MAJIRAN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.Alim, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent No. 1 whereas Ms. B. Das, learned counsel appears for respondent No. 5. Mr. J. Payeng, learned counsel appears for respondent Nos.2, 3 and4. Ms. U. Das, learned counsel appears for respondent No. 6.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner assails the order, dated 19.06.2017, passed by the Foreigners' Tribunal No. 2, Kamrup, Boko in B.F.T. Case No. 4042016 declaring the petitioner to be a foreigner who had entered into India (Assam) on or after 25.03.1971.

(3.) Be it mentioned here that based on a reference being made by the Superintendent of Police (Border) to ascertain the nationality of the petitioner, the learned Foreigners' Tribunal No. 2, Kamrup, Boko registered a case vide B.F.T. Case No. 4042016.