ANIMA SUTRADHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against the judgment and order 30/01/2013 passed by the learned Member, Foreigners Tribunal (III) Barpeta in Case No. FT Case No. 203(III)/2011 (Ref. IM(D)T Case No. 1199/2k) (State of Assam Vs. Smt. Anima Sutradhar), by which the petitioner has been declared to be a foreign national who illegally entered into Assam subsequent to 25.03.1971.

(2.) I have heard Mr. U. C. Rabha, learned counsel for the petitioner. Also heard Mr. M. Bhagabati, learned CGC and Mr. N. Upadhyay, learned State Counsel. I have also perused the entire materials on record including the records received from the Tribunal.

(3.) IN support of her aforesaid written statement, the petitioner produced one certificate dated 6/11/1993 issued by the President of No. 57 Bhatkuchi Gaon Panchayat (Ext. 1). Similarly, 1966 voter list (Ext.2) containing the names of Nani Gopal Sutradhar, Dadhibala Sutradhar and Ranu Gopal Sutradhar and 1970 voter list (Ext.3) containing the same names. Although, in the written statement, the petitioner stated that her name also appeared in the voter list of 1997, 2004 and 2009 but no copy thereof was produced by her.