NILJAN Vs. UNION OF INDIA AND 6 ORS.

JUDGEMENT

(1.) Heard Mrs. H. Ahmed, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no. 1. Also heard Mr. J. Payeng, learned counsel for respondent nos.

(2.) , 3, 6 and 7; Ms. B. Das, learned counsel for respondent no. 4 and Ms. U. Das, learned counsel for respondent no. 5. 2. Petitioner assails opinion dated 30. 05. 2019 passed by the Foreigners' Tribunal No-4 th, Barpeta in F. T. Case No. 404/2016, declaring her to be a foreigner/illegal migrant, having entered into Assam on or after 25th March, 1971.

(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 Mukaddas Ali as her grandfather, one Fulbanu/Fulbahar Nessa as the grandmother and one Pashan Ali as her father. In support of her case, as many as 9 (nine) documents were exhibited, the particulars of which may be noticed, as under: