HARSIT MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Deb Roy, learned counsel for the petitioner as also the learned Govt. Advocate, Assam.

(2.) By this petition under Article 227 of the Constitution the petitioner seeks to challenge the order dated 4.3.92 as passed by the Member, Foreigners' Tribunal Nagaon in F.T. Case No. 4168/88.

(3.) Learned Govt. Advocate appearing for the respondent State points out that this petition suffers from delay and leches on the part of the petitioner. In reply, the learned counsel for the petitioner refers to paragraph 4 & 5 of the petition wherein the petitioner has made an attempt to explain the delay on his part, which reads as follows :