ASIRUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned counsel for the petitioner and Mr. T.C. Chutia, learned Government Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 16.06.2016 passed by the Foreigners Tribunal, Bongaigaon No. 2, Abhayapuri in BNGN/FT/Case No. 1082/2007 declaring the petitioner to be a foreigner who had illegally entered into India from the specified territory, i.e., Bangladesh after 25.03.1971.

(3.) It is seen that initially a reference was made by the Superintendent of Police (Border), Bongaigaon under the Illegal Migrants (Determination by Tribunals) Act, 1983 with the allegation that petitioner was an illegal migrant as defined under the said Act. The reference was registered as IM (D) T Case No. 620/2005 before the Tribunal constituted under the said Act.