SALEMA KHATOON @ SALEMA BIBI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. G Uddin, learned counsel for the petitioner. Also heard Mr. A.I. Ali, learned counsel for the Election Commission of India, Mr. J Payeng, learned counsel appearing for the Foreigners' Tribunal and Border Areas as well as Ms. G. Sarma, learned counsel for the authorities under the Union of India.

(2.) On being referred by the Superintendent of Police(Border) Nagaon, FT(D) Case No. 635/2015 was registered in the Foreigners Tribunal No.10, Nagaon at Sankardev Nagar at Hojai. In the written statement before the Tribunal, the petitioner took the stand that her name appears in the voters list of 1971 of village Nagayapam, PS: Jamunamukh, district Nagaon as Salema Bibi wife of Mannaf. But in the voters list of 1989 also of village Nagayapam her name was recorded as Salema Khatun, wife of Mannas Ali. The subsequent voters list of 2010 also shows the petitioner as Salema Begum, wife of Mannas Ali of village Nagayapam.

(3.) The petitioner exhibited the voters list of 1971 of village Nagayapam which contains the name of Salema Bibi, wife of Mannaf, aged 22 years. The voters list of 1989 which was exhibited shows the name of Manas Ali, son of Izat Ali, aged 45 years and Salema Khatoon, wife of Manas Ali, aged 35 years. The voters list of 2010 being exhibited also shows the name of Mannas Ali, son of Haydar Ali, aged 72 years and Salema Begum, wife of Mannas Ali, aged 62 years.