MAYARUN NESSA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. U. Dutta, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. J. Payeng, learned counsel appears for respondent nos.2, 3, 4, 5, 6 and 7.

(2.) Petitioner assails orderopinion dated 14.06.2017 passed by the Foreigners' Tribunal, Nagaon Court No.7th at Lanka, Nagaon in F.T.LCase No.1502015, declaring her to be a foreigner, having illegally entered into the territory of India (Assam) after 25.03.1971 without any valid documents.

(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, as many as 6 (six) documents were exhibited, particulars of which may be noticed as under