SAJEDA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) This case was heard on 26.04.2018 and today is fixed for delivery of order.

(2.) We have heard Mr. J. Ahmed, learned counsel for the petitioner and Mr. J. Payeng, learned Special Counsel, Foreigners Tribunal (FT).

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner has assailed the legality and correctness of the order dated 29.02.2016 passed by the Foreigners Tribunal-8th, Barpeta in FT Case No. 60/2015 (Union of India Vs. Sajeda Khatun @ Begum) declaring the petitioner to be a foreigner, who had illegally entered into India (Assam) from the specified territory i.e., present day Bangladesh on or after 25.3.1971.