GULUMAN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Md. B. Islam, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. J. Payeng, learned counsel appears for respondent nos.2, 3, 4, 5 and 6 whereas Ms. B. Das, learned counsel appears for respondent no.7. Ms. A. Verma, learned counsel appears for respondent no.8.

(2.) Petitioner assails order dated 30.01.2019 passed by the Foreigners' Tribunal, Bongaigaon No.2, Abhayapuri in BNGN/FT/Case No.961/2009, declaring her to be a foreigner, having illegally entered into India (Assam) from Bangladesh after 25.03.1971.

(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 Ejaruddin as her father. In support of her case, she exhibited as many as 11 (eleven) documents, the particulars of which may be noticed, as under : Besides the documents above, the petitioner presented for examination one Abdul Barik (paternal uncle) as DW-2.