BASIRON NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) This case was heard on 07.05.2018 and today is fixed for delivery of order(s).

(2.) We have heard Mr M A Sheikh, learned counsel for the petitioner and Mr U K Nair, learned Senior Special Counsel, Foreigners' Tribunal (FT).

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 13.07.2017, passed by the Foreigners' Tribunal No. 1, Kamrup (Rural), Ulubari, Guwahati, in GFT (R) Case No. 03/2017 (State Vs. Musstt Basiran Nessa), declaring the petitioner to be a foreigner, who had illegally entered into India (Assam) from Bangladesh after 25.03.1971.