TALEBAR RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J. Ahmed, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. J. Payeng, learned counsel appears for respondent nos.2, 5, 6, 7 and 8 whereas Ms. A. Borgohain, learned counsel appears for respondent no.3. Ms. U. Das, learned counsel appears for respondent no.4.

(2.) Petitioner assails the opinion/order dated 20.07.2018 passed by the Foreigners' Tribunal, Kamrup (M), 2nd Guwahati in F.T. Case No.06/2017, declaring him to be a foreigner of Bangladesh, having illegally entered into Assam after 24 th March, 1971.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that he is not a foreigner, the petitioner projected one Tula Miya as his father and one Riyaz as his grandfather. In support of his case, the petitioner produced and exhibited as many as 7 (seven) documents, the particulars of which may be noticed as under :