SANDHYA RANI GHOSH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Islam, learned counsel for the petitioner as well as Mr. A. Kalita, learned counsel representing respondent nos.3, 5 and 6. Ms. G. Hazarika, learned counsel represents respondent no.4.

(2.) Petitioner assails opinion dated 21.01.2019 passed by the Foreigners' Tribunal (3 rd), Darrang, Mangaldai in F.T.(3) Case No.1262/2012, declaring her to be a foreigner of post 25.03.1971.

(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, as many as 11 (eleven) documents were exhibited by her, the particulars of which may be noticed as under :