SHAJIRAN @ SAZIRAN BEWA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.A. Dewan, learned counsel for the petitioner. Also heard Mr. K. Gogoi, learned CGC for respondent no.1; Ms. A. Verma, learned standing counsel for FT and Border matters for respondent nos. 2, 4 and 6; Mr. P. Sarmah, learned Addl. Senior Govt. Advocate for respondent no.3; and Mr. A.I. Ali, learned standing counsel for Election Commission of India for respondent no.5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner, namely, Shajiran @ Saziran Bewa, has assailed the opinion dtd. 26/6/2018, passed by the learned Member, Foreigners Tribunal- 5th, Barpeta, Assam, in Case No. F.T.(5th) 42/2016, aising out of Reference IM(D)T Case No. 4287(A)/97, by which she was declared to be a foreigner who had entered Assam on or after 25/3/1971.

(3.) The learned counsel for the petitioner, by referring to the written statement filed by the petitioner, has submitted that the petitioner had denied the allegation that she was a foreigner and took all the defence relevant to establish that she was not a foreigner.