NUR BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned senior counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Also heard Ms. B. Das, learned counsel represents respondent no.2; Mr. A. Kalita, learned counsel represents respondent nos. 3, 5 and 6 and Ms. U. Das, learned counsel for respondent no.4.

(2.) Petitioner assails opinion dated 24.1.2019 passed by the Foreigners' Tribunal Jorhat, Assam in Case No. FTG(D) 100/2007, declaring her to be a foreigner as per section 2(1)(a) of the Foreigners' Act, 1946.

(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 8 (eight) documents, the particulars of which may be noticed as under :