RAHIMON KHATOON Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. FZ Mazumdar, learned counsel for the petitioner. Also heard Ms. L Devi, learned CGC for the respondents in the Union of India as well as the authorities under the NRC, Mr. A Ali, learned counsel for the authorities under the Election Commission of India, Mr. G Sarma, learned Special Standing Counsel, Foreigners Tribunal for the Home Department, Government of Assam as well as the Superintendent of Police (B) Goalpara and Ms. K Phukan, learned Government Advocate for the Deputy Commissioner, Goalpara.

(2.) The petitioner, namely, Rahimon Khatoon @ Rahima Khatun @ Rohimon Nessa was referred to the Foreigners Tribunal 4th Goalpara Assam for rendering an opinion as to whether she is a foreigner within the meaning of Foreigner Act, 1946 which resulted in the registration of F.T.Case No.FT(G-4)M/460/18 arising out of Ref. FT Case No.623/08 wherein an opinion dtd. 30/12/2022 was rendered declaring the petitioner to be a person who had entered the State of Assam from the specified territory on or after 25/3/1971.

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