JYOTSHNA RANI SAHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Dasgupta, learned Senior Counsel, assisted by Ms. B. Das, learned Counsel, appearing for the petitioner. Also heard Ms. A. Gayan, learned Central Government Counsel, for the respondent No. 1. Also heard Mr. J. Payeng, learned Standing Counsel, Home Department, Assam, for respondent Nos. 2 and 6; and Mr. A. I. Ali, learned Standing Counsel, Election Commission of India, for Respondent No. 3. Also heard Mr. P. Sharma, learned Additional Senior Government Advocate, Assam, for respondent No. 5.

(2.) This writ petition has been filed under Article 226 of the Constitution of India, by the petitioner Jyotshna Rani Saha @ Jyotsna Rani, impugning the judgment and order dtd. 28/5/2018, passed in F.T. 9th (Bar) Case No.408/2015, by the learned Member, Foreigners' Tribunal, (9th), Barpeta, Assam, 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.) Earlier on 17/12/2019, the Court called for the records of said Foreigners' Tribunal Case from the concerned Tribunal.