LABIRON Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. D Ghosh, learned counsel for the petitioner. Also heard Ms. L Devi, learned counsel for the respondents no. 1 and 4 being the authorities under the Union of India and NRC respectively, Ms. A Verma, learned counsel for the respondents no. 2, 5, 7 and 8 being the authorities under the Home Department of the Government of Assam, Mr. AI Ali, learned counsel for the respondent no. 3 being the authorities under the Election Commission of India and Ms. K Phukan, learned counsel for the respondent no. 6 being the Deputy Commissioner, Dhubri.

(2.) The petitioner Labiran Nessa @ Abiran Nessa had been referred to the Foreigners' Tribunal No. 6, Dhubri for rendering an opinion as to whether she is a person who entered the State of Assam on or after 25/3/1971, resulting registration of case No. FT. 6th DBB/50/2019. The Tribunal rendered an opinion dtd. 3/4/2021 declaring the petitioner to be a foreigner.

(3.) Being aggrieved this writ petition is instituted.