NUR BOKTO SHEIKH Vs. UNION OF INDIA.

JUDGEMENT

(1.) Heard Mr. A.T. Sarkar, learned counsel for the petitioner as well as Mr. A. Kalita, learned counsel representing respondent nos. 2 to 4. There is, however, no representation on behalf of respondent no. 1.

(2.) The petitioner assails the order/opinion dated 12.04.2016 passed by the Foreigners Tribunal No. 2, Goalpara in F.T. Case No. 147/G/2014, whereby, the Tribunal had held that the petitioner, Nur Bokta Sk, son of Pana Sk of Village - Pancharatna N.C. under the then Goalpara Police Station to be an illegal migrant of post 25.03.1971 stream as he as the proceedee, failed to discharge the burden of proof as mandated under Section 9 of the Foreigners Act.

(3.) On a reference made by the Superintendent of Police (Border), Goalpara, the Tribunal issued notice and on receipt thereof, the petitioner duly entered appearance and contested the case by filing his written statement on 18.07.2014. Later on, the petitioner filed his evidence on affidavit and he was duly cross-examined.