SHAMAR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Z. Hammad, learned counsel for the petitioner. Also heard Mr. G. Pegu, learned CGC for respondent no.1; Mr. G. Sarma, learned standing counsel for FT, Border matters and NRC for respondent nos. 2, 3 and 6; Mr. N. Kalita, learned counsel, appearing on behalf of Mr. A.I. Ali, learned standing counsel for respondent no. 4; and Mr. P. Sarmah, learned Addl. Senior Govt. Advocate for respondent no.5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner, namely, Md. Shamar Ali @ Samar Ali, has assailed the opinion dtd. 14/8/2018, passed by the learned Member, Foreigners Tribunal-2nd, Morigaon, Assam, in Case No. F.T. 75/2013, arising out of Police Ref. F.T. Case No. 127/11, dtd. 25/4/2011, thereby declaring him to be an illegal migrant/foreigner who has illegally entered into India (Assam) on or after 25/3/1971.

(3.) In view of the order of remand proposed to be passed, the detailed discussion regarding the pleadings and evidence has not been made in this order.