MAYA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The extra-ordinary jurisdiction of this Court has been sought to be invoked by filing this application under Article 226 of the Constitution of India by putting to challenge the opinion rendered vide impugned order dtd. 24/5/2019 passed by the learned Foreigners Tribunal no.4, Silchar in F.T. Case No. 105/2015. By the impugned judgment, the petitioner, who was the proceedee before the learned Tribunal, has been declared to be a foreigner post 25/3/1971. It may however be mentioned that along with the petitioner, her sons Diju Das, Pintu Das and daughters Mukta Das, Sukta Das and Bijoya Das have also been declared as foreigners.

(2.) The facts of the case may be put in a nutshell as follows:

(3.) We have heard Shri T. Sheikh, learned counsel for the petitioner. We have also heard Shri J. Payeng, learned Standing Counsel, Home Department& NRC; Ms. R.B. Bora, learned GA, Assam, Shri A.I. Ali, learned Standing Counsel, Election Commission of India and Shri P.S. Lahkar, learned CGC. We have also carefully examined the records which were requisitioned vide an order dtd. 10/2/2020.