ALEK UDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who has been declared as foreigner (illegal Bangladeshi migrants) by the Foreigners' Tribunal, Goalpara in F.T.Case No. 1119/2006, as invoked the writ jurisdiction of this Court making a challenge to such declaration.

(2.) I have heard Mr. H. Das, learned Counsel for the petitioner as well as Mr. P. Das, learned C.G.S.C. I have also heard Ms. R. Chakraborty, learned Addl. Sr. Govt. Advocate, Assam.

(3.) In the writ petition, it is the case of the petitioner that he is an Indian citizen by birth and his parents are also Indian citizens by birth. The petitioner has placed reliance on Annexure-'A' N.R.C. of 1951 containing the names of Romot Ali Sheikh and Ayna Bibi, who he claims to be his parents. The petitioner has also stated that his parents' name appeared in the Voter List of 1966. According to the petitioner, he was born in 1973 in village (130) Jhalar Alga, H-1, wherefrom he shifted to village (7) Khutamari under police station and district Goalpara.