ABDUL RAHMAN HALDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is preferred by the plaintiffs by special leave against the judgment of the High Court of Assam and Nagaland dismissing their second appeal.

(2.) The appellants instituted the suit for a declaration that they are Indian nationals and that a permanent injunction restraining the respondents from deporting the appellants from out of India be issued.

(3.) Plaintiffs 1 and 3 are brothers and plaintiff 2 is their mother. The fourth plaintiff is the wife of the first plaintiff. The trial court held that the plaintiffs are not Indian nationals but Pakistanis and are not entitled to any relief. Accordingly it dismissed the suit. On appeal by the plaintiffs the Assistant District Judge agreed with the trial court and confirmed the judgment and decree of the trial court. The plaintiffs preferred a second appeal to the High Court which was dismissed in limine. They have therefore preferred this appeal in this Court.