BEAUTI 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 Const-itution of India by putting to challenge the opinion rendered vide impugned order dtd. 24/4/2019 passed by the learned Foreigners Tribunal Jorhat in F.T.G (D) 474/2010. By the impugned opinion, the petitioner who was the proceedee before the learned Tribunal has been declared to be a foreigner post 25/3/1971. As per the projection made in the petition, the aforesaid order is an ex parte one.

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

(3.) We have heard Shri S.A. Ahmed, learned counsel for the petitioner. We have also heard Shri G. Sarma, learned Standing Counsel, Home Department and NRC, Assam, Ms. S. Katakey, learned Standing Counsel, Election Commission of India and Shri P. Sarma, learned Additional Senior Govern-ment Advocate, Assam and Shri M.R. Adhikari, learned CGC. We have also carefully examined the records of the Tribunal which were requisitioned vide order dt. 13/10/2025. It may however be mentioned that while notice was issued on the said date, the issue of maintainability on the ground of inordinate delay in approaching the Court was kept open.