DILUWARA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Gautam, learned counsel, appearing on behalf of the review petitioner. Also heard Ms. G. Hazarika, learned counsel appearing on behalf of Respondent No. 1; Ms. B. Das, learned counsel appearing on behalf of Respondent No. 2, Mr. A. Kalita, learned counsel appearing on behalf of Respondents No. 3, 5 and 6; and Ms. U. Das, learned counsel appearing on behalf of Respondent No. 4.

(2.) This Review Petition has been filed by the petitioner for review of the order, dated 30.11.2018, passed by this Court in WP(c)7265/2018 whereby the writ petition filed by the petitioner, assailing the order, dated 27.08.2018, passed by the learned Member, Foreigners Tribunal No. 1, Barpeta, Assam, in F.T. Case No. 320/2016, holding the review petitioner/writ petitioner to be a foreigner of post-1971 stream, was dismissed.

(3.) Against the order passed by this Court, dated 30.11.2018, passed in WP(c)7265/2018, the review petitioner/writ petitioner had filed a Special Leave Petition before the Hon'ble Supreme Court, being Special Leave Petition(Civil) Diary No(s). 12557/2019, which was dismissed vide order, dated 03.05.2019.