BASIRAN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. R. Kha, learned counsel for the petitioner. Also heard Mr. S.S. Roy, learned CGC; Mr. G. Sarma, learned Standing Counsel for the F.T. and Border matters; Mr. M. Islam, learned counsel appearing on behalf of Mr. A. I. Ali, learned Standing Counsel for the ECI; and Mr. H. K. Hazarika, learned Govt. Advocate for the State respondent.

(2.) The instant writ petition has been filed by the petitioner, praying for review of the order dtd. 21/8/2017, passed by a Division Bench of this Court in WP(C) No. 4614/2013.

(3.) The case of the petitioner is that, being aggrieved with the Judgment and Order of the learned Foreigners' Tribunal (3rd), Darrang, Mangaldoi, dtd. 21/3/2013, the petitioner approached this Court by filing WP(C) No. 4614/2013, which was dismissed, vide order dtd. 21/8/2017, affirming the aforesaid Judgment and Order dtd. 21/3/2013, passed in F.T.(3) Case No. 191/12. Being not satisfied by the aforesaid order dtd. 21/8/2017, the petitioner filed the review petition which was registered as Review Petition No. 184/2017, praying for review of the order dtd. 21/8/2017. A Division Bench of this Court, vide it's order dt. 27/11/2017, dismissed the aforesaid review petition. Thereafter, the petitioner approached the Hon'ble Supreme Court by way of filing petition being Special Leave to appeal (C) No.(s) 7350/2018, challenging the order dt.27/11/2017, passed in the aforesaid Review Petition No. 184/2017. When the Special Leave to Appeal came up for hearing on 17/1/2020, the learned counsel for the petitioner made a prayer for withdrawal of the same with a liberty to file a fresh review petition before this Court and to produce one NRC document. The Hon'ble Supreme Court granted the prayer of the petitioner and dismissed the Special Leave Petition as withdrawn with the liberty to file a fresh review petition, vide it's order dtd. 17/1/2020. Accordingly, the instant review petition has been filed by the petitioner before this Court for review of the order dtd. 21/8/2017.