ARJINA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J. Laskar, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent nos.1 and 6. Mr. U.K. Nair, learned senior counsel represents respondent nos.2, 3 and 4 whereas Ms. B. Das, learned counsel appears for respondent no.5.

(2.) Petitioner assails opinion dated 25.10.2018 passed by the Foreigners' Tribunal No.5, Kamrup(R), Assam at Rangia in R.F.T. Case No.151B/2016, declaring her to be a foreigner of post 1971 stream.

(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 21 (twenty one) documents were exhibited by her, the particulars of which may be noticed as under :