AJBAHAR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned senior counsel for the petitioner. Also heard Ms. G. Sarma, learned Central Government counsel, appearing for the respondent No.1 and Mr. U.K. Nair, learned senior special counsel, Foreigners Tribunal, appearing for the respondent Nos.2, 3, 4 & 5.

(2.) Challenge in this writ petition is to an order dated 03.02.2012 passed by the learned Member, Foreigners Tribunal No.1, Goalpara in F.T. Case No.1415/G/06, whereby the petitioner was held to be an illegal migrant of post-1971 stream.

(3.) Pursuant to service of notice of the proceeding, the petitioner had entered appearance and had filed his written statement. Perusal of the order goes to show that the case was fixed for evidence of the petitioner on 23.04.2010, 07.07.2010, 13.10.2010, 28.12.2010, 23.02.2011, 18.04.2011, 04.06.2011, 13.07.2011, 17.08.2011 and 22.09.2011.