AKIRAN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard B.J. Mukherjee, 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, 4 and 5. Ms. A. Verma, learned counsel appears for the NRC.

(2.) Petitioner assails opinion dated 25.07.2017 passed by the Foreigners' Tribunal, Bongaigaon No.2, Abhayapuri in BNGNFTCase No.20092007, declaring her to be a foreignerillegal migrant, having illegally entered into India from Bangladesh of post 1971 stream.

(3.) For the purpose of discharging burden as required under section 9 of the Foreigners Act, 1946 to prove that petitioner is not a foreigner, as many as 10 (ten) documents were exhibited by her, the particulars of which may be noticed, as under