RUKIA BEGUM LASKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Mustafa Jamal Quadir, learned counsel for the petitioner and Mr. Jiten Payeng, learned Standing Counsel, Home Department, Assam for the respondent Nos. 2 and 4. Also heard Mr. R. Talukdar, learned Government Advocate, Assam for the respondent No.5.

(2.) Aggrieved with the Judgment/Order dtd. 29/3/2016 passed by the Foreigners Tribunal, 6th, Silchar, Cachar, Assam in F.T.6th Case No. 239/2015 whereby, the petitioner has been declared to be a foreigner/illegal migrant of post 25/3/1971 stream, she has filed this writ petition praying amongst others, to set aside and quash the said Judgment and Order dtd. 29/3/2016, noted above.

(3.) Earlier on 14/2/2017 while issuing notice, the Court called for the records of said F.T.6th Case No. 239/2015 from the Foreigners Tribunal, 6th, Silchar, Cachar and in the interim, directed the respondents that the petitioner shall not be taken into custody and deported from India and further granted interim bail to her directing her to appear before the Superintendent of Police (Border), Cachar, Silchar within 15 days from the date of the said order dtd. 14/2/2017.