MINU DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel appearing for the petitioner and Mr. U.K. Goswami, learned Central Government Counsel for the respondent No.1. Also heard Mr. J. Payeng, learned Standing Counsel, Home Department, Assam for the respondent No. 2, as well as Mr. P. Sarma, learned Additional Senior Government Advocate, Assam for the respondent No.3.

(2.) This writ petition has been filed by the petitioner, namely, Smt. Minu Das impugning the opinion/order, dtd. 15/3/2017, passed by the learned Foreigners Tribunal No. 6, Tezpur at Sootea in the Case No. F.T.C.(6) 17/2015, whereby, she was declared as a Foreigner, who entered into India (Assam) after 25/3/1971.

(3.) By order dtd. 31/5/2017, passed in this case, this Court issued notice to the respondents and the case record of Case No. F.TC.(6)17/2015 was called for from the Foreigners Tribunal No. 6 Tezpur at Sootea and the petitioner was given interim protection from being deported from India until further orders.