SAMIDA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. P. Ghosh, learned counsel for the petitioner. Also heard Mr. S. Boruah, learned counsel for the respondent No.1 being the Union of India, Ms. L. Devi, learned counsel for the respondent No.6 being the authorities under the NRC, Mr. G. Sarma, learned Counsel appearing for the Home Department of Government Assam being the respondent No.2 and 4, Mr. A.I. Ali, learned counsel for the respondent No.5 being the Election Commission of India, and Ms. K. Phukan, learned Government Advocate for the respondent No.3 being the Deputy Commissioner, Goalpara.

(2.) The petitioner, namely, Samida Khatun on being referred to the Foreigners' Tribunal No.4, Goalpara for rendering an opinion as to whether she is a person who had entered the State of Assam from the specified territory on or after 25/3/1971, resulting in registration of F.T. Case No.(G-4) 448/2016.

(3.) On 30/12/2017, the Foreigners' Tribunal No.4, Goalpara rendered an opinion in F.T. Case No.(G-4) 448/2016, which was against her and being aggrieved by the said opinion, this Writ Petition was instituted by the petitioner.