ANJANA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. G.P. Bhowmik, learned Senior Counsel for the petitioner. Also heard Mr. A. Kalita, learned counsel representing respondent Nos. 2 to 5. None appears for respondent No. 1.

(2.) The petitioner assails orderopinion dated 30.03.2017 passed by the Foreigners' Tribunal, Nagaon Court No. 7th at Lanka, Nagaon in F.TLCase No. 3782016, declaring the petitioner to be a foreigner of post 1971 stream on her failure to produce any document to prove her linkage with any of her projected father or mother or grandfather to establish her status of citizenship under the provisions of section 6A of the Citizenship Act, 1955.

(3.) On receipt of notice of Tribunal, the petitioner Smti. Anjana Das, wife of Uttam Das, village Singjuri, Police Station Lanka, DistrictHojai dully entered appearance and contested the case by filing written statement and her evidence on affidavit along with 7 (seven) Nos. of documents as exhibits. Before proceeding further, it may be stated that the petitioner, in the proceeding before the Tribunal, had projected one Harendra Kumar Das as her father, one Rani Das @ Ranibala Das, wife of Harendra Kumar Das as her mother, one Ramen Chandra Das as her paternal grandfather and one Nirode Chandra Das as her maternal grandfather.