NUR MAHAMMAD BEPARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Rashid learned counsel for the petitioner. Also heard Mr. A.I. Ali, learned counsel for the Election Commission of India, Mr. U.K. Nair, learned senior counsel for the State of Assam appearing for the Foreigners' Tribunal and Border Areas and Ms. G. Sarma, learned counsel for the authorities under the Union of India.

(2.) On being referred by the Superintendent of Police (Border) Kamrup(R), A.F.T.(R) 1177/18 was registered before the Foreigners Tribunal No.3, Kamrup (Rural) Amingaon, Guwahati.

(3.) Before the Tribunal, the petitioner submitted his written statement and took the stand that he is the son of Sahar Uddin Bepari whose name appeared in the voters list of 1966 and 1970 of village Kazipara (Chandina) under Police Station- Chapar in the District Dhubri, Assam.