ALI HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this case is Md. Ali Hussain @ Md. Ali Hussain, who is aggrieved by the opinion dtd. 29/4/2019 passed by the learned Member, Foreigners' Tribunal Morigaon 3rd in Case No. F.T. (C) 259/2015 and Reference I.M. (D) T. Case No. 90/2002, declaring the petitioner to be a foreigner, who entered into India (Assam) after 25/3/1971.

(2.) It is contended that the petitioner is an Indian citizen and his father Abdul Jabbar @ Jabbar was a permanent resident of Village - Goroimari, P.S. - Laharighat, Laharighat LAC, District - Nagaon.

(3.) After 1984, the petitioner's father shifted base to Thanagara Revenue village - Charabari, Mouza - Dhadua, P.S. - Mori-gaon, which is a village adjacent to Khatarbari and both the villages Charabari and Khata-rbari, after demarcation falls under Charabari village.