JYOTSNA BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms M Bhattacharjee, learned counsel for the petitioner and Mr U K Nair, learned Senior Special Counsel, Foreigners' Tribunal (FT).

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 16.06.2015, passed by the Foreigners' Tribunal (2nd), Morigaon, in FT (D) Case No. 494 of 2011 (State Vs. Smt Jyotsna), declaring her to be a foreigner, who had illegally entered into India (Assam) from Bangladesh after 25.03.1971.

(3.) On going through the materials on record, we find that order dated 16.06.2015 was passed on merit after the reference was fully contested by the petitioner.