KURIAN,J. - (1.) Leave granted.
(2.) On the ground of inordinate delay in approaching the High Court for quashing of order dated 08.2.2005 passed by the Illegal Migrants (D) Tribunal, Hojai, declaring the appellant to be an illegal migrant, the High Court has dismissed the Writ Petition.
(3.) According to the appellant, he could not avail a fruitful opportunity before the Illegal Migrants(D) Tribunal and therefore he had produced all the relevant documents before the Illegal Migrants (D) Appellate Tribunal.;