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ULFA & NDFB to remain Unlawful Associations under UAPA Law, rules Tribunal [Read Orders]


National Democratic Front of Bodoland (NDFB).jpg
22 Sep 2020
Categories: Latest News

Uphelding the view of the Central Government, the Unlawful Activities Prevention Tribunal has declared National Democratic Front of Bodoland (NDFB) and United Liberation Front of Asom (ULFA) are unlawful organizations.

It was only last year that the Central Government had declared both the organizations, along with all its groups, factions and front organizations as unlawful associations.

Therefafter, as per Section 4(3) of the Act, the Tribunal has to hold an inquiry and decide whether or not there was sufficient cause for declaring the NDFB as an unlawful association within the meaning of the expression defined under Section 2(p) of the Act.

Holding a hearing for the same, the Tribunal Bench presided by Justice Prasanta Kumar Deka, agreed with the findings of the Government.

The Bench found the findings as sufficient and thus observed:

"The intent behind such subversive acts involving the members/cadre of the outfit is to create an environment of fear psychosis amongst the members of the society in general and to go ahead with the object of the outfit in achieving the determined goal of an independent Assam seceded from the mainstream India."

"This goes to show that the actions which are subversive in nature of the cadres of the outfit are intended to bring about the cession of the State of Assam, a part of the territory of India from the Union of India as the outfit disclaims the sovereignty and territorial integrity of India."

The Tribunal held that NDFB is also an unlawful association while noting:

"It is surprising to note that even after the act of formal surrender, substantial cache of arms are recovered from the districts having a stronghold of the NDFB cadres in lower Assam which were kept hidden."

Observing the above, the Tribunal strictly noted that the evidence of the witnesses for the organizations failed to place on record any materials which outweigh the grounds put forth by the representatives of the Government of India and the State.

Gazette pertaining to ULFA, Read Here:

Gazette pertaining to NDFB, Read Here:



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