SAHARA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, Musstt. Sahara Begum is aggrieved by the Judgment and Order dtd. 3/8/2018, passed by the learned Member, Foreigners Tribunal, Tezpur (1st) Assam in connection with FT (D) Case No.65/2016, Police Inquiry No.109/2016, whereby the petitioner was declared to be a foreigner who entered into Assam from the specified territory after 24/3/1971.

(2.) A reference was made by the Superintendent of Police (B), Sonitpur, Tezpur under the Foreigners' Act, 1946, Police Inquiry No. 109/2016, expressing doubt over the nationality of the petitioner. This case was then registered and notices were issued to the petitioner, who appeared and filed two written statements. The petitioner also adduced evidence of 3 witnesses and exhibited several documents. The petitioner adduced the evidence of the following witnesses and exhibited the following documents:

(3.) After scrutinizing the documentary evidence and assessing the evidence of the witnesses, the learned Tribunal declared the petitioner to be a foreign national who entered into India from the specified territory of Bangladesh, after 24/3/1971.