JUDGEMENT
A.M.BUJOR BARUA, J. -
(1.)Heard Mr. MU Mandal, learned counsel for the petitioner and Mr. A Kalita, learned Counsel appearing for the Foreigners' Tribunal and Border Areas. Also heard Mr. AI Ali, learned counsel for the Election Commission of India and Ms. A Verma, learned standing counsel for the authorities under the NRC as well as Ms. G Sarma, learned counsel for the authorities under the Union of India.
(2.)The petitioner was referred by the Superintendent of Police (Border), Darrang at Mangaldoi, resulting in IM(D)T Case No.381 of 2000 before the Illegal Migrants (Determination) Tribunal, Darrang. Upon the IM(D)T Act of 1983 being declared ultra vires, the reference made against the petitioner was transferred to the Foreigners' Tribunal No. 1, Mangaldoi and it was re-numbered as F.T.Case No. 2826 of 2011.
(3.)By the order dated 30.08.2018, an opinion was rendered that the petitioner is a foreigner from the illegal migrants who had entered into India after 25.03.1971.
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