ELIZA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel for the applicant. Also heard Mr. J. Payeng, learned Standing Counsel for the FT matters and NRC; Mr. M. Islam, learned counsel appearing on behalf of Mr. A.I. Ali, learned Standing Counsel for the ECI; and Mr. H.K Hazarika, learned Government Advocate for the State respondent.

(2.) By filing this application under Chapter X of the High Court Rules R/W Sec. 114 and Order 47 Rule 1 and 2 of Civil Procedure Code, 1908, the petitioner has prayed for review of the order dtd. 7/2/2018, passed by this Court in WP(C) 3189/2016.

(3.) The case of the review petitioner, in brief, is that a reference has been made by the Superintendent of Police (B), Kamrup to give opinion as regards the status of the review petitioner as a citizen of India. In reference of the same, a FT Case vide No. 1561/2008 was registered against the review petitioner. But subsequently, the said case has been re-numbered as FT case No.54/2015. The contention of the review petitioner is that there was no proper investigation and no main grounds have been disclosed in the notice served upon her.