KHUDEZA KHATUN Vs. UNION OF INDIA.

JUDGEMENT

(1.) Heard Ms. R. Choudhury, learned counsel for the review petitioner. Also heard Mr. A. Kalita, leaned Special Standing counsel, Foreigners Tribunal, appearing for respondent Nos.2, 3 and 4 and Ms. U. Das, learned standing counsel, NRC, appearing for respondent No.6. None appears for the other respondents.

(2.) By this application the petitioner seeks review of the order dated 31.07.2018, passed in WP(C) No.4955/2018, by which the order dated 27.01.2017 passed by the learned Foreigners Tribunal, Bongaigaon No.2 at Abhayapuri, in Case No.BNGN/APR/FT-2/APR 693/2016, wherein the learned Tribunal had opined that the petitioner had entered into India from Bangladesh illegally subsequent to 25.03.1971 and had termed her to be a foreigner/illegal migrant of post 25.03.1971 stream, was upheld.

(3.) In paragraphs 11, 12 and 13 of the judgment under review, it was observed as follows:-