MOMILA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Md. S. Islam, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent nos.1 and 6. Mr. A. Kalita, learned counsel appears on behalf of respondent nos.2, 3 and 4.

(2.) Petitioner assails opinion dated 06.05.2019 passed by the Foreigners' Tribunal No.1, Bongaigaon, Assam, in Case No.BNGN/FT/3660/2008, 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, she exhibited as many as 11 (eleven) documents, the particulars of which may be noticed as under :