ABDUL HAKIM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R Dhar, 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. 3, 5 and 6. Ms. B. Das learned counsel represents respondent No. 2 whereas Ms. A Verma, learned counsel represents respondent No. 4.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner assails the impugned order, dated 19.01.2019, passed by the Foreigners' Tribunal, Tinsukia in F.T. Case No. 886/2007, 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 made by the Superintendent of Police (Border), Tinsukia vide No. TSK/B/REF/82/2003/161, dated 25.04.2003, expressing doubt regarding the nationality of the petitioner, F.T. Case No. 886/2007 was registered.