FIROJA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Md. A. Kuddus, learned counsel for the petitioner. Also heard Ms. K. Phukan, learned CGC; Mr. G. Sharma, learned Standing Counsel, FT Matters; Mr. M. Islam appearing on behalf of Mr. A.I. Ali, learned counsel for ECI and Mr. H.K. Hazarika, learned Government Advocate.

(2.) The petitioner has preferred this application under Article 226 of the Constitution of India challenging the opinion of the learned Member, Foreigners' Tribunal No.2, Dhubri, Assam in F.T. Case No.1903/F/2017, arising out of Police Reference Case No.1154/98, wherein the petitioner was declared as a foreigner.

(3.) On receipt of the notice, the petitioner appeared before the Tribunal and filed her written statement wherein she stated that she was born at Village - Airanjongla Part III under Dhubri Revenue Circle where her father Sultan Ali @ Sultan Sk. @ Sultan Ahmed is a permanent resident. She got married to Md. Ajibar Rahman of Village - Bhagnir Kanda under Dhubri district.