LAWS(GAU)-2018-4-85

KHUDEJA KHATOON Vs. UNION OF INDIA AND ORS.

Decided On April 26, 2018
Khudeja Khatoon Appellant
V/S
Union of India And Ors. Respondents

JUDGEMENT

(1.) This case was heard on 29.03.2014 and 25.04.2018 was fixed for delivery of order. However, because of unavoidable circumstances, order is being delivered today.

(2.) We have heard Mr. A. Deb, learned counsel for the petitioner and Mr. A. Kalita, learned Special Counsel, Foreigners Tribunal (FT).

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 25.10.2016 passed by the Foreigners Tribunal 5th, Morigaon in Case No. FT(D) 257/2015 (New Number) (State Vs Smti. Khudeja Khatoon) declaring the petitioner to be a foreigner who had illegally entered into India (Assam) from Bangladesh after 25.01971.