WAHIDA KHATUN @ WAHIDA BEGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.M. Barbhuiya, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. A. Kalita, learned counsel appears for respondent nos.2, 4, 6, 7, 8 and 9 whereas Ms. B. Das, learned counsel appears for respondent no.3. Ms. A. Verma, learned counsel appears for respondent no.5.

(2.) Petitioner assails the opinion/order dated 29.05.2019 passed by the Foreigners' Tribunal, 4th, Nagaon, Juria (Assam) in FT Case No.366/2016, declaring her to be a foreigner.

(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, the petitioner projected one Nurul Islam as her father. In support of her case, she produced and exhibited as many as 6 (six) documents, the particulars of which may be noticed, as under: