MOHD KALEEMUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against an order dated 30.10.1986 as contained in Annexure 8 to the writ petition issued by home (Special) Department, Government of Bihar whereby and where under the petitioner has been directed to be deported to Pakistan on the plea that he is a Pakistani national.

(2.) ACCORDING to the petitioner, he is a citizen of India having born in village Bansgaraha, Poliee Station Rupauli in the District Purnea. The petitioner has appended with the writ petition various documents for the purpose of showing that he has been educated in the district of Purnea and he also used to carry on business in books and medicines. The petitioner has further asserted that also married one Alam Ara who was a resideat of village Paina, P.S. Chausa, District Madhepura. According to the petitioner his name has also been recorded as a voter in the Voter list of Rupauli Assembly Constituency and Dhamdaha Parliament Constituency.

(3.) THE petitioner has also made assertions that there had been various litigations also by and between him and other persons of the locality. The petitioner has further contended that he has all along been a citizen of India and have never become a Pakistani national.