BEGUM ZAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.S. Tapadar, learned counsel for the petitioner. Also heard Mr. J. Payeng, learned standing counsel for FT matters, appearing for respondent nos. 2, 3 and 7, Ms. P. Barua, learned standing counsel for respondent no.4, and Mr. G. Sarma, learned standing counsel for respondent no.5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction to extend the time limit for registering with FRRO, Barpeta vide opinion dtd. 29/6/2020, passed by the learned Member, Foreigners Tribunal No.11th, Barpeta in (Bpt/11th) F.T. 1437/2017 [P.E. No. IM(D)T Case No. 2535/97, dtd. 19/12/97].

(3.) It may be mentioned that the reference made against the petitioner was answered by holding that the petitioner has entered into Assam after 1/1/1966 but before 25/3/1971 and that the petitioner has failed to prove that she and her father had come to Assam before 1/1/1966. Nonetheless, it was provided in the opinion that the petitioner may register herself with the concerned FRRO in accordance with the provisions prescribed under Sec. 6A (3) of the Citizenship Act, 1955 within 30 (thirty) days from the date of the order.