TARABHANU Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved by the judgment and order dated 4.9.2008, passed by the Foreigners Tribunal, Goalpara in FT Case No. 936/G/2006. She has also questioned the legality and validity of the Quit India Notice dated 11.11.2008, served on her directing her to leave India within the specified period.

(2.) By the aforesaid impugned order dated 4.9.2008 passed by the Foreigners Tribunal, Goalpara in FT Case No. 936/G/2006, the suspected foreigner involved therein, namely Sulekha Bibi, has been declared to be a foreigner to be deported from India.

(3.) It is the case of the petitioner that she is not Sulekha Bibi but her name is Salema Bibi (Khatun), wife of Abul Kalam. According to the petitioner, both the notice from the Tribunal as well as the Quit India Notice dated 11.11.2008 have been served on her by force by the police.