DHILJAN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. D. Ghosh, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent nos.1 and 6. Also heard Mr. J. Payeng, learned counsel represents respondent nos.2, 3, 4, 5 and 8 and Ms. B. Das, learned counsel represents respondent no.7.

(2.) Petitioner assails opinion dated 29.04.2019 passed by the Foreigners' Tribunal No.4 th, Barpeta in F.T. Case No.493/2016, declaring her to be a foreigner/illegal migrant, having illegally entered in to Assam on or after 25.03.1971.

(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, as many as 10 (ten) documents were exhibited by her, the particulars of which may be noticed as under :