RASNA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr H Bhuyan, learned counsel for the petitioner and Mr J Payeng, learned Special Counsel, Foreigners Tribunal.

(2.) By filing this petition under Article 226 of the Constitution of India petitioner seeks quashing of the order dated 7.4.2016 passed by the learned Foreigners Tribunal IV, Kamrup (R) at Hajo in HFT Case No.229/2015 (State Vs. Mrs. Rasna Khatun) declaring the petitioner to be a foreigner who entered the territory of India(Assam) from Bangladesh after 25.3.1971.

(3.) On a reference made by Superintendent of Police (Border), Kamrup under the provisions of the Foreigners Act, 1946 alleging that the petitioner is a foreigner who illegally entered the territory of India (Bangladesh) after 25.3.1971, the said FT Case No. 803/2007 was registered against petitioner Mrs. Rasna Khatun, daughter of Maksed Ali and wife of Md Siddik Ali and was later transferred to the Foreigners Tribunal, Hajo where the same was registered HFT Case No.229/2015 (new).