PRAN DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Roshid, 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, 3, 4 and 7 whereas Ms. B. Das, learned counsel represents respondent no. 5. M. A. Verma, learned counsel appears for respondent no. 6.

(2.) Petitioner assails opinion dated 2812.2018 passed by the Foreigners' Tribunal No.2 nd, Barpeta, Assam in F.T.(2nd) Case No.7362016, declaring him to be a foreigner, having illegally entered into India (Assam) on or after the cut-off date i.e. 25.03.1971.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that the petitioner is not a foreigner, he projected one Makhan Chandra Nama Das as his father. In support of his case, as many as 4 (four) documents were exhibited, the particulars of which may be noticed as under