HAZERA KHATOON Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner who has been declared to be a foreigner (Illegal Bangladeshi Migrant) by the Foreigners Tribunal, has filed this writ petition challenging the legality and validity of the order, so passed by the Tribunal. The impugned order is dated 30.11.2007 passed by the Foreigners Tribunal, Lakhimpur at North Lakhimpur in LFT Case No. 89/07.

(2.) The proceeding before the Tribunal was initiated with the reference made by the police way back in 1986. By now, it is about 23 years and the petitioner is still moving around freely in the fertile land of Assam, even after she has been declared to be a foreigner by the Foreigners Tribunal, thanks to the legal proceedings, a foreigner can initiate one after another in this category, specially in Assam.

(3.) As stated above, the case against the petitioner started in the IMDT with the reference made by the police suspecting the petitioner to be an illegal Bangladeshi national entering Assam after 25.3.1971. The records of the Foreigners Tribunal reveals that the petitioner first appeared before the IMDT on 9.7.1990. After appearing on few subsequent dates upto 20.2.1992, she remained absent on all the dates during the period from 28.10.1992 to 14.12.1994 and thereafter again appeared on 27.1.1995.