PURNIMA DEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N.N. Jha, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no. 1. Ms. B. Das, learned counsel represents respondent no.2 whereas Mr. A. Kalita, learned counsel represents respondent nos.3, 5, 6, 7 and 8. Ms. U. Das, learned counsel appears for respondent no.4.

(2.) Petitioner assails ex-parte order/opinion dated 14.07.2016 passed by the Foreigners' Tribunal No.1, Bongaigaon in BNGN/FT/Case No.2384/07, declaring her to be a foreigner of post 25.03.1971 stream.

(3.) Mr. Jha submits that the order of the Tribunal was passed without granting opportunity to the petitioner to contest the case and/or opportunity to discharge the burden as required of her under Section 9 of the Foreigners' Act, 1946.