MALEKJAN BIBI 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), Kamrup, HFT Case No. 1188/2015 was registered against the petitioner in the Foreigners Tribunal No.4, Kamrup.

(3.) As the petitioner appeared before the Tribunal but later on abandoned the proceeding, the exparte order dated 12.12.2018 was passed declaring him to be a foreigner.