USHA RANI DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri S.C. Das, learned counsel for the petitioner. Also heard Shri G. Sarma, learned Standing Counsel, Home Department and N.R.C.; Shri P. Sarma, learned State Counsel, Assam; Shri S.S. Roy, learned C.G.C and Shri A.I. Ali, learned Standing Counsel, E.C.I.

(2.) The petitioner, namely, Usha Rani Das has filed the instant writ petition under Article 226 of the Constitution of India against the judgment and opinion dtd. 25/6/2019 passed by the learned Member, Foreigners Tribunal No. 8, Sonitpur, Tezpur in F.T.(8) Case No. 3644 of 2018 arising out of Reference No.{TZP(B) Case No.332/07}, whereby, she has been declared a foreigner post 1971.

(3.) The facts in briefs may be narrated as follows:-