ASUR UDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.U. Mondal, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent No. 1. Ms. B.Das, learned counsel represents respondent No. 2. Mr. A. Kalita learned counsel represents respondent Nos. 3, 4, 6, 7, 8, 9 and 10 whereas Ms. A Verma, learned counsel represents respondent No. 5.

(2.) Perused records.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner assails the impugned order, dated 05.10.2018, passed by the Foreigners' Tribunal No. 10 th, Barpeta in F.T. Case No. 10/2017, declaring the petitioner to be a foreigner who had entered into India (Assam) after 24.03.1971.