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Judgment
Heard Mr. M. U. Mahmud, learned counsel for the petitioner. Also heard Ms. L. Devi, learned counsel appearing on behalf of Mr. R.K. Dev
Choudhury, learned CGC appearing for respondent No.1; Ms. A. Verma, learned Special Counsel, F.T. appearing for respondent Nos.3, 5 & 6; Mr.
A. Bhuyan, learned Standing Counsel, ECI, appearing for respondent No.2 and Ms. L. Devi, learned Standing Counsel, NRC appearing for respondent
No.4.
Though the Court had requisitioned record in respect of both the proceedings i.e. (i) FT Case No.262/16 Ref. Case No.182/2016 from the office of
Foreigners Tribunal 3rd, Sonitpur and (ii) F.T. (8) Case no.1628/17 [Ref.TZP(B) Case No.3386/99] from the office of Foreigners Tribunal No.8,
Tezpur, only the record in respect of F.T. (8) Case no.1628/17 [Ref.TZP(B) Case No.3386/99] has been received.
Accordingly, LCR in respect of FT Case No.262/16 Ref. Case No.182/2016 immediately
be called for from the office of Foreigners Tribunal 3rd, Sonitpur.
List the matter after receipt of LCR.