MEHERUN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K. Bhuyan, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. J. Payeng, learned counsel represents respondent nos.2, 3 and 4 whereas M. B. Das, learned counsel represents respondent no.5. Ms. A. Verma, learned counsel appears for respondent no.6. None to represent respondent no.7.

(2.) Petitioner assails opinion dated 04.10.2018 passed by the Foreigners' Tribunal No.7, Barpeta in Case No.F.T. 289/2016, declaring her to be a foreigner/illegal migrant, having illegally entered into India (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 exhibited as many as 7 (seven) documents, the particulars of which may be noticed, as under :