RUKIYA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mrs. H. Ahmed, 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.

(2.) Petitioner assails opinion dated 24.08.2017 passed by the Foreigners' Tribunal, Nagaon Court No.7th at Lanka, Nagaon in F.T./L/Case No.579/2016, declaring her to be a foreigner of 25.03.1971 stream.

(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, she exhibited as many as 18 (eighteen) documents, the particulars of which may be noticed, as under :