REGENT COMPUTRONICS PVT. LTD.

Anjana Biswas Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
BIRAD MAL SINGHVI VS. ANAND PUROHIT [REFERRED TO]
BHANWAROO KHAN VS. UNION OF INDIA [REFERRED TO]
NARBADA DEVI GUPTA VS. BIRENDRA KUMAR JAISWAL [REFERRED TO]
SARBANADA SONOWAL VS. UNION OF INDIA [REFERRED TO]
SARBANANDA SONOWAL VS. UNION OF INDIA [REFERRED TO]
LIC OF INDIA VS. RAM PAL SINGH BISEN [REFERRED TO]
BHABANI PRASAD JENA VS. CONVENOR SECRETARY [REFERRED TO]
STATE OF ASSAM VS. MOSLEM MONDAL [REFERRED TO]
NANDLAL WASUDEO BADWAIK VS. LATA NANDLAL BADWAIK [REFERRED TO]
RUPAJAN BEGUM VS. UNION OF INDIA [REFERRED TO]
SIRAJUL HOQUE VS. STATE OF ASSAM & ORS [REFERRED TO]
INDIRA NEWAR VS. UNION OF INDIA [REFERRED TO]
MOTIOR RAHMAN VS. UNION OF INDIA [REFERRED TO]
HAIDAR ALI VS. UNION OF INDIA [REFERRED TO]
SONA KHA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. D. Ghosh, learned counsel for the petitioner. Also heard Mr. J. Payeng, learned Special Counsel, FT; Mr. A. Bhuyan, learned Standing Counsel, ECI; Ms. K. Phukan, learned Govt. Advocate and Ms. L. Devi, learned Standing Counsel, NRC.

(2.) In this petition, the petitioner has challenged the order dtd. 15/12/2021 passed in Case No. FT(D)873/2011 by the Foreigners Tribunal-2nd Morigaon by which the petitioner was declared to be a foreigner of post 1971 stream.

(3.) Learned counsel for the petitioner submits that the aforesaid opinion is rendered without properly appreciating the evidence on record and also without any proper enquiry before she was proceeded before the Tribunal.

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ANJANA BISWAS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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