STATE OF ASSAM Vs. OHAB ALI

JUDGEMENT

(1.) Heard Mr U K Nair, learned Senior Special Counsel, Foreigners' Tribunal (FT) and Mr S C Keyal, learned Assistant Solicitor General of India for the petitioners; We have also heard Ms B Bhuyan, learned Amicus Curiae for the respondent.

(2.) This writ petition has been jointly filed by the State of Assam and by the Union of India, assailing the legality and correctness of the order dated 01.11.2016, passed by the Foreigners' Tribunal-1, Barpeta, in FT Case No. 442 of 2015 (State Vs. Ohab Ali), declaring the petitioner to be not a foreigner.

(3.) This Court by order dated 12.05.2017, had issued notice while requisitioning the case record and in the interim, stayed the impugned order dated 01.11.2016.