SAMSUN NEHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Sharif, learned counsel for the petitioner. Also heard Ms. G.

(2.) By this writ petition filed under article 226 of the Constitution of India, petitioner has prayed for setting aside the impugned ex parte opinion dated 04.09.2012, passed by the learned Member, Foreigners' Tribunal (2nd), Morigaon in F.T. (D) Case No. 439/10, holding the petitioner to be a foreigner who had illegally entered into India after 25.03.1971.

(3.) Aggrieved by the ex parte opinion, the petitioner filed an application for vacating the ex parte opinion together with a petition under section 5 of the Limitation Act, the said application was registered as Misc. Case No. 4/2016. The said misc case was rejected by the learned Tribunal by order dated 14.06.2016.