DAYA BEGUM 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. Also heard Mr. J. Payeng, learned counsel for respondent nos.2, 3 and 4; Ms. B. Das, learned counsel for respondent no.5 and Ms. A. Verma, learned counsel for respondent no.6.

(2.) Petitioner assails opinion dated 17.10.2017 passed by the Foreigners' Tribunal-II, Karimganj, Assam in F.T. Case No.59/2017, declaring her to be a foreigner, having illegally entered into India from Bangladesh on or after 25.03.1971.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that petitioner is not a foreigner, as many as 12 (twelve) documents were exhibited by her, the particulars of which may be noticed, as under :