SUFIYA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Saikia, learned counsel appearing for the petitioner. Also heard Mr. C.K. S. Baruah, learned CGC for the respondent no. 1; Ms. S. Katakey, learned Standing Counsel, ECI, representing the respondent no. 3; Mr. P. Sarma, learned Addl. Sr. Government Advocate, representing the respondent no. 5 as well as Mr. G. Sarma, learned Standing Counsel, F.T., Border matters and NRC, representing the respondent nos. 2, 4 and 6.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner, namely, Sufiya Begum @ Supriya Begum, has assailed the ex parte order dtd. 12/1/2018, passed by the learned Member, Foreigners' Tribunal.-1, Lakhimpur, North Lakhimpur, Assam, in Lakhimpur FT-1 Case No. 4839/11 (District No. 393/99), by which the petitioner was declared to be a foreigner as per Sec. 2(a) of the Foreigners' Act, 1946, who has entered Assam illegally on or after 25/3/1971.

(3.) On receipt of the reference from the Superintendent of Police (Border), Lakh-impur, North Lakhimpur, the aforesaid F.T. case, i.e., Lakhimpur FT-1 Case No. 4839/11 was registered.