AMINA KHATUN @ AMENA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel, Mr. D. Deka, appearing for the petitioner. Also heard learned counsel, Mr. E. Kalita, learned Standing Counsel, Foreigners Tribunal and Ms. A. Verma, learned Standing Counsel, NRC.

(2.) Challenge in this writ petition is to the order dated 12.08.2016, passed by the learned Member, Foreigners Tribunal No. 2, Boko, Kamrup(R) in BFT Case No. 184/2016, declaring the petitioner to be a foreigner of post 1972 stream.

(3.) In this case the reference was made by the Superintendent of Police(Border), Kamrup, Guwahati. The learned tribunal issued notice to the petitioner and accordingly the petitioner Amina Khatun alias Amena Khatun appeared before the Tribunal and contested the proceeding by filing a written statement on 29.6.2016.