PRAMOD DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H.A. Sarkar, learned counsel for the petitioner. Also heard Mr. A. Ali, learned counsel for the Election Commission of India, Mr. A Kalita, learned standing counsel for the State of Assam appearing for the Foreigners Tribunal and Border Areas, Ms. U. Das, learned standing counsel for the authorities under the NRC as well as Ms. G. Sarma, learned counsel for the authorities under the Union of India.

(2.) A reference was made by the Superintendent of Police, Border, Nalbari vide SP(B) Reference No.284/2009 resulting in registration of FT Case No.(GH)339/2015 in the Foreigners Tribunal, 4th, Nalbari at Ghograpar. Before the Tribunal, the petitioner submitted his written statement and had taken a stand that his father is Sri Khokan Ch. Das @ Khoken Das @ Phukan Ch. Das who is a permanent resident of Village-Namati and has been living with his family and also with his father since 1960-70.

(3.) It is stated that the father of the petitioner purchased a plot of land measuring 02 bigha, 02 katha of Dag No.L763/773, KP Patta No.120 of Village Narayangaon, under Mouza Paschim Banbhag in the year 1968. A further stand has been taken that Nripendra Ch. Das @ Nipendra Ch. Das is the grand-father of the petitioner who also had purchased a land measuring 05 bighas, 02 kathas 08 lessa of Dag No.131 KP Patta No.35 of village Nowakhat under Tamulpur police station in the year 1958. It is stated that there is also a certificate of registration in the name of his grandfather Late Nripendra Ch. Das issued by the Sub-Deputy Collector, Tamulpur in 1956.