HABEZA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel for the petitioner. Also heard Mr. A. Kalita, learned Standing Counsel, Home Department, Mr. H. Kuli, learned counsel appearing on behalf of Mr. A.I. Ali, learned Standing Counsel, Election Commission of India and Mr. P. Sarma, learned Addl. Senior Government Advocate, Assam.

(2.) Before proceeding further with the case, we would like to peruse the relevant records in original pertaining to FT Case No. 8178/G/16, wherein the learned Member, Foreigners Tribunal No. 1 Goalpara, Assam passed the impugned order /opinion on 15/9/2023, which has been challenged in this writ petition.

(3.) Call for the records of FT Case No. 8178/G/16 from the Office of the learned Member, Foreigners Tribunal No. 1 Goalpara, Assam.