AJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) <DJG>B.K.SHARMA,J.</DJG> I have heard Mr. M.U. Mahmud, learned counsel for the petitioner. Also heard Mr. N. Mohammed, learned State Counsel and Ms. G. Sarma, learned counsel appearing on behalf of Mr. S.C. Keyal, learned ASGI. I have also considered the entire materials on record including the records received from the Tribunal

(2.) The petitioner is aggrieved by order dated 5.11.2014 of the Foreigners Tribunal, Goalpara passed in F.T. Case No. 6142/G/13 (ERO's Case No/Dist. Case No. 7-59/38) (Union of India v. Asan Ali). By the said order, the petitioner has been declared to be an illegal migrant of post 25.3.1971.

(3.) Referring to the statements made in paragraph-8 of the writ petition, Mr. Mahmud, learned counsel for the petitioner submits that on 24.10.2014 the petitioner made an attempt to file some additional documents and also desired to file evidence on oath, but the learned Tribunal refused to accept those documents and also did not allow him to adduce evidence. It has also been stated that the Tribunal refused to accept the statement of the witnesses. For a ready reference, paragraph-8 of the writ petition is quoted below: