ANITA SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. R. Choudhury as well as Mr. A. H. M.R. Choudhury, learned counsel for the petitioner. Also heard Mr. A. Kalita, learned Special Counsel, Foreigners Tribunal appearing for respondent Nos. 2 and 4; Ms. L. Devi, learned counsel appearing on behalf of Mr. R.K.D. Choudhury, learned ASGI for respondent No.1; Ms. U. Das, learned Additional Senior Government Advocate, Assam for respondent No.3 and Mr. A. Bhuyan, learned Standing Counsel, ECI appearing for respondent No.5; Ms. Devi also appears for respondent No.6 as the learned Standing Counsel, NRC.

(2.) In this petition, the petitioner has challenged the proceeding of the Case No. BNGN/APR/FT 619/2017 pending before the learned Foreigners Tribunal, Bongaigaon No.2, Abhayapuri on the ground that the petitioner had been already declared as an Indian Citizen by the opinion dtd. 11/2/2011 passed by the learned Foreigners Tribunal, Bongaigaon in BNGN/FT/Case No. 751/2007.

(3.) Learned counsel for the petitioner has submitted that vide order dtd. 5/12/2017 passed by the learned Foreigners Tribunal, Bongaigaon No.2, Abhayapuri in BNGN/APR/FT 619/2017, the petitioner was directed to submit her written statement. The aforesaid order dtd. 5/12/2017 reads as follows.