KADARJAN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. R. Sikdar, learned counsel for the petitioner as well as Mr. J. Payeng, learned counsel representing the respondent Nos. 2 to 4. Also heard Mr. A.I. Ali, learned counsel representing respondent No. 5 and Ms. U. Das, learned counsel representing the respondent No. 6. None, however, appears for the respondent No. 1.

(2.) The petitioner assails the order/opinion dated 26.12.2018 passed by the Foreigners Tribunal No. 1st, Barpeta, Assam in F.T. Case No. 278/2016, declaring the petitioner to be a foreigner on her failure to establish her status of citizenship under Section 6A of the Citizenship Act, 1955.

(3.) The primary issue for determination is as to whether the petitioner, Kadarjan Nessa succeeded to establish her linkage with her projected father. The Tribunal had held that the petitioner had failed to prove her linkage with the projected father and, thus, had failed to prove her nationality.