PARAN UDDIN @ PARAN ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.U. Mondal, learned counsel for the petitioner and Ms. D. Das Barman, learned Govt. Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 19.08.2016 passed by the Foreigners Tri bunal No.7, Dhubri at Bilasipara in FT 7th Dhubri Case No.18/BBR/16 (State Vs. P aran Ali) declaring the petitioner to be a foreigner who had illegally entered i nto India (Assam) from the specified territory, i.e., Bangladesh on or after 25. 3.1971.

(3.) From the materials on record, it is seen that Superintendent of Police (Border), Dhubri made the reference under the Foreigners Act, 1946 read with Foreigners (Tribunals) Order, 1964 with the allegation that petitioner was a foreign er who had illegally entered into India (Assam) from the specified territory, i. e., Bangladesh on or after 25.03.1971.