JAHURA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. L. Haque, learned counsel for the petitioner. Also heard Mr. A. Kalita, learned standing counsel for the Foreigners Tribunal; Ms. A. Verma, learned standing counsel for the NRC; Ms. G. Hazarika, learned CGC appearing for the Union of India and Mr. B. Das, learned standing counsel for Election Commission.

(2.) The petitioner has challenged the order dated 20.01.2018 passed by the learned Foreigners' Tribunal No. 5, Barpeta, Assam in FT Case No. 301/2016 declaring her to be the foreigner of post 25.03.1971 stream.

(3.) On a reference arising out of the IM(D)T Ref. Case No. 6647/A/98, the present petitioner namely, Jahura Khatun had entered appearance before the learned Tribunal and filed her written statement. She had produced 7 (seven) numbers of documents in support of her claim that she is not a foreigner within the meaning of Section 2 (a) of the Foreigner Act, 1946. Those documents are;