MAYA BARMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. C. Biswas, learned counsel for the petitioner and Mr. G. Sarma, learned Standing counsel, Home Department, Assam for the respondent Nos. 2 and 6 as well as Mr. P. Sharma, learned Additional Senior Government Advocate, Assam for the respondent No. 5.

(2.) The respondent No.1, the Union of India as well as respondent No.3, the Election Commission of India remained unrepresented.

(3.) In pursuant to a Reference received from the Superintendent of Police (Border), Lakhimpur, North Lakhimpur, Assam, the learned Member, Foreigners' Tribunal-1st, Lakhimpur, North Lakhimpur in F.T.(1st) Case No. 4057/2011 (District No.23/1997) had passed the impugned Final Order/ Opinion dtd. 22/11/2019 declaring the petitioner to be a foreigner under the Foreigner Act, 1946, who had illegally entered into the territory of India (Assam) from the specified territory of Bangladesh after 25/3/1971.