REZIA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who has been declared to be a foreigner (illegal Bangladeshi migrant) by the Foreigners Tribunal, Goalpara, Assam, vide order dated 05.10.2013 in F.T Case No. 2941/G/10 (ERO Case No. 242 53/38) (State of Assam Vs. Rezia Khatun), has filed the instant writ petition challenging the said order.

(2.) As has been claimed in the writ petition, the petitioner aged 36 years is a Citizen of India by birth. She has placed reliance on the voter lists of 1966, 1970, 1975, 1989, 1985 and 1997, purportedly containing the name of her grandparents and uncle. According to the petitioner, her father died in an accident in the year 1974, and as such, his name did not appear in any voter list after 1970. She was brought up by her uncle Ajgor Ali. Her mother remarried with one Abdul Aziz and her name appeared in the voter list of 1979 and 1985.

(3.) According to the petitioner, she got married with one Sahjahan Ali in the year 1988 and their names appeared in the voter list of 1993 and 1997.