RASHMINARA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N. Dutta, learned senior counsel and Mr. M. U. Mahmud, learned counsel appearing for the petitioner. Also heard Mr. D. K. Saikia, learned Additional Advocate General, Assam.

(2.) This case was heard on 16.05.2017 and today is fixed for delivery of judgment. Accordingly, judgment is dictated in the open court.

(3.) By filing this petition under Art. 226 of the Constitution of India, petitioner seeks quashing of order dated 31.10.2016, passed by the Foreigners Tribunal No. 2, Goalpara in F.T. 2. Case No.29/K/2015 declaring the petitioner to be an illegal migrant who had illegally entered into India (Assam) from the specified territory i.e., Bangladesh after 25.01971.