MALIDA BIBI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. U. Mondal, learned counsel for the petitioner and Mr. S. P. Choudhury, learned Govt. Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 18.03.2016 passed by the Foreigners Tribunal No.7, Dhubri at Bilasipara in F.T.-7 Dhubri Case No. 151/BBR/2015 (State Vs. Malida Bibi) declaring the petitioner to be a foreigner who had unauthorizedly entered into India (Assam) from Bangladesh after 25.03.1971.

(3.) Notice in this case was issued on 18.08.2016. While requisitioning the case record, an interim order was passed to the effect that the petitioner should not be taken into custody and deported from India subject to her appearance before the Superintendent of Police (Border), Dhubri and furnishing of adequate surety.