MD. RAJAB ALI Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. F.U. Barbhuiya, learned counsel for the petitioners. Also heard Ms. M. Goswami, learned State Counsel and so also Ms. G. Sarma, learned counsel holding for Mr. S.C. Keyal, learned ASGI. I have also perused the entire materials on record including the records received from the Tribunal.

(2.) By means of this writ petition, the petitioners have challenged the common judgement and order dated 21/10/2009 passed by the learned Member, Foreigners Tribunal, Hojai in (1) Case No. FT/H/589/2007, (2) Case No. FT/H/588/2007, (3) Case No. FT/H/45/2006 and (4) Case No. FT/H/46/2006. By the said common judgement and order, all the petitioners involved in the said FT Cases have been declared to be foreigners of post 25/03/1971 stream.

(3.) The petitioners No. 1 and 2 are husband and wife, the petitioners No. 3 and 4 are the sons of petitioner No. 2 and late Eusub Ali, who incidentally is the brother of petitioner No. 4. Four separate references were made against each one of them as indicated above and the said references having been answered against them and in favour of the State vide the impugned common judgement dated 21/10/2009, they have filed the instant writ petition challenging the said judgement.