JOYGUN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. F. A. Hassan, 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, 5, 6 and 7 whereas Ms. B. Das, learned counsel appears for respondent no. 3. Ms. U. Das, learned counsel appears for respondent no. 4.

(2.) The Foreigners' Tribunal, Lakhimpur, North Lakhimpur passed order dated 31. 03. 1987 in F. T. Case No. 163/1987, declaring the petitioner to be a foreigner, having illegally entered into Assam after

(3.) Mr. Hassan submits that in the aforesaid order dated 31. 03. 1987 there was no direction for registering the name of the petitioner before the concerned Registering Authority. Moreover, the petitioner was not aware of the order/opinion at the appropriate time. It was only when her name did not appear in the draft NRC list and on enquiry so made at the NRC Seva Kendra, the petitioner came to learn that as per order dated 31. 03. 1987 passed by the Foreigners' Tribunal, Lakhimpur in F. T. Case No. 163/1987 she was declared as a foreigner of the 1966-1971 stream. Also, she was not aware of the fact that she was required to register her name and/or the consequences that may follow for not registering the name before the said Authority. Prayer is made that despite opinion having been rendered way back on 31. 03. 1987, she be granted an opportunity to register her name before the Foreigners Regional Registration Officer, Lakhimpur for the ends of justice.