ISUB ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B.C. Das, learned counsel for the petitioner as well as Ms. G. Sarmah, learned counsel for respondent no.1 and Mr. J. Payeng, learned counsel for respondent nos.2, 3, 4 & 5.

(2.) Petitioner assails the order dated 20.04.2017 passed by the Foreigners' Tribunal (9th), Nagaon, Assam in F.T. Case No.01/2016, declaring him to be a foreigner/illegal migrant of the post 25.03.1971 stream.

(3.) Question for determination is whether the petitioner could establish his linkage to an Indian citizen relatable to a period prior to 1971. To do this, he projected one Lokman Ali as his grandfather of the Voter List of 1965 and to complete the link he projected one Jamaluddin, s/o. Lokman Ali as his projected father, whose name appeared in the Voter List of 1997.