PRANATI HAZONG Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P. Buragohain, learned counsel for the petitioner. Also heard Ms. L. Devi, learned counsel for the respondent No. 1 being the authorities under the Union of India, Ms. A. Verma, learned counsel for the respondent No. 2, 6 and 7 being the authorities under the Home of Department of the Government of Assam, Mr. A. Ali, learned counsel for the respondent No.3 being the authorities under the Election Commission of India and Ms. U. Das, learned counsel for the respondent No.8 being the Deputy Commissioner, Dhemaji.

(2.) The respondent's No. 4 and 5 stand deleted from the array of the respondents in asmuch as the learned counsel cannot be a respondent in the writ petition.

(3.) The petitioner Pranati Hazong @ Pronoti Bala Hajong had been referred to the Foreigners' Tribunal No.2 Dhemaji for an opinion as to whether she is a person who entered the State of Assam from the specified territory subsequent to 25/3/1971, resulting in registration of FT Case No. 275/2017. Before the Tribunal the petitioner had exhibited the relief eligibility certificate issued by the Ministry of Rehabilitation, Government of India dtd. 19/6/1965. The said relief certificate had been issued in the name of Surjyo Mohan Hajong by providing him to be head of the family.