PARUL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioners, wife and husband, by filing these two independent writ petitions have challenged the orders of the Foreigners Tribunal declaring them as foreigners. WP (C) No. 2287/2008

(2.) THE petitioner, Smti Parul Das, who is the wife of the petitioner in WP (C) No. 2288/2008 claims to be an Indian citizen by birth. She claims to be the daughter of one late Ramesh Chandra Das of the particular village in the district of Kamrup, Assam. According to her the name of her father was enrolled in the voter list of 1965. She was married to the petitioner in the second writ petition. However, no particulars have been furnished regarding such marriage, except the certificate dated 30. 10. 2006 stated to have been issued by the Gaonburha of the village certifying her marriage with Shri Gauranga Das.

(3.) WITHOUT disclosing anything in the writ petition as to what the petitioner did after receipt of notice from the Tribunal to establish her Indian citizenship for which the burden was on her under Section 9 of the Foreigners Act, 1946, she has blamed the Tribunal by making the following statements in paragraph 5 and 9.