SEKANDAR ALI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 19.9.2008 by the learned Foreigners Tribunal, Dibrugarh in FT case No. 33/2006, declaring the petitioner to a foreign national entering into Assam after the cut-off-date i.e. 25.3.1971.

(2.) I have heard Mr. N. Choudhury along with Mr. S.K. Ghosh, learned Counsel for the petitioner as well as Mr. S. Chakraborty, learned Counsel representing the Union of India in the Ministry of Home Affairs. I have also heard Ms. R. Chakraborty, learned Addl. Govt. Advocate, assam

(3.) The records of the Tribunal have been received and I have carefully scrutinised the same.