HAMIDA BEGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Roshid, learned counsel appearing for the petitioner and Mr. G. Sarma, learned Standing Counsel, Home Department, Assam for the respondent Nos. 2, 4 and 7. Also heard Mr. P. Sharma, learned Additional Senior Government Advocate, Assam for the respondent No. 3 and Mr. H. Kuli, learned Standing Counsel, Election Commission of India for the respondent No. 5.

(2.) This writ petition has been filed on 12/1/2024 by the petitioner against the ex-parte judgment and order dtd. 10/3/2009 passed by the learned Foreigners Tribunal-II, Barpeta in F.T. (2ndTribunal) Case No. 201/2007, whereby the Tribunal declared the petitioner as a foreigner under the Foreigners Act, 1946.

(3.) It is contended by the petitioner that she received notice from the Foreigners Tribunal-II, Barpeta, but could not appear before the said Tribunal and failed to file her written statement on the date fixed and thereafter the Tribunal passed the ex-parte order dtd. 10/3/2009 holding her to be a foreigner.