ABIRAN NESSA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This case was heard on 20.03.2017 and today is fixed for delivery of order.

(2.) We have heard Mr. H.R.A. Choudhury, learned Senior counsel assisted by Mr. A. Ali, learned counsel for the appellant and Mr. G. Pegu, learned Govt. Advocate, Assam.

(3.) This appeal is directed against the judgment and order dated 29.07.2015 passed by the learned Single Judge dismissing WP(C) No.2205/2014 filed by the appellant as writ petitioner against the order dated 25.04.2013 passed by the Foreigners Tribunal (3rd), Darrang, Mangaldoi in FT (3) Case No.686/2012 declaring the appellant to be a foreigner of the post 1971 stream.