MALLIKA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) The extra-ordinary jurisdiction of this Court has been sought to be invoked by filing this application under Article 226 of the Constitution of India by putting to challenge the opinion rendered vide impugned order dtd. 18/8/2018 passed by the learned Foreigners' Tribunal No.5, Kamrup in F.T. (Nal) Case No. 1180R/2016 (Corresponding Police Case No. 105/2016). By the impugned judgment, the petitioner, who was the proceedee before the learned Tribunal, has been declared to be a foreigner post 25/3/1971.

(2.) The facts of the case may be put in a nutshell as follows:

(3.) We have heard Shri D. Choudhury, learned counsel for the petitioner. We have also heard Shri G. Sarma, learned Standing Counsel, Home Deptt. and NRC; Shri P. Sarma, learned Addl. Sr. Govt. Advocate, Assam; Shri N. Kalita, learned counsel appearing on behalf of Shri A. I. Ali, learned Standing Counsel, ECI and Ms. B. Sarma, learned CGC. We have also carefully examined the records which were requisitioned vide an order dtd. 11/10/2018.