AMZAD ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Date 05-11-2019 Heard M.A. Sheikh, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. J. Payeng, learned counsel representing respondent nos. 2, 3, 4 and 5.

(2.) Petitioner assails opinion dated 07.06.2017 passed by the Foreigners' Tribunal (2nd), Barpeta in F.T.(2nd Tribunal) Case No.4302015, declaring him to be a foreigner of post 25.03.1971 stream. Petitioner also assails the order dated 14.07.2017 dismissing the petition for review of the order dated 07.06.2017.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that petitioner is not a foreigner, as many as 6 (six) documents were exhibited by him, the particulars of which may be noticed, as under