SATI BAISHYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. C. Biswas, learned counsel for the petitioner. Also heard Mr. J. Payeng, learned Standing Counsel for the Home Department, Assam for respondent Nos. 2 and 6. Also heard Mr. H. Kuli, learned counsel appearing on behalf of Mr. A.I. Ali, learned Standing Counsel, Election Commission of India for the 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 by the petitioner, namely, Smt. Sati Baishya @ Sati Mitra @ Saraswati Baishya, impugning the judgment and opinion dtd. 5/9/2018, passed by the learned Foreigners Tribunal (7th), Sonitpur, Balipara, in Case No. FTDC. 665/2016, whereby the petitioner was declared as a foreigner, who had illegally entered into India (Assam) on or after 25/3/1971.

(3.) The facts relevant for consideration of the instant writ petition, in brief, are as follows: