Report No. 175
References
1. 18 million people crossed the artificia11y created border between India and Pakistan during 1946-47. See Savita varde - Naqavi, "uprooted and unwelcome", The Hindu (6th June, 1999).
2. See "Note on illegal migration from Bangladesh", Ministry of Home Affairs (foreigners Division).
3. See "Influx and security" (the editorial) The Hindustan Times (19 December, 1998).
4. According to the 'Assam Accord', those Bangladeshi's whoinfiltrated between 1st January, 1966 to 25th March, 1971 were not to be deported rather given Indian citizenship after a lapse of 10 years.
5. See 'Status Report' submitted by the Union of India in A11 India Lawyers' Forum v. Union of India (W.P. NO.125 of 1998).
6. See supra note 5.
7. See supra note 1.
8. Ibid.
9. See supra note 2.
10. See Report on "illegal Migration into Assam" by Governor of Assam (1998). As per Report, the immigrants are, now, exclusively Muslim.
11. See supra note 5. The growth rate of electorate has reached a new high in the areas inhabited by migrants. The statistics released by Election Department of west Bengal has shown a very high percentage of increase in the border districts of west Bengal. See, "Bengal sees more claimants for inclusion in voters' list: illegal immigrants may be cause", The Hindustan Times (4 June, 1999); Also "List revision rakes up infiltration issue", The Indian Express (3 June 1999).
12. The Chief Minister of west Bengal has observed that infiltration has put the economy of the State under strain. It has been specifically been reported in the case of Assam by the Governor about the serious economic consequences of the "perceptible charge in the demographic pattern of the state."
13. See V.N. Gadgil "Interna1 Security at Danger Level", The Hindustan Times (25 October 1998).
14. AASU and ASP agigated and raised the issue of foreigners during 1980-85 in Assam.
15. See supra notes 10 and 12.
16. See supra note 12.
17. All India Lawyers' Forum v. Union of India (W.P. ND.125 of 1998).
18. See supra note 12 at 31-32
19. e.g. Chhanga Khan v. the State of U.P., AIR 1956, All 69;
Ms. Bashiran v. State of Rajasthan, AIR 1957 Raj 348;
Mohd. Hussain v. State of Assam, AIR 1960 Assam 209.
20. AIR 1963 SC 1035.
21. AIR 1961 SC 1467.
22. AIR 1959 Bombay.525.
23. AIR 1963 A.P.441.
24. AIR 1960 Bombay 27.
25. AIR 1996 Madras 322.
26. AIR 1960 Ker, 177.
27. AIR 1962 All. 383.
28. AIR 1966 Ca1.552
29. Id. at 558.
30. Supra note 25.
31. AIR 1996 HP 27.
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