JUGAL DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel or the petitioner; Ms. L. Devi, learned Standing Counsel for the respondent nos. 1 and 6; Mr. G. Sarma, learned Standing Counsel for the respondent nos. 2 and 4; Mr. A. Ali, learned Standing Counsel for the respondent no. 5; and Ms. U. Das, learned counsel or the respondent no. 3.

(2.) The petitioner, Jugal Das @ Jugal Rani Das @ Jugal Sarkar had been referred to the Foreigners Tribunal No. 5, Kamrup Rural at Rangia for an opinion as to whether she is person who entered the state of Assam from the specified territory after 25/3/1971 resulting in registration of RFT Case no. 536B/2016.

(3.) Before the tribunal the petitioner exhibited a Relief Eligibility Certificate issued by the Ministry of Rehabilitation Government of India bearing serial no. 454 dtd. 15/9/1965. The Relief Eligibility Certificate was issued in the name of Jogendra Sarkar being the head of the family along with his family members wherein the name of his then two and half years old daughter, Jugal Dasi Sarkar is at serial no. 5.