ANOWARA BEGUM @ KHATUN (MUSTT.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Sharif, learned counsel for the appellant and Mr. T C Chutia, learned Government Advocate, Assam.

(2.) This appeal is directed against the order dated 29.09.2015, passed by the learned Single Judge, dismissing the writ petition, being WP(C) No. 3162 of 2011, filed by the appellant against the order dated 17.05.2010, passed by the Foreigners' Tribunal, Nagaon, declaring the appellant to be a foreigner, who had illegally entered into India (Assam) from the specified territory, i.e., Bangladesh after 25.03.1971.

(3.) It appears that a reference was made by the Superintendent of Police (B), Nagaon, under the Foreigners' Act, 1946, based on the report of the Electoral Registration Officer, Nagaon, who recorded the petitioner as a doubtful voter following intensive revision of electoral roll. Be it stated that the appellant got her name entered in the draft electoral roll of 1997 in respect of Rupahihat constituency as a resident of Village-South Jeumari, under Rupahihat Police Station, in the district of Nagaon, when she was marked as a doubtful voter.