ABDUR RASHID BARBHUYAN Vs. UNION OF INDIA.

JUDGEMENT

(1.) Heard Mr. B.U. Laskar, learned counsel for the petitioner. Also heard Mr. AI Ali, learned counsel for the Election Commission of India and 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 (B), Jorhat, JFT Case No. 119/2009 was registered against the Foreigners Tribunal, Jorhat.

(3.) The petitioner entered appearance on 29.09.2018, seeking an adjournment for filing a written statement, but thereafter, remained absent without any acceptable reason and in the resultant situation, by the ex-parte order dated 26.11.2018, the petitioner declared to be a foreigner.