SAFARA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J M Sulaiman, learned counsel for the review petitioner/writ petitioner, Mr. J Payeng, learned Standing Counsel, Home Department for respondent Nos. 2 & 4, Mr. A I Ali, learned Standing Counsel, Election Commission of India for respondent No.5 and Mr. P Sarma, learned Addl. Senior Government Advocate, Assam for respondent No. 3.

(2.) The instant review petition has been filed by the review petitioner (petitioner) seeking review of the Order dtd. 5/9/2018 passed by this Court in WP(C) No. 5466/2016 by invoking Article 226 of the Constitution of India.

(3.) Aggrieved with the Order dtd. 29/7/2016 passed by the Foreigners Tribunal-1, Karimganj in FT Case No. 1868/2012 (State Vs. Smt. Safara Begum) declaring the petitioner to be a foreigner, who had illegally entered India (Assam) from Bangladesh after 25/3/1971, the petitioner filed WP(C) No. 5466/2016 before this Court. This Court, upon hearing the parties and upon perusal of the records of the case, dismissed the writ petition vide Order dtd. 5/9/2018.