MOTIOR RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J. Ahmed, learned counsel appearing for the petitioner. We have also heard Mr. J. Payeng, leaned Standing Counsel, Foreigners Tribunal, appearing for the respondent nos. 2, 3, 4 and 5. None has appeared for the respondent no.1.

(2.) In this writ petition, the order dated 29/03/2017 passed by the learned Member, Foreigners Tribunal (4th), Goalpara, Assam, in FT Case No. 427/2016, corresponding to ERO Case No. 627 88/ 38 declaring the petitioner as a foreigner, has been put under challenge.

(3.) The case projected by the petitioner in the written statement, reduced to its essence, is as follows :-