ALAM ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. U. Saikia, learned counsel for the petitioner/proceedee as well as Ms. G. Hazarika, learned counsel for the respondent No. 1. Also heard Mr. A.I. Ali, learned Standing Counsel, Election Commission appearing for the respondent No.3 and Mr. J. Payeng, learned Standing Counsel for the Foreigners Tribunal appearing for respondent Nos. 2, 5, 6 and 7. Ms. U. Das, learned Standing Counsel, NRC appears for the respondent No. 4.

(2.) The petitioner assails the opinion, dated 30.10.2018, passed by the Foreigners' Tribunal- 5th, Tezpur at Biswanath Chariali in BNC/F.T. Case No. 789/2016 declaring him to be a foreigner, having illegally entered into India (Assam) after 25.03.1971.

(3.) For the purpose of decision, burden as required under Section 9 of the Foreigners Act, 1946 to prove that he is not a foreigner, the petitioner exhibited as many as 8(eight) documents, the particulars of which may be noticed as under: