SONSENI BEGUM @ SUNCHANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. G Deka, 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, 5 and 6 whereas Ms. B. Das, learned counsel appears for the respondent no. 3 and Ms. A Verma, learned counsel for the respondent No. 4.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner assails the final opinion, dated 15.03.2019, rendered by the learned Member, Foreigners Tribunal No. 5, Kamrup at Rangia in RFT Case No. 523(i)B/2016 declaring her to be a foreigner of post 1971 stream.

(3.) The Superintendent of Police (Border), Kamrup at Amingaon made a reference being Reference Police Case No. 860/02, expressing doubt about the nationality of the proceedee/petitioner herein and accordingly, to ascertain and give opinion whether she illegally migrated to India from the specified territory after 25.03.1971. Subsequently, the said reference was registered as RFT Case No. 523(i)B/2016 in the Tribunal of learned Member, F.T. No. 5, Kamrup, Assam.