ANANDA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.C. Pandit, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no. 1. Mr. A. Kalita, learned counsel represents respondent nos. 2, 3, 4 and 7 whereas Ms. B. Das, learned counsel represents respondent no. 5. Ms. S. Khanikar, learned counsel appears for respondent no. 6.

(2.) Petitioner assails ex-parte order dated 19.10.2016 passed by the Foreigners' Tribunal-1, Nalbari in F.T.(Nal) Case No.(N) 3021/2006 declaring him to be a foreigner, having illegally entered into India from the specified territory after 25.03.1971. Also assailed is the order dated 13.02.2019 passed in Misc. Case No.08/2018, whereby the petition praying for vacating the ex-parte opinion dated 19.10.2016 stood dismissed.

(3.) The Tribunal recorded that despite service of notice and affording of sufficient time, the petitioner neither appeared nor submitted documents to establish that he is not a foreigner. In such a situation an adverse view was taken and the impugned opinion was rendered on 19.10.2016.