LAWS(GAU)-2019-11-85

BABULAL NAMASUDRA Vs. STATE OF ASSAM

Decided On November 11, 2019
Babulal Namasudra Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. R.P. Sarmah, learned senior counsel for the petitioner as well as Mr. J. Payeng, learned counsel representing respondent nos.1, 2, 3, 4 and 5. Ms. G. Hazarika, learned counsel represents respondent no.6 whereas Ms. U. Das, learned counsel appears for respondent no.7.

(2.) Petitioner seeks review of the order dated 28.11.2017 dismissing the writ petition i.e. WP(C) 6592016 wherein challenge was made to the opinion dated 05.07.2014 of the Foreigners' Tribunal-1, Karimganj in F.T. Case No.882006.

(3.) For a better appreciation, the relevant portion of the order under review is perused and reproduced hereunder