HAZIRA BEGUM GAHC010173552016 THE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J. M. Sulaiman, learned counsel for the petitioner. Also heard Ms. G. Hazarika, learned CGC for the respondent No. 1; Mr. U. K. Nair, learned Standing counsel, Foreigners' Tribunal for the respondent Nos. 2 to 5 and Mr. U. Das, learned Standing counsel, NRC.

(2.) The petitioner assails the opinion dated 09.08.2016 rendered by the learned Member, Foreigners' Tribunal-III, Karimganj in F.T. Case No. 108/2016, wherein, the petitioner has been held to be a foreigner and not an Indian citizen.

(3.) The impugned opinion dated 09.08.2016 was rendered in pursuance of a reference made by the Superintendent of Police (Border) Karimganj. On receipt of the notice, the petitioner/ opposite party filed a written statement before the learned Tribunal, wherein, it was inter alia stated that her parent's permanently resided in Village Singaria, P.S- Nilambazar, District-Karimganj, her father's name was enrolled in the voter list of 1966, 1970 and 1977, she got married with Abdul Hasib in the year 1993 and therefore, she is an Indian Citizen. Apart from examining herself as O.P.W.-1 as well as her projected father Aftab Uddin Ahmed as O.P.W.-2, the writ petitioner in support of her case, had exhibited as many as 6(six) exhibits before the learned Tribunal which are as follows: