SHABASTA BHANU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. U.C., Rabha, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Ms. B. Das, learned counsel appears for respondent no.2 whereas Mr. J. Payeng, learned counsel appears for respondent nos.3, 5 and 6. Ms. A. Verma, learned counsel appears for respondent no.4. Petitioner assails the opinion/order dated 14.03.2019 passed by the Foreigners' Tribunal (10 th)

(2.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that she is not a foreigner, the petitioner projected one Mohammad Sheikh as her father and one Sukatjan Nessa as the mother. In support of her case, she produced and exhibited as many as 11 (eleven) documents, the particulars of which may be noticed, as under:

(3.) Petitioner examined herself as DW-1; one Muslim Uddin, projected as a relation of the petitioner, deposed as DW-2; one Shashangka Pathak, Gaonburah of village Cheki, deposed as DW-3 and one Munindra Pathak, Gaonburah of village Hathinapur, deposed as DW-4. It is the case of the petitioner that her birth-place is village Pub Kordoiguri and her matrimonial village is Hathinapur.