LAWS(GAU)-2019-2-171

RANJIT CH. DAS Vs. UNION OF INDIA.

Decided On February 26, 2019
Ranjit Ch. Das Appellant
V/S
UNION OF INDIA. Respondents

JUDGEMENT

(1.) Heard Mr. B.J. Mukherjee, learned counsel for the petitioner. Also heard Mr. A.I. Ali, learned counsel for the Election Commission of India, Mr. J. Payeng, learned counsel for the State of Assam appearing for the Foreigners' Tribunal and Border Areas, Ms. A. Verma, 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.) On being referred by the Superintendent of Police (Border), Bongaigaon, a reference case was initiated before the Illegal Migrants Determination Tribunal, Goalpara. Subsequently, the reference was transferred to the Foreigners Tribunal, Bongaigaon and was re-numbered as BNGN/FT Case No.2537/2007. The order dated 11.06.2007 of the Foreigners Tribunal, Bongaigaon records that the case record was received on transfer from Foreigners Tribunal, Goalpara and thereafter notice was issued fixing the next date to be on 28.06.2007.

(3.) The order dated 28.06.2007 recorded that the petitioner was present and had submitted some documents and also filed written statement.