(1.) Heard Mr. Z. Hammad, learned counsel for the petitioner. Also heard Mr. B. Deka, learned CGC; Mr. G. Sarma, learned standing counsel for the FT and Border matters; Ms. S. Katakey, learned standing counsel for the ECI; and Ms. R.B. Borah, learned Additional Senior Govt. Advocate for the State respondent.
(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner, namely, Saleha Khatun, has assailed the impugned opinion dtd. 2/8/2019, passed by the learned Member, Foreigners Tribunal, 4th, Nagaon, in F.T. Case No. 412/16, arising out of Police Reference 'D' Case No. 2848/98, by which she was declared to be a foreigner.
(3.) This writ petition was filed on 5/3/2026, to assail the opinion dtd. 2/8/2019, i.e. after there has been an extraordinary delay of 6 years, 7 months, 3 days (or 2407 days). Hence, the matter was also heard on delay and laches on part of the petitioner to assail the impugned opinion.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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