MONJULA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Z. Hammad, learned counsel for the petitioner, Mr. A. Kalita, learned counsel for the State of Assam, appearing for the Foreigners' Tribunal and Border Areas, Ms. V. Verma, learned Standing Counsel for the authorities under the NRC, Ms. G. Sarma, learned counsel for the authorities under the Union of India.

(2.) On being referred by the Superintendent of Police, Border, Morigaon, resulting in D/N Case No. 767, dated 16.06.1998, the reference was registered as FT(D) 95/2012 in the Foreigners' Tribunal No. 5, Morigaon, Assam and subsequently renumbered as FT (D) Case No. 72/2015. Before the Tribunal, the petitioner took the stand that the contents of the verification report etc. are denied by her and also relies upon the voter lists of 1965 and 1970 in the name of her grandfather and voter lists of 1977 and 1985 in the name of her father to establish that she is a citizen of India. In the written statement, further reference was made to the certificate of the Gaon Burah, the revenue receipts and the copy of Jamabandi in respect of her father and some other original documents but without specifying the contents thereof.

(3.) We have perused the voter list of 1965 which shows the name of Alimuddin Bepari, son of Abbass age 55 years, house No. 226 of Village Moirabari, P.S. Laharighat at Sl. 688. The voter list of 1970 also shows the name of Alimuddin Bepari. The petitioner claimed that the aforementioned Alimuddin Bepari is the grandfather of the petitioner.