The Gauhati HC said that the voter photo identity card can't be conclusive proof of a person’s citizenship.
The court also held that land revenue receipts, a PAN card & bank documents can't be used to prove citizenship.
A division bench of Justice Manojit Bhuyan & Justice Parthivjyoti Saikia reiterated an earlier judgement of Md. Babul Islam versus State of Assam (No. 3547), the court had ruled that “electoral photo identity card isn't a proof of citizenship”.
It is to be mentioned that the court’s observation was in the context of assessing who is a foreigner as per the terms of the Assam Accord.
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