- (1.) We have heard Mr. M.I. Hussain, learned counsel for the petitioners. Also heard Mr. M. Bhagabati, learned State Counsel and so also Ms. G. Sarma, learned counsel holding for Mr. S.C. Keyal, learned ASGI. We have also perused the entire materials on record along with the records received from the learned Tribunal.
(2.) This writ petition is directed against the order dated 29/08/2013 passed by the learned Member, Foreigners Tribunal-III, Barpeta, Assam in FT Case No. 95(III) of 2012 [ Ref. IMDT Case No. 593/ A/ 98] (State of Assam Vs. Muncher Ali). By the said order passed exparte, the petitioners have been declared to be foreigners of post 25/03/1971.
(3.) On receipt of the notice from the Tribunal, the petitioner appeared and filed written statement claiming that he is an Indian citizen, by birth. He stated that his father's name appeared in the voters' list of 1965 and 1970 and that of his mother in the voters' list of 1970. He projected one Kadam ali as his elder brother and Amirzan Nessa as his wife with the further statement that his name was included in the voters' list of 1997.;