BANESA KHATOON Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.B. Choudhury, 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 and 4. Ms.B. Das learned counsel represents respondent No. 5 whereas Ms. A Verma, learned counsel represents respondent No. 6.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner assails the impugned order, dated 25.04.2019, passed by the Foreigners' Tribunal No. 2, Nagaon in F.T. Case No. 36452011, declaring the petitioner to be a foreigner, who had entered into India (Assam) on or after 25.03.1971.

(3.) Be it mentioned here that based on a reference made by the Superintendent of Police (Border), Nagaon vide S.P. Ref. Case No. 7512001 under the Foreigners' Act 1946 expressing doubt regarding the nationality of the petitioner, F.T. Case No. 36452011 was registered.