MONOWARA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.A. Ahmed, learned counsel for the petitioner. Also heard Mr. H. Gupta, learned CGC for respondent no.1; Ms. S. Katakey, learned standing counsel for respondent no.2; Mr. J. Payeng, learned standing counsel for the respondent nos. 3, 4 and 6; and Mr. P. Sarmah, learned Additional Senior Govt. Advocate for respondent no.5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has assailed the impugned ex parte opinion dtd. 30/3/2021, passed by the learned Member, Foreigners' Tribunal, Jorhat in Case No. FTG.411/2011, arising out of S.P.'s Enquiry No. 280/2007, thereby declaring the petitioner, namely, Musstt. Monowara Khatun @ Monowara Begum to be a foreigner of post 25/3/1971 stream.

(3.) This writ petition to assail the ex parte opinion dtd. 30/3/2021, was filed on 6/11/2025, i.e. after 4 years, 7 months, 7 days (or 1682 days).By order dt. 18/12/2025, passed in this writ petition, while keeping the issue of maintainability of the writ petition on account of delay and laches open, the records of the learned Tribunal was called for. The said record is received. Perused the same.