JAHANARA PARBIN (MUSSTT.) Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has challenged the opinion/final order dtd. 30/8/2023 passed by the Foreigners' Tribunal, Baksa &Tamulpur (Assam) in FT Case No. 19/BAKSA/2023 answering the reference made by the State in affirmative and rendering an opinion that the petitioner who was the proceedee before the Tribunal is a foreigner/illegal migrant who entered India (Assam) on or after 25/3/1971. Being aggrieved, the petitioner is before this Court challenging the said opinion.

(2.) The petitioner after receipt of notice from the Tribunal contested the case by filing written statements and also adduced evidences by projecting two witnesses including the petitioner. The petitioner submitted 12 (twelve) exhibits in support of her contentions disputing the reference made by the State. She examined herself as D.W-1 and her mother as D.W.-2. The Tribunal upon consideration of the exhibits submitted as well as after considering the deposition of the petitioner and the other witness, rejected the claims of the petitioner and answered the reference in affirmative.

(3.) This Court by order dtd. 19/2/2024 before proceeding in the matter decided to examine the Tribunal records and accordingly the same were called for.