Fariz @ Farij Ali @ Farijul Hoque @ ... vs The Union Of India And 6 Ors
2022 Latest Caselaw 823 Gua

                                                               Page No.# 1/12

GAHC010006592022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                       Case No. : Review.Pet./6/2022

         FARIZ @ FARIJ ALI @ FARIJUL HOQUE @ FARIJAL HOQUE
         S/O- LATE JANIK @ JANIK ALI @ JANIR UDDIN @ MANIK UDDIN R/O-
         VILL- BAGHMARA CHAR, MOUZA- BAGHBAR, P.S. ALOPATICHAR, DIST.-
         BARPETA, ASSAM, PIN-781127

         VERSUS

         THE UNION OF INDIA AND 6 ORS
         REPRESENTED BY THE SECRETARY, MINISTRY OF HOME AFFAIRS, GOVT.
         OF INDIA, NEW DELHI-110001

         2:THE ELECTION COMMISSION OF INDIA
          REPRESENTED BY THE CHIEF ELECTION COMMISSIONER
          NEW DELHI-110001

         3:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM
          DEPARTMENT OF HOME
          DISPUR
          GUWAHATI-781006

         4:THE STATE CO-ORDINATOR OF NATIONAL REGISTER OF CITIZENS
         (NRC)
          GOVT. OF ASSAM
          DISPUR
          GUWAHATI-781006

         5:THE DEPUTY COMMISSIONER
          BARPETA
          P.S.-BARPETA
          DIST- BARPETA
         ASSAM
          PIN-781301
                                                                          Page No.# 2/12


            6:THE SUPERINTENDENT OF POLICE (BORDER)
             BARPETA
             P.S. AND DIST-BARPETA
            ASSAM
             PIN-781301

            7:THE ENQUIRY OFFICER OF REF. IMDT CASE NO. 10787/98
             ON THE BASIS OF WHOSE REPORT THE F.T. CASE NO. 23/2016 HAS BEEN
            REGISTERED AGAINST THE PETITIONE

Advocate for the Petitioner   : MR. S ISLAM

Advocate for the Respondent : ASSTT.S.G.I.

BEFORE HONOURABLE THE CHIEF JUSTICE HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

For the Review Petitioner : Mr. S. Islam, Advocate

For the Respondents : Ms. L. Devi, Advocate (For respondent Nos. 1 to 6) : Mr. A. Bhuyan, Advocate, (For respondent No. 2) : Mr. A. Kalita, SC, (For respondent No. 3) : Ms. U. Das, Advocate, (For respondent No. 5)

Date of Hearing : 14.02.2022 Date of Judgment : 08.03.2022

JUDGMENT & ORDER (CAV)

(Soumitra Saikia, J)

1. This Review Petition is directed against the Judgement and Order dated 09.10.2020 passed in WP(C) No. 3959/2020 which was Page No.# 3/12

preferred by the present review petitioner. A reference was made against the review petitioner by the Superintendent of Police (Border), Barpeta under the erstwhile IM(D)T Act vide reference No. IM(D)T No. 10787/98, expressing doubt about the nationality of the opposite party i.e. review petitioner herein to decide as to whether the opposite party/review petitioner is or is not an illegal migrant. After the IMDT Act was struck down by the Supreme Court, the reference was assigned to Foreigners Tribunal No. 6, Barpeta. In terms of the reference, the Foreigner's Tribunal No. 6, Barpeta registered a case being F.T. Case No. 23/16. Notices were served upon the review petitioner. Matter was contested by review petitioner by filing written statements and by adducing evidence. By order dated 17.01.2019, the Foreigner's Tribunal, Barpeta rendered its opinion answering the reference in affirmative and holding the opposite party/review petitioner to be a foreigner/illegal migrant who had entered into Assam on or after 25.03.1971. Being aggrieved, the review petitioner approached this Court assailing the opinion dated 17.01.2019 passed by the Foreigners Tribunal. The writ petition being WP(C) No. 3959/2020 came to be dismissed vide Judgment and Order dated 09.10.2020 against which the review petitioner has filed the present review petition seeking review of the Judgment and Order dated 09.10.2020.

2. The writ petition being WP(C) No. 3959/2020 was preferred on the following grounds:-

"i. For that the learned Member, Foreigner's Tribunal No.6 th, Barpeta ought to have considered that the petitioner is a Page No.# 4/12

citizen of India by virtue of his birth in terms of section 3(I) (a) of the citizenship Act, 1955 and the Investigating Agency has not properly investigated the matter in proper perspective and the same is done whimsically and in a mechanical process to substantiate that the petitioner is a foreigner and as such the expression of opinion is liable to be set aside and quashed.

ii. For that the learned Tribunal failed to consider that [email protected]@Janif is father and Basiran Nessa, mother of the petitioner whose name are in the electoral roll of 1966, 1970,1989 and 1997 under No.52/45 Baghbar State Legislative Assembly and not considering the same, the opinion signified on 17.01.2019 by the learned tribunal is liable to be reverse.

iii. For that the learned Tribunal ought to have considered that the petitioner was born in India. His name was also in the electoral roll in 2011, 2015 and casted votes in 2011 in various election on attaining the age of majority and not considering the same, the expressed opinion of the learned member requires interference by this Hon'ble court. iv. For that the petitioner submitted his written statement on 31.03.2016 alongwith the documents which pertains prior to and after 25.03.1971 but the learned member failed to scrutinize the same in proper perspective and the same is verified without deep thought and its consequential situation, thus the opinion of the learned member is wholly illegal, arbitrary and liable to be struck down in the Interest of justice. v. For that the learned member ought not to have opined that the petitioner is a foreigner as the definition under section 2(a) cannot be made applicable to him and he is citizen of India and has not entered India even prior to 25.03.1971 or any date thereafter. He was born and brought In India. The so called enquiry and report as submitted by the police is without any substantive and are malicious and based in conjectures and surmises. Because of such, the impugned opinion is liable to be set aside and quashed.

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vi. For that the learned Tribunal ought to have considered the evidence of the Gaonburha adduced evidence on 11.05.2017 and the learned Tribunal ought to have given opportunity of other competent authority to adduce evidence and not doing so, the opinion is liable to be reverse in the interest of justice. vii. For that the learned Tribunal ought to have applied its mind in the written statement submitted by the petitioner on 31.03.2016 and the same should have accepted as valid document, not doing so the opinion delivered is liable to be dismissed and reverse.

viii. For that in any view of the matter, the considered opinion expressed by the learned tribunal is liable to be set aside and quashed."

3. Before the Tribunal, the petitioner filed his written statements and exhibited the following documents:-

"1. Ext. A: is the certified copy of the E/Roll 1966.

2. Ext. B: is the certified copy of the E/Roll 1970.

3. Ext. C: is the certified copy of the E/Roll 1985.

4. Ext. D: is the certified copy of the E/Roll 1989.

5. Ext. E: is the certified copy of the E/Roll 1997.

6. Ext. F: is the certificate of Gaonburha of village: 4 no. Baghmarachar.

7. Ext G: is an Affidavit."

4. There were two witnesses who adduced evidence in support of the petitioner, namely, DW- 1 and DW- 2. In the written statement the opposite party/review petitioner stated that he was born at village Baghmarachar under Baghbar Mouza. It was stated that his father's name was Janiruddin and his name appeared in the voters list of 1970 under 52 no. Baghbar LAC. It was also stated Page No.# 6/12

that his brother, namely, Abdul Barek's name appeared in the Voter's List of 1985 and 1989 under 45 no. Baghbar LAC. It was stated that the opposite party/review petitioner's name was entered in the voter's list for the years 1989 and 1997. It was also stated that his father's correct name is Janik Ali but in the voter list of 1970 it was entered as Janiruddin instead of Janik Ali. It was also stated that the opposite party/review petitioner's name in the voter list of 1989 and 1997 had been wrongly entered as Farizol Hoque instead of Fariz Ali.

5. The Foreigners Tribunal held that in the written statements there were no disclosure in respect of the relatives and siblings or his mother's name. There was no disclosure as to the place of birth of his parents and other details. There was also no disclosure as to whether his parents had expired and if so at what age or when. There was also no disclosure of the opposite party/review petitioner's date of birth. No statement was made in the written statement as to whether he was married or not and as to when he had casted his vote for the first time etc. The Tribunal held that these were material facts within the knowledge of the opposite party/review petitioner and since the written statement is the basic statement of defence, it was necessary for the opposite party/review petitioner to disclose all the relevant materials in respect of his citizenship in the written statement. It was held that failure to disclose material facts will incur drawing adverse inference against the opposite party.

6. An affidavit was also filed by the petitioner before the Tribunal Page No.# 7/12

stating that he was a bona fide citizen of India by birth and a permanent resident of India. However, it was also not relied upon by the Tribunal that it was not mentioned in the written statements and, therefore, the statements made in the said affidavit were held to be not admissible by the Tribunal.

7. In respect of the Exhibit- A, which is the voter list of 1966, the Foreigners Tribunal held the same to be not admissible in evidence as it was not pleaded in his written statements.

8. In respect of Exhibit-B, which is the voter list of 1970, the Tribunal held that the same to be not reliable inasmuch as the said voter's list contained names of 13(thirteen) voters but there was no explanation with regard to the details of other persons whose names are entered in the voter list along with his projected father Janiruddin. The Tribunal observed that the age of the projected father of the opposite party/review petitioner was shown as 32 years and as such the year of birth of the father would be 1938. But there was no disclosure as to where the father of the opposite party was born. The Tribunal held that there is no material evidence placed by the opposite party to prove that his father Janiruddin was a resident of village Baghmarachar Nanke, even prior to 1970.

9. In respect of the Exhibit- C, the Tribunal held that the voter list of 1985 which was exhibited to show the name of his projected brother, namely, A. Barek, aged about 30(thirty) years and son of Janik Ali, the Foreigners Tribunal held that the opposite party/review petitioner was not able to prove identity of Janiruddin Page No.# 8/12

and Janik Ali hence, the identity of A. Barek and his relationship with the opposite party was held to be neither proved nor established.

10. Regarding Exhibit-D- Voter list of 1989, the Tribunal observed that the name of voter was entered as Abdul Barek, aged about 40 years and his father's name was shown as Janikuddin at serial No.

507. At serial No. 511 name of one- Janikuddin, aged about 55 years is entered. The Tribunal observed that as the age of the father of Janiruddin is shown as 55 years therefore his year of birth as per Exhibit-D will be 1934. However, as per Exhibit-B considering the age of voter, Janiruddin, his year of birth will be some time in the year 1938. Similarly, the year of birth of A Barek as per Exhibit- C ought to be some time in 1955 but as per Exhibit-D his year of birth would have been 1949. Therefore, the relationship between the projected father and projected brother was held to be not trustworthy.

11. Exhibit-E- Voter list of 1997 was exhibited to prove his projected mother - Basiran Nessa, Wife of Janik. However, the Tribunal held that in the said voter list, both the projected brother and projected father of the petitioner, namely, Abdul Barek and Janikuddin respectively were conspicuous by their absence. There was no explanation by the opposite party regarding their absence from the voters list. It is only the opposite party's name which was entered at serial No. 324 and age was entered as 37 years and his projected mother's name was shown at Serial No. 426.

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12. Exhibit-F, the Gaonburha certificate was considered not admissible in evidence because of the unauthorized use of the State Emblem therein. Although the Gaonburha, namely, Ainuddin was examined as DW-2, the Tribunal held that his testimony failed to disclose anything about the opposite party/review petitioner's lineage. His testimony was also rendered without the support of any contemporaneous record to prove the contents of Exhibit-F.

13. Exhibit-G, which is an affidavit sworn by the opposite party, was considered not being included for evidence by the Foreigners Tribunal as per Sections 1 and 3 of the Evidence Act.

14. The Tribunal therefore answered the reference in affirmative holding the opposite party to be a foreigner/illegal migrant who had entered Assam on or before 25.03.1971 and the reference was accordingly answered in affirmative.

15. Aggrieved by the opinion rendered, the writ petition was filed assailing the opinion rendered by the Foreigners Tribunal. The matter was heard. The Tribunal records called for were duly examined and on the discussions made in the order under review, the writ petition was dismissed.

16. We have heard the learned counsel for the review petitioner as well as the learned counsel appearing for the State. We have also perused the pleadings available on record. It is seen that there is an averment in the review petition that the review petition is preferred because the petitioner apprehending arrest in view of the Page No.# 10/12

dismissal of his writ petition. Another averment made in the writ petition is that the name of the elder brother of the review petitioner is Abdul Barik @ Abdul Barek whose name had appeared in the voter list of 1971 as well as the voter list of 1989 under 45 no. Baghbar LAC. It was also stated that his elder brother- Abdul Barik @ Abdul Barek had also filed a writ petition before this Court being WP(C) No. 7772/2019 which is presently pending disposal before this Court. There is an averment that this aspect was not considered earlier while passing the Judgment and Order dated 09.10.2020 which is under review.

17. We have perused the pleadings before the Writ Court and have found that there was no mention of the grounds now urged before this Court in the review petition. At paragraph-9 of the writ petition, a chart is available whereby the petitioner projected the Genealogy and the linked documents of the petitioner. However, even in the chart the name of Abdul Barek stated to be his elder brother is not found mentioned. The relevant chart is extracted below:-

          Electoral Rolls       Parents name                 Petitioner
                                                             name
          1966                  Janiruddin, Father Basiran
                                Nessa, mother
          1970                  Janiruddin, Basiran Nessa

          1989                  Janikuddin, Basiran Nessa

          1997                  Basiran Nessa

          2011                                               Foriz Ali
                                                             S/o Janif
          215 'D' voter                                      Foriz Ali
                                                             S/o Janif
                                                              Page No.# 11/12

18. Besides upon a proper scrutiny of the pleadings in the writ petition filed by the petitioner, it is seen that there is no averment that Abdul Barek is his elder brother.

19. The Apex Court in Sow Chandra Kante and Another -Vs- Sheikh Habib, reported in (1975) 1 SCC 674 has succinctly laid down the parameters under which Review jurisdiction is to be exercised. The relevant paragraph is extracted below:-

"A review of a judgment is a serious step and reluctant resort to it is proper only where a glaring omission or patent mistake or like grave error has crept in earlier by judicial fallibility. A mere repetition, through different Counsel, of old and overruled arguments, a second trip over ineffectually covered ground or minor mistakes of inconsequential import are obviously insufficient. The very strict need for compliance with these factors is the rationale behind the insistence of counsel's certificate which should not be a routine affair or a habitual step. It is neither fairness to the Court which decided nor awareness of the precious public time lost what with a huge backlog of dockets waiting in the queue for disposal, for Counsel to issue easy certificates for entertainment of review and fight over again the same battle which has been fought and lost. The Bench and the Bar, we are sure, are jointly concerned in the conservation of judicial time for maximum use. We regret to say that this case is typical of the unfortunate but frequent phenomenon of repeat performance with the review label as passport. Nothing which we did not hear then has been heard now, except a couple of rulings on points earlier put forward. May be, as Counsel now urges and then pressed, our order refusing special leave was capable of a different course. The present stage is not a virgin ground but review of an earlier order which has the normal feature of finality."

20. It appears that the petitioner has sought for a fresh hearing Page No.# 12/12

of the matter in the guise of a review. It is a settled law that a review is permissible only for correction of any error apparent on the face of the record and/or for the ends of justice. We find no such error nor was any such error pointed out by the petitioner. The only ground projected is that a writ petition preferred by his elder brother is still pending disposal before this Court and the same cannot be considered to be ground to review an order passed in WP(C) No. 3959/2020 when it was filed by the petitioner alone and there being no averment in respect of his brother in the said writ petition.

21. Accordingly, there being no merit in the Review Petition and the same is, therefore, dismissed. No order as to cost.

                                            JUDGE                CHIEF JUSTICE




Comparing Assistant