Gujarat High Court
Geetadevi Gotam Shah Alias Gokalani vs Union Of India & on 18 July, 2013
Author: Anant S.Dave
Bench: Anant S. Dave
GEETADEVI GOTAM SHAH ALIAS GOKALANI....Petitioner(s)V/SUNION OF INDIA C/SCA/16580/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 16580 of 2012 ================================================================ GEETADEVI GOTAM SHAH ALIAS GOKALANI....Petitioner(s) Versus UNION OF INDIA & 3....Respondent(s) ================================================================ Appearance: MR PH BUCH, ADVOCATE for the Petitioner(s) No. 1 DS AFF.NOT FILED (N) for the Respondent(s) No. 2 Mr. J.K. Shah, AGP for the Respondent(s) No. 3 MR JIGAR P RAVAL, ADVOCATE for the Respondent(s) No. 4 MR SHAKEEL A QURESHI, ADVOCATE for the Respondent(s) No. 1 NOTICE SERVED BY DS for the Respondent(s) No. 4 ================================================================ CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 18/07/2013 ORAL ORDER
Heard learned counsels for the parties.
Petitioner, Geetadevi Gotam Shah alias Gokalani, is a first year student of BDS course in B.J. Medical College, Ahmedabad. Being a minor at the relevant point of time, her name was entered into the passport of her mother as they were out of India and her parents later on settled in India since more than 13 years and her parents acquired Indian Citizenship. The father of the petitioner has also applied for her Indian Citizenship and, accordingly, an application was submitted on 25.7.2012. However, admission of the petitioner in the course of BDS in B.J. Medical College, Ahmedabad, was subject to the condition to bring a certificate of Indian Citizenship on or before 31.12.2012, failing which, her admission may stand cancelled. Having pursued the respective authorities, no procedure was followed, hence, the present petition is filed.
Upon issuance of notice, learned AGP appearing on behalf of the State of Gujarat has produced xerox copies of documents showing necessary formalities to be undertaken by the State Authorities for registration of Indian Citizenship under Section 6(1)(a) of the Citizenship Act, 1955 and, accordingly, the office of District Magistrate, Sabarkantha, at Himmatnagar, forwarded a detailed report to the Under Secretary, Home Department, Government of Gujarat, and, in turn, the Under Secretary, vide communication dated 10.7.2013, forwarded requisite details to the Under Secretary to the Government of India, Ministry of Home Affairs, Foreigners Division, New Delhi. All the above documents were received by respondent No.1-Union of India and xerox copies of the above documents are also submitted to learned Standing Counsel appearing for the Union of India.
Accordingly, respondent No.1-Union of India is directed to take a decision for registration of the petitioner as Indian Citizen in accordance with law and such decision be communicated to the petitioner as early as possible, preferably on or before 14.8.2013.
S.O. to 14.8.2013.
Copy of this order be given to learned counsel appearing for the Union of India for necessary compliance.
Direct service is also permitted.
(ANANT S.DAVE, J.) SWAMY Page 2 of 2