MAKBUL HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Date 06-11-2019 (Ajit Borthakur, J) Heard Mr. A. Ali, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent No. 1 whereas Ms. B. Das, learned counsel appears for respondent No. 3. Mr. J. Payeng, learned counsel appears for respondent Nos. 2, 5 and 6. Ms. A. Verma, learned counsel appears for respondent No. 4.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner assails the order, dated 23.05.2018, passed by the Foreigners' Tribunal No. 5, Darrang, Mangaldoi in F.T. (V) Case No. 4562015 declaring the petitioner to be a foreigner who had entered into India (Assam) on or after 25.03.1971.

(3.) Be it mentioned here that based on a reference made by the Superintendent of Police (Border), Darrang, Mangaldai vide Enquiry No. 817 dated 26.06.2013, expressing doubt about the nationality of the petitioner, F.T. (V) Case No. 4562015 was registered.