SABIA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 24.03.2008 passed by the learned Foreigners Tribunal (2nd Tribunal), Barpeta in F.T. (2nd Tribunal) in Case No. 226/2007 (Union of India v. Supia Khatun).

(2.) By the said judgment and order, the petitioner, Supia Khatun has been declared to be a Foreigner under Section 2 (a) of the Foreigners Act, 1946.

(3.) Heard Mr. J Ahmed, learned counsel for the petitioner. Also heard Ms. G. Sarma, learned counsel appearing on behalf of Mr. S.C. Keyal, learned ASGI as well as Mr. Noor Mohammad, learned State Counsel. I have considered the submissions of the learned counsels for the parties and have also perused the entire materials on record including the records received from the Tribunal.