POHARJAN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) 11.11.2019 (Manojit Bhuyan, J) Heard Mr. M.I. Hussain, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no. 1. Mr. J. Payeng, learned counsel represents respondent nos. 2, 5, 6 and 7. Ms. B. Das, learned counsel represents respondent no.3 whereas Ms. U. Das, learned counsel represents respondent no.4.

(2.) Petitioner assails opinion dated 04.12.2018 passed by the Foreigners' Tribunal, Bongaigaon No.2, Abhayapuri in BNGNFTCase No.962013, declaring her to be a foreigner of post 25.03.1971 stream.

(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 Sirajul Hoque as her father. In support of her case, as many as 11 (eleven) documents were exhibited, the particulars of which may be noticed, as under