RAINA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. AMS Mazumder, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing Respondent Nos.1 and 3. Mr. J. Payeng, learned counsel appears for respondent nos.2, 5 and 6. Ms. B. Das, learned counsel appears for respondent no.4.

(2.) Petitioner assails order dated 06.09.2019 passed by the Foreigners' Tribunal-6th Silchar in F.T. 6th (D) Case No.1834/2018, 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 Moinul Haque Laskar as her father. In support of her case, she exhibited as many as 6 (six) documents, the particulars of which may be noticed, as under :