ABDUL AZIZ @ AJIT ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. I.A. Talukdar, learned counsel for the petitioner as well as Ms. U. Das, learned counsel representing respondent no.3. Mr. A. Kalita, learned counsel appears for respondent nos.4, 5 and 6. None appears for respondent nos.1 and 2.

(2.) Petitioner assails order/opinion dated 04.10.2018 passed by the Foreigners' Tribunal (10th)- Barpeta, Assam in F.T. Case No.47/2016, declaring him to be a foreigner of post 25.03.1971 stream, having illegally entered into the territory of India (Assam) from the specified territory without any valid document.

(3.) On reference made by the Superintendent of Police (B), Barpeta the Tribunal issued Notice and on receipt thereof, the petitioner Ajit Ali, son of Naused Ali of village Hathinapur under Patacharkuchi Police Station, District-Barpeta duly entered appearance by filing vakalatnama in the same name as Ajit Ali. To establish the fact that he is a citizen of India and not a foreigner within the meaning of Section 2(a) of the Foreigners Act, 1946, he produced and exhibited a host of documents as follows: