SHAMARTHA BHANU @ SAMARTA BHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. J. Payeng, learned counsel represents respondent nos.2, 3 and 4.

(2.) Petitioner assails opinion dated 05.06.2017 passed by the Foreigners' Tribunal-I, Barpeta in F.T. Case No.143/2016, declaring her to be a foreigner of post 25.03.1971. Petitioner also assails the order dated 05.10.2017 passed in review petition for setting aside/vacating/modifying the order dated 05.06.2017 and for allowing the petitioner to adduce additional evidences of DW-2 and DW-3 was dismissed.

(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 exhibited as many as 6 (six) documents, the particulars of which may be noticed, as under :