BORHAN ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) This case was heard on 10.05.2018 and today is fixed for delivery of order.

(2.) We have heard Mr. A.R. Sikdar, learned counsel for the petitioner and Mr. A. Kalita, learned Special Counsel, Foreigners Tribunal (FT).

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 26.10.2016 passed by the Foreigners Tribunal No.4, Kamrup (Rural) at Hajo in H.F.T Case No.395/2015 (State Vs. Md. Borhan Ali) declaring the petitioner to be a foreigner who had illegally entered into India (Assam) from Bangladesh after 25.03.1971.