NUREZA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.A. Barbhuyan, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Ms. B. Das, learned counsel represents respondent no.2 whereas Mr. J. Payeng, learned counsel represents respondent nos.3, 4 and 5. Ms. A. Verma, learned counsel appears for respondent no.6.

(2.) Petitioner assails ex-parte order dated 15.06.2012 passed by the Foreigners' Tribunal, Golaghat in Case No.FTG.(D) 123/2007, declaring her to be a foreigner.

(3.) As it transpires from the materials available on record, the petitioner responded to the notice issued by the Tribunal and appeared on 26.04.2010 and the next date was fixed on 07.07.2010 for filing written statement and documents. On 07.07.2010 the petitioner remained absent without steps. Even thereafter, on as many as 10 (ten) occasions i.e. 16.08.2010, 23.09.2010, 28.10.2010, 28.12.2010, 08.04.2011, 10.06.2011, 29.08.2011, 22.11.2011, 16.02.2012 and 27.04.2012 petitioner remained absent without any steps. In such a situation, an adverse view was taken by the Tribunal and the impugned ex-parte order/opinion dated 15.06.2012 was rendered.