Karnataka High Court
Mr. Issiaka Kamate vs Bureau Of Immigration on 23 January, 2018
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 23RD DAY OF JANUARY, 2018
BEFORE
THE HON'BLE MR. JUSTICE A.S.BOPANNA
WRIT PETITION No. 50649/2016 (GM-FA)
BETWEEN:
Mr.Issiaka Kamate,
Aged about 34 years,
R/at - No.1 1st Main Road, 1st Floor,
1st Cross, Opp. To Sunshine School,
Silver Cloud Layout,
Bengalore-560043
... PETITIONER
(By Sri./Smt : L. Srinivasa Babu and Associates,
L. Srinivasa Babu., Advocate)
AND
1. Bureau of Immigration,
Represented by the commissioner,
Ministry of home affairs, Government of India,
East Block-VIII, Section-1, R.K Puram,
New Delhi 110088.
2. The Deputy Police Commissioner,
Intelligence, FRRO, Bangalore,
5th Floor, TTMC A Block,
K.H Road BMTC Shanthinagar,
Bangalore-5600027.
3. The State of Karnataka,
Represented by Home Secretary,
Vidhana Soudha Bangalore-580001. ...2
2 W.P. No. 50649/2016
4. The Station House Officer,
Rammurthynagar Police Station,
2nd F Cross Rd, East of NGEF Layout,
Kasturinagar,
Bangalore-560016.
... RESPONDENTS
(By Sri./Smt : GA SD)
This Writ Petition is filed under Articles 226 & 227 of the Constitution of
India praying to direct the respondent to extent the student visa of the
petitioner and allow the petitioner to continue with his studies without any
interference by the local police. Direct the respondent to accept the petitioner
application on the grounds that the petitioner holds a valid passport until 2020.
This Writ Petition coming on for orders on this day the court made the
following order.
ORDER
Compliance in two weeks, failing which the petition will stand dismissed without reference to Bench.
Sd/-
JUDGE T By : JAY C By : R R By : JAY COPY Sd/-
ASSISTANT REGISTRAR