MOMIN ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned Senior counsel for the petitioner, Ms. P. Baruah, learned counsel for the Central Government and Mr. G. Pegu, learned Govt. Advocate, Assam.

(2.) This case was heard on 06.04.2017 and today is fixed for delivery of order. Accordingly, order is being delivered.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 18.07.2016 passed by the Foreigners Tribunal, Bongaigaon No.2, Abhayapuri in BNGN/FT/Case No.1033/2007 declaring the petitioner to be a foreigner who had illegally entered into India (Assam) from the specified territory after 25.01971.