ANOWARA BEGUM Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Heard Mr. A. I. Uddin, learned counsel for the appellant and Ms. G. Sarma, learned Central Government counsel and Mr. M. Bhagawati, learned Government Advocate, Assam.

(2.) By this appeal the appellant herein has challenged the legality and validity of the Judgment and Order dated 01.03.2012 passed by the learned Member Foreigners Tribunal No.2, Morigaon in F.T.(C) and the judgment and order passed by the learned Single Judge in WP(C)2139 of 2012 vide order dated 07.09.2015.

(3.) The case of the appellant herein is that she is the daughter of one Yasin Ali and wife of Md. Alimuddin. Referring to the voter list of 1966 and 1970 the appellant has submitted that her father's name appeared in the aforesaid two voter list and she is a citizen of India and permanent resident of Goraimari village under Laharighat Morigaon district, and the name of her father also recorded in No. 84 Laharighat, Constituency of the year 1966, that apart her father has his own landed property.