SAMSUDDIN Vs. UNION OF INDIA AND 7 ORS

JUDGEMENT

(1.) Heard Mr. BC Das, learned counsel for the petitioner and Mr. A Kalita, learned counsel appearing for the Foreigners' Tribunal and Border Affairs. Also heard Mr. AI Ali, learned counsel for the Election Commission of India 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 (Border), Nagaon, FT Case No. 1676 of 2017 was registered in the Foreigners' Tribunal No.10, Nagaon at Sankardev Nagar, Hojai against Md. Sirajuddin and FT Case No. 1675 of 2017 was registered against the petitioner Md. Samsuddin also in the Foreigners' Tribunal No.10, Nagaon at Sankardev Nagar, Hojai.

(3.) It is taken note of that Md. Samsuddin is the son of Md. Sirajuddin. Accordingly, we look into the materials on records as regards the claim of Md. Sirajuddin to be a citizen of India. In the resultant situation, we intend to give a final consideration to both the writ petitions being WP (C) No. 3710/2018 and WP (C ) No.2894/2018.