MUSTT KHATOON NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the judgement and order dated 25/01/2013 passed by the learned Member, Foreigners Tribunal (1st) Morigaon in FTC Case No. 105/2007 (Police reference No. IM(D)T Case No. 179/2002) (State of Assam Vs. Ms. Khatoon Nessa and others).

(2.) I have heard Mr. J. Ahmed, learned counsel for the petitioner. I have also heard Mrs. H.M. Phukan, learned State Counsel as well as Mr. M. Bhagabati, learned CGC.

(3.) On the basis of the reference made by the Superintendent Police (B), Morigaon, initially the IM(D)T case No. 179/2002 was registered against the petitioners and thereafter upon scrapping of the IM(D)T Act in Sarbananda Sonowal-I Vs. Union of India, 2005 5 SCC 665, the reference was registered as FT(C) Case No. 105/2007 and the impugned declaration having been made vide the judgement and order dated 25/01/2013, the petitioners have filed the instant writ petition.