JIBAN ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.B. Rahman, learned counsel for the petitioner. Also heard Mr. A.I. Ali, learned counsel for the Election Commission of India, Mr. J. Payeng, learned counsel for the State of Assam appearing for the Foreigners' Tribunal and Border Areas, Ms. A. Verma, learned standing counsel for the authorities under the NRC as well as Ms. G. Sarma, learned counsel for the authorities under the Union of India.

(2.) On being referred by the Superintendent of Police, (Border) Barpeta, a reference was registered against the petitioner under the IMDT Act, 1983. Upon the IMDT Act being declared ultra virus, the reference was transferred to the Foreigners Tribunal-IV Barpeta and re-numbered as Case No.F.T.(IV)- 76/2015.

(3.) In the written statement before the Tribunal, the petitioner took the stand that the father of the petitioner namely Jalal Uddin was born and brought up at Village Peradhara of Nalbari district.