PURNIMA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J.P. Kachari, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. J. Payeng, learned counsel appears for respondent nos.2, 5 and 6 whereas Ms. B. Das, learned counsel appears for respondent no.3. Ms. A. Verma, learned counsel appears for respondent no.4.

(2.) Petitioner assails orderopinion dated 30.04.2019 passed by the Foreigners' Tribunal- II, Lakhimpur, North Lakhimpur in Lakhimpur FT-II (D) Case No.1142009, declaring her to be a foreigner, having illegally entered into India (Assam) from the specified territory of 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 she is not a foreigner, the petitioner projected one Bas Ch. Singha as her grandfather; one Hriday Singha, as the father and one Dashami Singha, as her mother. In support of her case, as many as 7 (seven) documents were exhibited, particulars of which may be noticed as under