MAZEDA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Ahmed, learned counsel for the petitioner. Also heard Ms. B. Sarma, learned CGC; Mr. M. Kalita appearing on behalf of Ms. P. Barua, learned Standing Counsel, ECI; Ms. A. Verma, learned Standing Counsel, FT matters and Mr. P. Sarma, learned Additional Senior Government Advocate.

(2.) The petitioner assails the order/opinion dtd. 30/5/2023, passed in FT Case No.1250/2017 [arising out of IM(D)T Case No.95/2002] by the learned Foreigners' Tribunal, Bajali praying for setting aside the ex parte order whereby the petitioner was declared to be a foreigner who had illegally entered into Assam after 25/3/1971.

(3.) The case of the petitioner is that she used to live with her two children at her matrimonial home in village - Hilapukhuri. Her husband is living with his second wife at Kharupetia town in Darrang district. Her financial position is very poor and somehow she is surviving with her children. On receipt of the notice from the learned Tribunal, she informed about the same to her husband who assured her to do the needful and engaged an advocate to conduct her case.