BIJOY DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.K. Baruah, learned amicus curiae and Mr. A. Kalita, learned Special Counsel, Foreigners Tribunal (FT).

(2.) In this case, initially, Mr. N.H. Mazarbhuiyan and his team had represented the petitioner but subsequently on 205.2017, Mr. N. Islam, learned counsel who had represented the petitioner, stated that relatives of the petitioner had taken back the brief from his chamber. In such circumstances, the following order was passed on 205.2017:-

(3.) On the next date, i.e., on 10.01.2018, since there was no representation on behalf of the petitioner, this Court took the view that it would be in the interest of justice to engage an advocate of the Court as amicus curiae to represent the petitioner. Accordingly, Mr. A.K. Baruah, learned counsel, who was present in the Court, was appointed as amicus curiae.