ASIYA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. R. Sikdar, learned counsel for the petitioner and Ms. G. Sarmah, learned Central Government counsel and Mr. M. Bhagawati, learned Government Advocate Assam.

(2.) By this application under Article 226 of the Constitution of India, the petitioner herein has challenged the legality and validity of the judgment and order dated 06.10.2015, wherein F.T.C (6) Case No.42/2015 passed by the learned Member Foreigners Tribunal No. 6, Tezpur, Sootea. The prayer of the petitioner to review the aforesaid order was also rejected by the learned Tribunal by order dated 03.11.2015 which is also the impugned in this case.

(3.) The brief case of the petitioner is that an IM(D)T reference No. TZ(B)/850/BNC/LAC, dated 04.04.2001, was made raising doubt about the nationality of the petitioner, which was subsequently registered as FT-42/2015. In response to the notice served upon the petitioner she appeared and contested the proceeding by filing a written statement contending inter-alia that she is a citizen of India by birth and brought up in the behests Barbala P.S. Borpeta. And her father's name is Asrob Ali whose name appeared in the voter list of 1965 and 1970.