AIMAN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned counsel for the petitioner. Also heard Mr. AI Ali, learned counsel for the Election Commission of India and Mr. A. Kalita, 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.) The petitioner along with her father: Miya Hussain, mother: Rabiya Khatun, brother: Riyaz Uddin and sister: Mafida Khatun were referred by the Superintendent of Police, Border, Nagaon resulting in F.T. Case No. 1491/1988 before the Foreigners Tribunal, Nagaon.

(3.) The reference made against the petitioner and her other family members was given a final consideration by an ex-parte order dated 12.07.1999 and were held to be foreigners but entered the State of Assam between 01.01.1966 and 25.03.1971. By the said order they were also directed to register themselves with the Foreigners Regional Registration Office, Nagaon. The other family members of the petitioner accordingly got themselves registered on 03.10.2018 but the petitioner who is stated to be a vagabond could not get herself registered. The registration order in respect of the other family members have already been produced.