AYESHA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. F.U. Borbhuiya, learned counsel for the petitioner, Ms. P. Baruah, learned Central Government Counsel and Mr. G. Pegu, learned Govt. Advocate, Assam.

(2.) By filing this petition under Art. 226 of the Constitution of India, petitioner seeks quashing of order dated 15.03.2012 passed by the Foreigners Tribunal (1st), Morigaon in FT (D) Case No.799/2007 declaring the petitioner to be a foreigner who had illegally entered into India (Assam) after 25.03.1971.

(3.) FT(D) Case No.799/2007 was registered before the Foreigners Tribunal (1st), Morigaon (Tribunal) following a reference made by the State with the allegation that petitioner was a foreigner who had illegally entered into India (Assam) from the specified territory after 25.01971.