JIAUL ALI Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Petitioner assails opinion dated 25.03.2019 passed by the Foreigners' Tribunal No.2, Dhemaji at Silapather in F.T. Case No.802/2017, declaring him to be a foreigner, having illegally entered into the territory of India (Assam) after 25.03.1971 without any valid document.

(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 exhibited as many as 8 (eight) documents, the particulars of which may be noticed, as under :