MUSSTT. HASINA BHANU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Hoque, 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, 4 and 5. Ms. S. Khanikar, learned counsel appears for the NRC.

(2.) Petitioner assails opinion dated 23.05.2017 passed by the Foreigners' Tribunal, Bongaigaon No.2, Abhayapuri in BNGN/FT/Case No.1432/2010, declaring her to be a foreigner/illegal migrant, having illegally entered into India from Bangladesh after 25.03.1971.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that the petitioner is not a foreigner, as many as 14 (fourteen) documents were exhibited, the particulars of which may be noticed as under :