(1.) Heard Mr. BC Das, 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. AI Ali, learned counsel for the authorities under the Election Commission of India, Ms. A Verma, learned Special Standing Counsel, Foreigners Tribunal for the Home Department, Government of Assam, the Superintendent of Police (B) Nagaon as well as the Officer-in-Charge of Samaguri Police Station, Nagaon and Ms. K Phukan, learned Government Advocate for the Deputy Commissioner, Nagaon.
(2.) The petitioner, namely, Musstt. Phuljan Nessa was referred to the Foreigners Tribunal (2nd) Nagaon for rendering an opinion as to whether she is a person who had entered the State of Assam on or after 25/3/1971 resulting in the registration of F.T. Case No.146/2016 corresponding to S.P.Ref. F.T.Case No.224/16 wherein an opinion dtd. 25/10/2017 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.