PARISKAR BEGUM Vs. UNION OF INDIA.

JUDGEMENT

(1.) Heard Mr. S Islam, learned counsel for the petitioner. Also heard Mr. AI Ali, learned counsel for the Election Commission of India and Mr. A Kalita, learned counsel for the State of Assam appearing for the Foreigners' Tribunal and Border Affairs, Ms. A Verma, learned standing counsel for the authorities under the NRC as well as Ms. G Sarma, learned counsel for the authorities under the Union of India.

(2.) On being referred by the Superintendent of Police (Border), Nagaon, FT(D) Case No. 437 of 2015 was registered in the Foreigners Tribunal No.10, Nagaon at Sankardev Nagar, Hojai.

(3.) In the Tribunal, the petitioner submitted a written statement and took the stand that the father of the petitioner is Ajgar Ali Matbar, son of Haynor whose name appeared in the voters list of 1965 of village-Dhingbari Pathar, Mouza-Juria of Nagaon district. Stand was also taken that the name of Ajgar Ali also appeared in the voters list of 1971 of village-Dhingbari Pathar. The petitioner further took the stand that after her marriage with Abdul Karim, son of Ahed Ali, she had been residing at village-Nahargaon, police Station-Doboka.