BARNALI ROY DEV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. U. Dutta, learned counsel for the petitioner. Also heard Mr. S.K. Medhi, learned Central Government Counsel appearing for respondent No.1; Mr. G. Sarma, learned Standing Counsel, Foreigners Tribunal appearing for respondent Nos.2 & 3 and Mr. A.I. Ali, learned Standing Counsel, ECI for respondent No.4.

(2.) In this petition, the petitioner has challenged the opinion dtd. 3/7/2019 passed by the learned Foreigners Tribunal, Tezpur (1st), Sonitpur, Assam in F.T.(D) Case No. 2258/2012 [Police Enquiry No.1695/1998] by which the petitioner who was alleged to be a 'D' Voter was declared a foreigner who entered India on or after 25/3/1971 without any valid document.

(3.) The petitioner, on receipt of the notice from the Tribunal, filed her written statement stating that she is an Indian by birth. She also adduced evidences in support of her claim that she is an Indian citizen.