MUSTT. NAJMA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D.K. Bagchi, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Also heard Mr. J. Payeng, learned counsel for respondent nos.2, 3 and 4 Ms. U. Das, learned counsel for the State Co-ordinator, NRC, Assam.

(2.) Petitioner assails opinion dated 08.08.2017 passed by the Foreigners' Tribunal, - 1, Nalbari in F.T.(Nal) Case No. (N) 568/2010, declaring her to be a foreigner, having illegally entered into India on or after 25th March, 1971.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that she is not a foreigner, the petitioner exhibited as many as 11 (eleven) documents in support of her case, the particulars of which may be noticed, as under: