HASNA BEGUM BARBHUIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. ABT Haque, learned counsel for the petitioner as well as Mr. J.Payeng, learned counsel representing respondent nos.3, 5, 6 and 7. Ms. B.Das, learned counsel appears for respondent no.2 None appears for respondent nos.1 and 4.

(2.) Petitioner assails order dated 01.10.2018 passed by the Foreigners' Tribunal-4 th Cachar at Silchar in Case No.F.T. 4 th/D/419/2015, declaring her to be a foreigner, having illegally entered into the territory of India (Assam) on or after 25.03.1971 from the specified territory.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that she is not a foreigner, the petitioner projected one Saket Ali as her father. In support of her case, she exhibited as many as 3 (three) documents, the particulars of which may be noticed, as under :