RUSTOM ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned Senior Counsel assisted by Mr. A Matin, learned counsel for the appellants and Mr. DK Saikia, learned Addl. Advocate General, Assam.

(2.) This appeal is directed against the order dated 18.08.2015, passed by the learned Single Judge dismissing the writ petition, being WP(C) No.5553/2014 filed by the appellants as the writ petitioners assailing the legality and validity of the order dated 12.02.2014, passed by the Foreigners' Tribunal, (2nd), Morigaon in Case No. FT (C) 129/2009 declaring the appellants as illegal migrants who had entered into India (Assam) from Bangladesh after 25.03.1971.

(3.) From the materials placed on record, it is seen that initially the reference was made against the appellants under the Illegal Migrants (Determination by Tribunals) Act, 1983, suspecting the appellants to be illegal migrants as defined under the said Act. The reference was registered as IMDT Case No. 762/2001 before the Tribunal constituted under the said Act.