TARA MIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.S.S. Rahman, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent No. 1 whereas Ms. B. Das, learned counsel appears for respondent No. 2. Mr. U.K. Nair, learned Senior counsel appears for respondent Nos. 3 to 5. Ms. A. Verma, learned counsel appears for respondent No. 6.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner assails the order, dated 21.06.2018, passed by the Foreigners' Tribunal No. 1, Kamrup (Rural) in GFT (R) Case No. 348/2017 declaring the petitioner to be a foreigner who had entered into India (Assam) on or after 25.03.1971.

(3.) Be it mentioned here that based on an Enquiry Report of the Inquiry Officer, the Superintendent of Police (Border), Kamrup (Rural) forwarded the case records vide REF. F.T. Case No. 70/2016 to the learned Tribunal and the learned Foreigners' Tribunal, Kamrup (Rural) registered a case vide GFT (R) Case No. 348/2017.