GOLOKJAN BIBI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.U. Mondal, the learned counsel for the petitioner, Mr. U.K. Nair, learned senior counsel, appearing as Senior Standing Counsel for the respondents No. 2 to 5 and Ms. A. Varma, the learned standing counsel for the Coordinator, NRC.

(2.) At the outset, it would be appropriate to mention herein that by order dated 18.02.2020, on oral prayer made by the learned counsel for the petitioner, he was permitted to implead the Co-ordinator, NRC as respondent No.7, further permitting the necessary corrections to be done in the presence of the learned Registrar (Judicial). As per the office note dated 19.02.2020, no one had appeared before the learned Registrar (Judicial) to make the necessary corrections. Thus, as no corrections has been made, the order dated 18.02.2020 has not been implemented and, as such, there is no respondent No.7 in this review petition.

(3.) The petitioner was the proceedee before the Member, Foreigners' Tribunal 6th Dhubri at Bilasipara in F.T. Case No. 6th Dhubri1-213/2015. The said learned Tribunal by its opinion dated 27.06.2016, answered the reference made by the S.P. (Border), Dhubri (originally referred by the Election Registration Officer, 26 Bilasipara West L.A.C. as 'D' Voter) in the affirmative by holding that the petitioner was a foreigner who came to Assam on or after 25.03.1971.