JAMINA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Jamina Begum is the petitioner who has filed this petition under Article 226 of the Constitution of India challenging the impugned order/opinion dtd. 10/8/2018 passed by the learned Foreigners Tribunal, Bongaigaon No.2, Abhayapuri in connection with BNGN/FT/Case No. 958/2009 whereby the petitioner was declared to be a foreigner who entered into India from Bangladesh illegally subsequent to 25/3/1971.

(2.) Petitioner has claimed that she is an Indian citizen born in the year 1987 at village " Madulijhar in the district of Barpeta, Assam. Her marriage was solemnized with Md. Nurul Hoque of Jaraguri No.2 village in the neighbouring district of Bongaigaon in the year 2007. She is the mother of two daughters, who are 8(Eight) years and 4 (Four) years old respectively. It is further submitted that the petitioner's father's name has been recorded in the NRC of 1951 as Tubibar Rahman, S/O - Rejan Ali, Legacy Data Code " 120-0021-7461, Under Village " Madulijhar, PS " Sorbhog, Mouza " Rupshi, House No " 252 (ka), District " Barpeta, (Annexure - III).

(3.) The petitioner has further submitted that her grandfather's name has been recorded as Rejan Ali Sheikh S/O " Jahila Sheikh in the Voters List of 1966 vide Sl. No. " 618, House No. " 178, Village " Madulijhar, Subdivision " Barpeta, District " then Kamrup, PS " Sorbhog, Under then 51 No - Jania LAC (Annexure " IV).