NILI BIBI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Hussain, learned counsel for the petitioner. Also heard Ms. A. Verma, learned Standing Counsel, Home Department, Assam for respondent Nos. 2 and 3; Mr. P. Sharma, learned Senior Government Advocate, Assam for respondent No.4 as well as Mr. A. I. Ali, learned Standing Counsel, Election Commission of India for respondent No.6.

(2.) This writ petition has been filed by the petitioner, namely, Musstt. Nili Bibi @ Nilima Khatun, impugning the judgment and opinion dtd. 13/6/2018, passed by learned Foreigners Tribunal, Kokrajhar, in Case No. K/FT/D/1393/12 (FTC No. 357/BBR/11), 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.) The facts relevant for consideration of this writ petition, in brief, are as follows: