AMRITA BARMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The extra-ordinary jurisdiction of this Court has been sought to be invoked by filing this application under Article 226 of the Constitution of India by putting to challenge the opinion rendered vide judgment and order dated 24.12.2018, passed by the learned Member, Foreigners Tribunal, Kokrajhar, in F.T. Case No. K/FT/D/2763/12. By the impugned judgment, the petitioner who was the Proceedee before the learned Tribunal has been declared to be a foreigner post 25.03.1971 and consequent orders of pushing back has been passed.

(2.) The facts of the case may be put in a nutshell as follows:

(3.) We have heard Shri A. T. Sarkar, learned counsel for the petitioner. We have also heard Ms. A. Borgohain, learned Standing Counsel, Election Commission, representing respondent No. 2; Shri J. Payeng, the learned Standing Counsel, F.T., representing respondent Nos. 3, 5 and 6; and Ms. U. Das, learned Standing Counsel, NRC, representing respondent No. 4. None appears for the Union of India.