(1.) Heard Mr. H. Das, learned Counsel for the Appellant (writ Petitioner). Ms. B. Goyal, learned Government Counsel makes submission on behalf of the official Respondents.
(2.) This appeal is directed against the judgment dated 4.6.2010 in W.P.(C) No. 642/09 whereby the Writ Petition filed by the Appellant was dismissed. In the writ proceeding the Appellant challenged the orders of the Foreigner's Tribunal, Goalpara in FT 886/G/06 whereby it was declared that the Appellant was not an Indian citizen and was a post 25.3.1971 migrant from Bangladesh. After the Tribunal's ex parte declaration (since the Appellant remained absent on consecutive dates), she sought review of the Tribunal's declaration citing various excuses for her absence. But by a common order dated 3.1.2009 in four similar review applications, the Tribunal held that no case is made out for recall of its earlier order and accordingly all the four applications were rejected.
(3.) The Appellant contended before the learned Single Judge that she was an Indian citizen by birth and her parents were enrolled in the voters list of the year 1996. In support of the said contention, she placed reliance upon a certificate issued by a Gaon Panchayat in respect of one Late Abdul Azi. The certificate specified that late Abdul Azi was an inhabitant of village Kharmuza Gaon Panchayat and the Appellant claimed Abdul Azi to be her father. But she could not show any documents for herself to show that she is an Indian citizen.