NASIR UDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Islam, learned counsel for the petitioner and Mr. J. Payeng, learned Special Counsel, Foreigners Tribunal (FT).

(2.) By filing this petition under Art. 226 of the Constitution of India, petitioner seeks quashing of order dated 17.10.2015 passed by the Foreigners Tribunal No.5, Dhubri in Case No. FT-5/G/11/2015 (Union of India Vs. Nasiruddin) declaring the petitioner to be a foreigner who had illegally entered into India (Assam) from Bangladesh after 25.03.1971.

(3.) This Court by order dated 206.2016 had issued notice while requisitioning the case record and passed an interim order to the effect that petitioner should be allowed to remain on bail subject to his appearance before the Superintendent of Police (Border), Dhubri and furnishing of adequate surety.