SAFARUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. RR Muzib, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent No. 1. Mr. J. Payeng, learned counsel represents respondent No 3, 5 and 6 whereas Ms. B. Das, learned counsel represents respondent No. 2. Ms. A Verma, learned counsel represents respondent No. 4.

(2.) By this petition, under Article 226 of the Constitution of India, the petititioner assails the opinion, dated 16.11.2017, passed by the learned Member, Foreigners Tribunal, 2 nd, Nagaon in F.T.Case No.2/2017 arising out of S.P.REF Case No.298/2016 declaring the petitioner as foreigner of 1971 stream.

(3.) The impugned opinion reads as herein below extracted (Relevant paragraphs)