MONOWARA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) 14.11.2019 (Manojit Bhuyan, J) Heard Mr. A.R. Sikdar, 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, 3 and 4. Ms. A. Verma, learned counsel appears for the NRC.

(2.) Petitioner assails orderopinion dated 18.11.2016 passed by the Foreigners' Tribunal, Bongaigaon No.2, Abhayapuri in BNGNFTCase No.31242009, declaring her to be a foreigner, having illegally entered into India from Bangladesh after 25.03.1971. Petitioner also assails the order dated 22.12.2016 dismissing the review petition filed for setting asidevacatingmodifying the order dated 18.11.2016.

(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 9 (nine) documents were exhibited particulars of which may be noticed as under