SUFIYA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned counsel for the petitioner. Also heard Mr. P. Sarmah, learned Additional Senior Government Advocate; Mr. P.S. Lahkar, learned CGC; Mr. M. Islam, learned counsel appearing on behalf of Mr. A.I. Ali, learned Standing Counsel, ECI; and Mr. G. Sarma, learned Standing Counsel, FT matters.

(2.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India, challenging the order dtd. 6/6/2018, passed by the learned Foreigners' Tribunal No.10th, Barpeta in F.T Case No.35/2017, whereby the petitioner has been declared as a foreigner of post 1971.

(3.) On receipt of the notice, the petitioner put her appearance before the Tribunal and contested the case by filing written statement wherein she stated that she is a bonafide and genuine citizen of India by birth. She was born and brought up at Village - Bhulukabari in Barpeta district. One Mahammad Ali is the father of the petitioner whose name has been appeared in the voter lists of 1965 and 1970 from village - Bhulukabari under 53 No. Sarukhetri LAC.