NASIMUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. T.K. Bhuyan, learned counsel for the petitioner. Also heard Mr. H. Gupta, learned CGC for respondent no.1; Ms. S. Katakey, learned standing counsel for respondent no.3; Mr. G. Sarma, learned standing counsel for the respondent nos. 2, 4 and 6; and Mr. P. Sarmah, learned Additional Senior Govt. Advocate for respondent no.5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has assailed the impugned opinion dtd. 22/8/2019, passed by the learned Member, Foreigners Tribunal (5 th), Darrang, Mangaldai, in Case No. F.T.(V) 2210/2016, arising out of S.P. Enquiry No. 6274/98, whereby the petitioner, namely, Nasimuddin was declared to be a foreigner of post 25/3/1971 stream.

(3.) This writ petition, to assail the opinion dtd. 22/8/2019, has been filed on 17/12/2025, i.e. after 6 years, 3 months, 25 day (or 2309 days). Accordingly, before issuing notice, the learned counsel for the petitioner was asked to address the Court on inordinate delay and laches in assailing the impugned opinion.