JAMIL AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Rajib Sharma, 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 & 6. Ms. B. Das, learned counsel represents respondent No. 4 whereas Ms. A. Verma, learned counsel for the respondent No. 5.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner assails the orderopinion, dated 30.01.2019, rendered by the Foreigners' Tribunal No. 7 th, Tezpur, Chariduar at Balipara in FTDC Case No. 50716 arising out of police reference TZ(B)991003 declaring the petitioner as a foreigner of post 1971 stream.

(3.) Be it mentioned that based on a reference made by the Superintendent of Police (Border), Sonitpur, vide Reference No. TZ(B)991003 for opinion ascertaining the petitioner's nationality, being satisfied with the forwarding of the Election Registration Officer of 74 Rangapara LAC, the above FTDC Case No. 50716 was registered under the Foreigners Act, 1946.