TRINATH GHOSH Vs. UNION OF INDIA.

JUDGEMENT

(1.) Heard Mr. B.J. Mukherjee, learned counsel for the petitioner as well as Mr. U.K. Nair, learned senior counsel for respondent nos. 2 to 4. None to represent respondent no.1.

(2.) Petitioner assails order dated 24.01.2017 passed by the Foreigners' Tribunal No.1, Bongaigaon in respect of BNGN/FT/Case No.2170/2008, declaring him to be a foreigner, who illegally entered into India in between 01.01.1966 to 25.03.1971.

(3.) At the outset we may note that while issuing notice in the case on 17.03.2017, this Court left it open to the petitioner to get himself registered as a foreigner belonging to 01.01.1966 to 25.03.1971 stream before the competent Foreigners' Regional Registration Officer (FRRO). We are informed today that in pursuance of the said order the petitioner have registered himself before the FRRO, Bongaigaon.