JALALUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This order will dispose of both WP(C) Nos.7677 and 7698/2016, which were heard together on 10.05.2018 and today is fixed for delivery of order.

(2.) This Court by order dated 22.12.2016 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), Morigaon and furnishing of adequate surety.

(3.) Record discloses that Election Commission of India had ordered intensive revision of electoral roll in respect of Dhing Constituency in the State of Assam with reference to 01.01.1997 as the qualifying date. In this connection, a house to house enumeration was carried out during the period from 16.1.1997 to 15.04.1997. Though the name of the petitioner was included in the draft electoral roll of the said Constituency published on 24.07.1997, Electoral Registration Officer for the said Constituency expressed doubts about the citizenship of the said person and got the matter verified by an on the spot local verification. On consideration of the report of such verification, Electoral Registration Officer recorded reasonable doubt that petitioner was not a citizen of India.