GOURI GOSWAMI ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Sharma, learned counsel for the petitioner. Also heard Mr. G.Sarma, learned Standing Counsel, Foreigners Tribunal appearing for respondent Nos.3, 4, 5; Ms. L. Devi, learned counsel appearing on behalf of Mr. R.K.D. Choudhury, learned ASGI for respondent No.1; Mr. A. Bhuyan, learned Standing Counsel, ECI appearing for respondent No.2 and Ms. K. Phukan, learned Govt. Advocate, Assam appearing for respondent No.7. Ms. Devi also appears for respondent No.6 as the learned Standing Counsel, NRC.

(2.) In this petition, the petitioner has challenged the order dtd. 26/6/2018 passed by the learned Foreigners Tribunal No.8th, Barpeta, Assam in F.T. Cases No.174/17 [IM(D)T Case No.6206/B/98] by which the petitioner was declared a foreigner who entered India (Assam) illegally after 25/3/1971.

(3.) The petitioner on receipt of summon from the learned Foreigners Tribunal in the aforesaid proceeding appeared before the learned Tribunal and filed her written statement. The petitioner also exhibited a number of documents and examined herself as DW1. She also examined her projected mother as DW2 and the Gaonburah as DW3 to support her claim that she is an Indian.