ASTHAMI DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Das, learned counsel for the petitioner. Also heard Ms. G. Hazarika, learned CGC, Mr. A. Kalita, Standing Counsel for respondent No.2 to 6.

(2.) By this writ petition filed under Article 226 of the Constitution of India, the petitioner has assailed the opinion dated 15.03.2017 rendered by the learned Member, Foreigners Tribunal, Chirang, in Case No. BNGN/FT(CHR) 149/2002, declaring the petitioner to be an illegal migrant of post 1971 stream.

(3.) As the LCR, as called for, has been received, with the consent of counsel appearing for the appearing parties, the matter has been heard at the admission stage.