BHUSAN CHANDRA PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Sarma, learned Counsel for the petitioners, Ms G. Sarma, learned Counsel for the Central Government and Mr. M. Bhagawati, learned Government Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioners seek quashing of order dated 28.06.1991 passed by the Foreigners Tribunal, Nagaon in FT Case No.499/1988 declaring the petitioners to be foreigners who had illegally entered into India (Assam) during the period 01.01.1966 to 25.03.1971.

(3.) At the outset learned Counsel for the petitioners submits that after filing of the writ petition, petitioner No.1 expired. Therefore the present writ petition would be confined to petitioner No.2.