MAINUL HOQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. AK Talukdar, learned counsel for the petitioner and Mr. HK Hazarika, learned Government Advocate, Assam. By filing this petition under Article 226 of the Constitution of India, petitioner seeks transfer of FT Case No. 187/2017, pending before the Foreigners Tribunal No. 2, Kamrup (M), Hedayarpur at Guwahati to any Foreigners Tribunal at Karimganj.

(2.) Be it stated that petitioner had earlier approached this Court with the grievance that he was marked as a Doubtful (D) voter in the electoral rolls of the year 2011. No consequential steps were taken pursuant to marking of the petitioner as a Doubtful (D) voter. The said writ petition was registered as WP (C) No. 155/2016 (Md. Mainul Hoque v. Union of India).

(3.) This Court by order dated 17.05.2016 had disposed of the said writ petition by directing the Chief Election Officer, Assam and Deputy Commissioner-cum-District Election Officer-cum-Electoral Registration Officer, Karimganj to take necessary consequential decision in respect of the petitioner after making due investigation, including giving an opportunity to the petitioner.