GOPAL BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.C. Das, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no. 1. Whereas Mr. J. Payeng, learned counsel represents respondent nos. 2, 5, 6, 7 and 8, Ms. B. Das, learned counsel represents respondent no. 3. Ms. U. Das, learned counsel appears for respondent no.

(2.) Petitioner assails order dated 22.11.2018, passed by the Foreigners Tribunal No.

(3.) rd, Morigaon, Assam, in Case No. FT(C) 33/2016, declaring him to be a foreigner of post 25.03.1971 stream. 3. For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that he is not a foreigner, the petitioner projected one Nirapad Biswas as his father and stated that his father's name appeared in the Voter List of 1965 and 1970 respectively. In the proceedings the petitioner exhibited as many as 8 (eight) documents, the particulars of which may be noticed as under :