma, learned Standing Counsel, Home Deptt. and NRC; Shri H.K. Sarma, learned Government Advocate, Assam; Ms. S. Katakey, learned Standing Counsel, ECI and Shri M.R. Adhikari, learned CGC. We have also carefully examined the records which were requisitioned vide an order dtd. 6/8/2025.