SALEHA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner Saleha Khatun is aggrieved by the impugned order dtd. 30/6/2016 passed by the learned Foreigners Tribunal No. 7 Dhubri, at Bilasipara in F.T.7th Dhubri Case No. 155/BBR/15 (F.T. Case No. 359/BBR/11) ('D' Voter Case No. 1556/D/2007).

(2.) Vide the impugned order dtd. 30/6/2016 passed in F.T. 7th Dhubri Case No. 155/BBR/15, the petitioner has been declared to be a foreigner who entered India (Assam) on or after 25/3/1971. Upon receipt of notice, the petitioner appeared before the learned Foreigners Tribunal and duly contested the proceedings by filing her written statement.

(3.) She also adduced oral evidence and exhibited documentary evidence in support of her written statement. In order to substantiate her case, the petitioner exhibited the following documents before the learned Tribunal.