SHWARIFA KHATUN @ SHARIFA BIBI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. MU Mandal, learned counsel for the petitioner and Mr. UK Nair, learned Senior Special Counsel, FT.

(2.) By filing this petition under Art. 226 of the Constitution of India, petitioner seeks quashing of order dated 29.03.2016 passed by the Foreigners' Tribunal 6th Dhubri at Bilasipara in FT Case No.6th Dhubri 84/2015 (State Vs. Sarifa Bibi ) declaring the petitioner to be a foreigner who had illegally entered into India (Assam) from Bangladesh on or after 25.03.1971.

(3.) This Court by order dated 08.09.2016 had issued notice while requisitioning the case record and passed an interim order to the effect that petitioner should be allowed to remain on bail subject to her appearance before the Superintendent of Police (B), Dhubri and furnishing of adequate surety.