AYMANA BIBI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Heard Mr. B. Islam, learned counsel for the petitioner as well as Ms. P. Baruah, learned counsel for respondent no.1 and Mr. A. Kalita, learned counsel for respondent nos.2, 3, 4, & 5.

(2.) Petitioner assails the order dated 08.09.2016 passed by the Foreigners' Tribunal 6th Dhubri at Bilasipara in F.T.(C) Case No. 6th Dhubri-229/2015, declaring the petitioner as a foreigner who entered illegally into India after 25.03.1971.

(3.) Petitioner claimed that her father is Late Kismot Ali, whose name was recorded in the NRC details of Vote Year 1971 (Exhibit-'E2') and name also in the voter list of 1970 (Exhibit-'E1'). In order to establish linkage to her projected father Late Kismot Ali, the petitioner produced and exhibited the Certificate dated 26.06.2015, issued by one Dhrubajyoti Sen Deka, who is the Secretary of Masaneralga Gaon Panchayat, district-Dhubri. In none other documents so exhibited any link is established with her projected father, save and except Exhibit-'A'.