JELEKHA KHATUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.T. Sarkar, learned counsel for the petitioner as well as Ms. G. Hazarika, learned counsel representing respondent no.1. Mr. J. Payeng, learned counsel represents respondent nos.2, 3 and 4.

(2.) Petitioner assails the order dtd. 15/7/2017 passed by the Foreigners' Tribunal No.8, Dhubri in F.T. Case No.8/88/GKJ/2016, declaring her to be a foreigner of post 25/3/1971, having illegally entered into India (Assam) without authority and valid documents.

(3.) In the proceedings of said F.T. Case No.8/88/GKJ/2016, the petitioner appeared, filed written statement with documents and also adduced evidence on affidavit. The case was decided on contest.