JAHANARA BEGUM Vs. UNION OF INDIA.

JUDGEMENT

(1.) The extra-ordinary jurisdiction conferred on this Court under Article 226 of the Constitution of India has been sought to be invoked by filing the instant petition. The petitioner has put to challenge the opinion rendered by the learned Foreigners' Tribunal No.4, Nagaon, vide Judgment and Order dated 29.12.2018 passed in F.T. Case No. 18/2016. By the impugned judgment, the petitioner has been declared to be a foreigner and consequent directions have been passed.

(2.) The facts of the case may be narrated briefly as follows:

(3.) A reference was made by the Referral Authority to the learned Tribunal for an opinion on the status as to whether the petitioner was a foreigner or an Indian citizen. On registration of the reference, notices were issued and the petitioner who was the opposite- party had contested the reference by filing written statement and adducing evidence.