REJIA KHATUN Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Heard Mr. A.M. Mazumdar, learned senior counsel for the Appellants (writ Petitioners) in both the cases. Also heard Mr. K.N. Choudhury, learned Addl. Advocate General, Assam who has appeared in the cases at the request of the court.

(2.) In WA No. 70/2007, the Appellant/writ Petitioner was declared to be an illegal migrant by the Illegal Migrants (Determination) Tribunal, Goalpara by judgment and order dated 9.11.2001. The said order was affirmed in appeal by the Appellate Tribunal by order dated 22.5.2003. The writ petition filed by the Appellant, i.e., WP(C) No. 5281/2003 was dismissed by a learned Single Judge by order dated 25.1.2007. Aggrieved, WA No. 70/2007 has been filed.

(3.) In WA No. 71/2007, the Appellant/writ Petitioner was declared to be an illegal migrant by the Illegal Migrants (Determination) Tribunal, Goalpara by an order dated 18.10.2001. The appeal filed against the said order was dismissed by the Appellate Tribunal on 22.5.2003 and the writ petition filed by the Appellant, i.e., WP(C) No. 5280/2003 was also dismissed by a learned Single Judge of this Court on 25.1.2007. Aggrieved, WA No. 71/2007 has been filed.