ANOWARA KHATOON Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. W. Aman, learned counsel for the petitioner and Mr. A. I. Ali, learned Standing Counsel, Election Commission of India for the respondent No.2. Also heard Ms. A. Verma, learned Standing Counsel, Home Department Assam for the respondent Nos. 3 and 5 as well as Mr. P. Sharma, learned Additional Senior Government Advocate, Assam for the respondent No.6.

(2.) The petitioner has filed this writ petition on 19/12/2023 challenging the ex-parte order dtd. 23/12/2019, passed by the learned Foreigners Tribunal, Baksa at Tamulpur, Assam in F.T. Case No. 42/BAKSA/2019 whereby, she was declared to be a foreigner under the Foreigners Act, 1946, who had illegally entered into the territory of India from the specified territory on or after 25/3/1971.

(3.) Earlier, on 20/12/2023, the records in original of said F.T. Case No. 42/BAKSA/2019 were called for from the said Tribunal that has been accordingly placed before the Court and we have perused the same.