SAJIRAN NESSA @ SAJIRAN KHATUN Vs. STATE OF ASSAM, THROUGH THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM, HOME AFFAIRS, DISPUR GHY

JUDGEMENT

(1.) The petitioner, who claims to be an Indian citizen, by birth, is aggrieved by the judgment and order dated 31.10.2007 passed by the Foreigners Tribunal (III) Barpeta in FT Case No. 22(111) of 2007, declaring her to be a foreigner (Bangladeshi national) who entered into Assam after 25.3.1971.

(2.) I have heard Mr. S. Alim, learned Counsel for the petitioner as well as Ms. R. Chakraborty, learned Addl. Senior Govt. Advocate, Assam. I have also heard Mr. S. Chakraborty, learned CGSC.

(3.) In the writ petition, the petitioner has named her as Sajiran Nessa @ Sajiran Khatun. According to her she was born in village Chakirbhita under PS-Barpeta in the District of Barpeta in the year 1964. She has named her parents as Haider Ali and Hamela Khatun. Her husband is Hasmat Ali. She claimed that her name appeared in the voter list of 1997.