MAJINA BIBI Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed for a direction to the respondents not to enforce the judgement and order dated 10/01/2011 passed by the Foreigners Tribunal No.1, Dhubri in FT Case No. 723/GPR/06 (Ref. case No. 7178 of 1998) (State Vs. Marjina Begum, wife of Hossen).

(2.) ACCORDING to the petitioner, the judgement in question does not pertain to her and pertains to Marjina Begum. In the writ petition, the petitioner has identified her as Majina Bibi wife of Hasen Ali of Village Fulkumari, P.S. Gauripur, District Dhubri, Assam. Throughout the writ petition, it is the definite case of the petitioner that Marjina and Majina are 2 (two) different persons and the impugned judgement having been delivered against Marjina, the same is not binding on her.

(3.) ALTHOUGH the impugned judgement was delivered on 10/01/2011, the petitioner has challenged the same more than 4 (four) years thereafter and there is no explanation as to the cause of delay. In paragraph 11 of the writ petition, the petitioner has stated thus : -