HAR MOHAN DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Roshid, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no. 1. Mr. A. Kalita, learned counsel represents respondent nos. 2, 3, 4 and 7. Ms. B. Das, learned counsel represents respondent no. 5 whereas Ms. U. Das, learned counsel represents respondent no.6.

(2.) Petitioner assails order/opinion dated 28.02.2019 passed by the Foreigners' Tribunal No. 2 nd, Barpeta, Assam in FT (2 nd) Case No. 749/2016, declaring him to be a foreigner having illegally entered into India (Assam) on or after 25.03.1971.

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