HAZERA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.T. Sarkar, learned counsel for the petitioner. Also heard Ms. K. Deka, learned counsel appearing on behalf of Ms. R. Devi, learned CGC for respondent no.1; Mr. H. Kuli, learned counsel appearing on behalf of Mr. A.I. Ali, learned standing counsel for the ECI, respondent no.2; Ms. A. Verma, learned standing counsel for the Home Department, respondent nos.3 and 6; and Mr. P. Sarma, learned Govt. Advocate for respondent no.5. None appears on call for the respondent no.4.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has assailed the impugned opinion dtd. 4/7/2022, passed by the learned Member, Foreigners Tribunal No.1, Dhubri in F.T. Case No. 2416/D/11 [Police Ref. Case No. IM(D)T/159/ 2003], by which the petitioner was declared as an illegal migrant.

(3.) In the proceedings of said F.T. Case No. 2416/D/11, the petitioner appeared, filed written statement with documents and also adduced evidence on affidavit. The case was decided on contest.