JAHURA KHATOON Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Das, learned counsel for the petitioner. Also heard Ms. G. Hazarika, learned CGC, Mr. A. Kalita, Standing Counsel for respondent No.2 to 6.

(2.) By this writ petition filed under Article 226 of the Constitution of India, the petitioner has assailed the opinion dated 04.01.2019 rendered by the learned Member, Foreigners Tribunal- 4th, Nagaon, in F.T. Case No. 362/2015, arising out of Police Reference D Case No. 840/98, thereby declaring the petitioner to be a foreigner.

(3.) The very short point urged by the learned counsel for the petitioner is that the learned Tribunal had given its opinion without discussing the materials available on the record. In support of his submissions, it is submitted that the petitioner had examined her father as OPW-2 and the Sarkari Gaonbura as OPW-3, but in the impugned opinion, there is absolutely no reference or discussions thereon.