MD. ABDUL RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S Huda, learned counsel for the petitioners, Mr. SC Keyal, learned Assistant Solicitor General of India and Mr. G. Pegu, learned Govt. Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioners seek quashing of order dated 29.02012, passed by the Foreigners Tribunal (1st), Morigaon, in FT(C) Case No.726/2006, declaring the petitioners to be foreigners who had illegally entered into India (Assam) from Bangladesh after 25.03.1971.

(3.) Six petitioners have joined together and have instituted the present common proceeding, as all of them were proceeds in FT(C) Case No.726/2006. Petitioner No.1 is the husband and petitioner No.2 is the wife. Petitioner Nos.3, 4 & 5 are sons of petitioner No.1 whereas, petitioner No.6 is the daughter of petitioner No.1.