JELEKA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against the judgment and order 16.02.2013 passed by the learned Member, Foreigners Tribunal, Barpeta in FT Case No. 113(III)/2007 (ref. IM(D)T Case No. 1728/B/98 (State of AssamVs. Jeleka Begum @ Jeleka Khatun) declaring the petitioner to be foreigner (Illegal Bangladeshi Migrant) who entered into Assam after the cut off date 25.03.1971.

(2.) I have heard Mr. A.,R. Sikdar, learned counsel for the petitioner. Also heard Ms. B. Das, learned CGC and Mrs. H. M. Phukan, learned State Counsel. I have also perused the materials on record including the records received from the Tribunal.

(3.) ALONG with the written statement, the petitioner submitted photocopies of 1965 voter list containing the name of one Jaynal Seikh S/o. Jalil; photocopy of 1989 voter list containing the name of Hazarat Ali and Jeleka Begum, who were 43 and 35 years of age Rs. 1997 voter list containing the name of Hazarat Ali, aged 48 years ; 1997 voter list containing the name of Jaynal Ali, aged 72 years ; aforesaid certificate of Gaonbura certifying her marriage with Hazarat Ali ; self sworn affidavit stating that her father's name is Jaynal Ali, which is wrongly recorded in the 1965 voter list as Jaynal Seikh and another self sworn affidavit stating that Jeleka Begum and Jeleka Khatun is one and the same person.