KARAMAT ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. R. Ali, learned Counsel for the appellant. Also heard Mr. P. Sendeka, learned State counsel representing the official respondents.

(2.) THE legality and correctness of the order dated 8.8.05 passed by the learned Single Judge in WP(C) No. 5663/05 has been assailed in this writ appeal.

(3.) CHALLENGING the above quoted order, Mr. Ali, learned Counsel for the appellant submitted that the appellant was declared as an illegal migrant within the meaning of Section 3(1)(c) of the Illegal Migrants (Determination by Tribunal) Act, 1983 (for short, the IM(D)T Act), vide judgment and order dated 20.6.05 rendered by the Illegal Migrants (D) Tribunal, Barpeta (hereinafter referred to as the Tribunal) in Case No. 2208/03 (B))