ARAB ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. U. Ahmad, learned counsel for the petitioner. Also heard Mr. K. Gogoi, learned CGC; Ms.S.Katakey, learned Standing counsel for the ECI; Mr. G. Sarma, learned Standing counsel for the FT and Border matters and Mr. P. Sarmah, learned Addl. Sr. Govt. Advocate, Assam.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner, namely, Arab Ali has assailed the impugned opinion dtd. 19/5/1990 passed by the learned Foreigners'Tribunal, Nagaon in IMDT Case No.436/1988,whereby Musstt. Haibaton Nessa and others, which includes the petitioner were declared as illegal immigrants under the IMDT Act, 1983.

(3.) It is the case of the petitioner that he is the son of Musstt. Haibaton Nessa and resident of village Dighaliati, PS.-Raha, District-Nagaon, Assam. It is stated that the petitioner was arrested in the year, 2019 in connection with IMDT Case No. 436/1988 which was registered without the knowledge of the petitioner as well as his family members. It is also stated that neither the petitioner nor any of his family members were aware about any notice issued to them by the Illegal Migrants (Determination) Tribunal (for short, 'IMDT'), Nagaon to appear before the IMDT, Nagaon on 21/9/1988.