LAWS(GAU)-2020-10-41

HASINA BIBI Vs. UNION OF INDIA

Decided On October 14, 2020
HASINA BIBI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. M. Hossain, learned counsel for the petitioner as well as Mr. A. Kalita, learned counsel representing respondent nos. 2, 3, 4 and 7. Ms. G. Hazarika, learned counsel represents respondent no.6.

(2.) Petitioner assails opinion dated 20.06.2018 passed by the Foreigners' Tribunal No.4, Dhubri, Assam, in Case No.F.T.-4/182/GPR/2017, declaring her to be a foreigner, having illegally entered into India after the cut-off date 25.03.1971 without any valid documents from the specified territory.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that petitioner is not a foreigner, she exhibited as many as 7 (seven) documents, the particulars of which may be noticed as under :