RABIYA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. AR Sikdar, learned counsel for the petitioner and Mr. G Pegu, learned Government Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dtd. 19/7/2016 passed by the Foreigners Tribunal, Bongaigaon No.2 at Abhayapuri in BNGN/FT/ Case 1538 of 2007 (State of Assam Vs. Musstt. Rabiya Khatun) declaring the petitioner to be foreigner who had illegally entered into India (Assam) from Bangladesh after 25/3/1971.

(3.) This Court by order dtd. 9/9/2016 had issued notice while requisitioning the case record and passed an interim order to the effect that petitioner should be allowed to remain on bail subject to her appearance before the Superintendent of Police (Border), Bongaigaon and furnishing of adequate surety.