JAMILA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. T Sk., 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, Mr. G Sarma, learned counsel for the respondents no. 2, 6 and 8 being the authorities under the Home Department of Government of Assam and Mr. AI Ali, learned counsel for the respondents no. 3, 5 and 7 being the authorities under the Election Commission of India.

(2.) The petitioner Jamila Khatun had been referred to the Foreigners' Tribunal No. 5, Darrang for rendering an opinion as to whether she is a foreigner under the Foreigners' Act, 1946 resulting in registration of FT(V) 277/2015. The Tribunal rendered an opinion dtd. 23/4/2019 declaring the petitioner to be a foreigner.

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