JAHURA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Z. Hammad, learned counsel for the petitioner. Also heard Ms. A. Verma, learned Standing Counsel, Foreigners Tribunal appearing for respondent Nos.2, 4 and 5 and Ms. U. Das, learned Additional Senior Government Advocate, Assam appearing for respondent No.3.

(2.) In this petition, the petitioner has challenged the opinion dtd. 21/11/2016 passed by the learned Foreigners Tribunal-5th, Morigaon, Assam in Case No.F.T.29/15 (New Number) and F.T.757/12 (Old Number) arising out of Case No379/06 Dt.26/7/06 by which the petitioner who was the proceedee No.2 was declared a foreigner of post 25/3/1971.

(3.) In the aforesaid proceeding, not only the present petitioner, Musstt. Jahura Khatun @ Sahura Khatun @ Sahura but also her husband Abdul Rashid and their two children, namely Md. Fakaruddin and Md. Jahirul Islam were also proceeded.