JAHIR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) 04.11.2019 (Manojit Bhuyan, J) Heard Ms. B. Gogoi, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. A. Kalita, learned counsel representing respondent nos. 2, 5 and 6 whereas Ms. B. Das, learned counsel representing respondent no.3. Ms. A. Verma, learned counsel appears for respondent no.4.

(2.) Petitioner assails opinion dated 17.11.2018 passed by the Foreigners' Tribunal, Bongaigaon No.2, Abhayapuri in Case No. BNGNFT34602009, declaring him to be a foreigner, having illegally entered into India from Bangladesh after 25.03.1971.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that petitioner is not a foreigner, as many as 8 (eight) documents were exhibited by him, the particulars of which may be noticed, as under