SAROJANI SIKDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) 13.11.2019 (Manojit Bhuyan, J) Heard Mrs. M. Hore, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. A. Kalita, learned counsel appears for respondent nos. 2, 3, 4 and 5.

(2.) Petitioner assails opinion dated 08.10.2018 passed by the Foreigners' Tribunal No.2 Dhemaji at Silapathar in F.T. Case No.1952016, declaring her to be a foreigner, having illegally entered into the territory of India (Assam) after 25.03.1971 without any valid document.

(3.) 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 Surendra Nath Sarkar as her father. In support of her case, she exhibited as many as 5 (five) documents, the particulars of which may be noticed, as under