HANUFA BIBI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H.R. Ahmed, 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, 3 and 4.

(2.) Petitioner assails orderopinion dated 31.07.2017 passed by the Foreigners' Tribunal - 10th Dhubri, Assam in Case No.- FT(10)AGM3842017, declaring her to be a foreigner, having illegally migrated from Bangladesh into Assam on or 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 Naba Kha, as her grandfather; one Kariman Bewa, as the grandmother; one Gunjer Kha as the father and one Sakina Bibi, as her mother. In support of her case, as many as 7 (seven) documents were exhibited, particulars of which may be noticed as under