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Gauhati HC Quashes Order of Foreign Tribunal Declaring Woman as Foreigner - (08 Feb 2021)

CIVIL

Gauhati High Court has observed that "citizenship of a person is a valuable right" while quashing an order of a Foreigners Tribunal which declared a woman a foreigner. The Court has observed that the Tribunal did not take serious steps to ensure the attendance of a crucial witness - the Headmaster who issued the school certificate which was relied on by the petitioner to trace back her lineage before March 24, 1971(the cut-off date for Assam NRC).

Tags : GAUHATI HIGH COURT   WOMAN DECLARED AS FOREIGNER  

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