NOORI KHATOON Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. I H Saikia, learned counsel for the petitioner. Also heard Mr. AI Ali, learned counsel for the Election Commission of India and Mr. J Payeng, learned counsel for the State of Assam appearing for the Foreigners Tribunal and Border Areas, Ms. A Verma, learned standing counsel for the authorities under the NRC 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) of Tinsukia, FT Case No. 79/D/06 in the Foreigners' Tribunal, Tinsukia was registered. Upon non-appearance of the petitioner, the reference was decided ex-parte by the order dated 15.07.2015.

(3.) The petitioner was declared to be a foreigner who entered India after 25.03.1971. In paragraph-2 of the order of the Tribunal, it was recorded that notice was issued to the petitioner and the said notice was properly served at her address.