Karnataka High Court
Omid Ebrahimi Doroodzani vs State Of Karnataka on 16 January, 2019
Author: B.M.Shyam Prasad
Bench: B.M.Shyam Prasad
WP 62734/2016
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF JANUARY, 2019
BEFORE
THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD
W.P.No.62734/2016 (GM-PASS)
BETWEEN:
Omid Ebrahimi Doroodzani,
S/o Niaz,
Aged 27 years,
R/at # 48, 7th Main, 4th Phase,
7th Block, BSK 3rd Stage,
Bengaluru - 560 085. ... PETITIONER
(By Smt. Saraswathi.N., Adv. - Absent)
AND:
1. State of Karnataka,
Rep. by Foreigners
Regional Registration Office,
Bureau of Immigration,
Shanthinagar,
Bengaluru - 560 092.
2. Ministry of Home Affairs,
Government of India,
New Delhi - 110 001. ... RESPONDENTS
(By Smt. H.C.Kavitha, HCGP for R-1;
Sri Aditya Singh, CGC for
Sri C.Shashikantha, ASG for R-2)
This writ petition is filed under Article 226 of the
Constitution of India, praying to direct the respondents to
remove the name of the petitioner from the blacklist so as to
WP 62734/2016
2
enable the petitioner to arrive in India and pursue his
education in India, etc.
This petition coming on for Orders, this day, the Court
made the following:
ORDER
1. Vide order dated 12.03.2018, the petitioner was directed to serve the copy of the writ petition on Mr. C.Shashikanta, learned ASG.
2. It is submitted that the copy of the writ petition has not been served.
3. This matter was listed on 08.01.2019. None appeared on 08.01.2019 for the petitioner. None appears for the petitioner even today. In these circumstances, the petition is dismissed for default.
SD/-
JUDGE KK