SURZYA BHANU @ SURIYA BHANU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Hussain, learned counsel for the petitioner. Also heard Mr. J. Payeng, learned standing counsel for the FT matters; Mr. H.K Hazarika, learned Govt. Advocate and Mr. A.I. Ali, learned Standing Counsel, ECI and Ms. A. Gayan, learned counsel, CGC.

(2.) This writ petition has been preferred by the petitioner under Article 226 of the Constitution of India against the impugned opinion dtd. 15/10/2019, passed by the learned Foreigners' Tribunal No.1st, Barpeta in F.T. Case no.189/16, whereby the petitioner has been declared as foreigner of post 25/3/1971.

(3.) The case of the petitioner is that a reference was made by the Superintendent of Police (B), Barpeta against the petitioner under the IM(D)T Act vide reference case No.4451/98 suspecting that the petitioner is a foreigner. Accordingly, the said reference was forwarded to the Foreigners' Tribunal No.1, Barpeta for registering a case against the petitioner and thereafter, a proceeding was initiated against the petitioner. The Tribunal issued notice to the petitioner asking her to submit written statement along with supporting documents to prove that she is an Indian Citizen.