MAFIZUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 31.8.2013 passed by the learned Member, Foreigners Tribunal No.III, Barpeta, Assam in FT Case No. 07 (III)/2009 holding that the petitioner is a foreigner and an illegal migrant of post -1971 stream.

(2.) Heard Mr. K.K.Handique, learned counsel for the petitioner. Also heard Mr. B.J.Ghosh, learned State Counsel. I have also perused the records of the learned Tribunal.

(3.) Mr. Handique submits that though the petitioner had filed written statement, no evidence could be led by the petitioner though he is in possession of documents to prove that he is not a foreigner but an Indian citizen. His only submission is that one opportunity may be granted to him to adduce evidence, by setting aside the order impugned.