ABIA KHATUN @ ABIYA Vs. UNION OF INDIA

JUDGEMENT

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

(2.) 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 14 (fourteen) documents, the particulars of which may be noticed as under :

(3.) Besides examining herself as DW-1 the petitioner did not present for examination any independent witnesses.