MUSSTT RABIA BEGUM @ KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.J. Atia, learned counsel for the petitioner. Also heard Mr. A.I. Ali, learned counsel for the Election Commission of India, Mr. J. Payeng, learned counsel for the State of Assam 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.916/2015 was registered in the Foreigners Tribunal, Nagaon Court No.10 th at Sankardev Nagar, Hojai.

(3.) Before the Tribunal, the petitioner submitted written statement and took the stand that she was born in village-Bengena Ati, Police Station-Doboka, Mouza- Niz Sahar Dist-Nagaon and after her marriage she is residing at village-Modertoli P.S. Doboka. A stand was taken that the name of the father was recorded in the voters list of 1966 of Village-Bengena Ati Mouza- Niz Sahar Dist-Nagaon as Abdul Hasim son of Asu Rahman, although the correct name ought to have been Abdul Hasim son of Gulam Rahman. A stand was also taken that in the voters list of 1970 of Village-Bengena Ati, the name of the father was recorded as Abdul Hasim Son of Gulam Rahman which according to the petitioner is the correct name of her father.