HASINA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. R. Choudhury, learned counsel for the petitioner. Also heard Mr. S. K. Mehdi, learned Central Government Counsel, appearing for Respondent No.1, Mr. J. Peyang, learned Standing Counsel, Home Department, Assam, appearing for Respondent No. 2 and 4, Mr. H. K. Hazarika, learned Government Advocate, Assam, for Respondent No. 3 as well as Mr. H. Kuli, learned Standing Counsel, Election Commission of India appearing for the Respondent No.5.

(2.) This writ petition has been filed by the petitioner, namely, Musstt. Hasina Khatun, impugning the order/opinion dtd. 20/8/2017, passed by learned Member, Foreigners Tribunal, Bongaigaon 2, Abhayapuri, in Case No. BNGN/FT/1476/07, whereby the petitioner has been declared as a foreigner under the Foreigners Act, 1946, who had illegally entered into India (Assam) on or after 25/3/1971.

(3.) Notice in this case was issued on 4/5/2017 and the original case record of Case No. BNGN/FT/1476/07 was called for from the learned Foreigners Tribunal, Bongaigaon No. 2 at Abhayapuri. The said record has been received by this Court by the order dtd. 4/5/2017, the petitioner was granted interim protection against arrest as well as against deportation from India.