Karnataka High Court
Mrs. Navida Fatima vs Foreign Regional on 14 January, 2020
Author: P.S.Dinesh Kumar
Bench: P.S. Dinesh Kumar
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF JANUARY, 2020
BEFORE
THE HON'BLE MR.JUSTICE P.S. DINESH KUMAR
WRIT PETITION No.43059 OF 2019 (GM-RES)
BETWEEN :
MRS. NAVIDA FATIMA
W/O AWAL KHIR
AGED ABOUT 43 YEARS
R/AT NO.26, 3RD FLOOR
5TH CROSS, 1ST MAIN
RAHMATH NAGAR
BANGALORE-32 ...PETITIONER
(BY SHRI. MOHAMMED TAHIR, ADVOCATE)
AND :
1. FOREIGN REGIONAL
REGISTRATION OFFICER
5TH FLOOR, "A" BLOCK
TTMC, BMTC BUS STAND BUILDING
K.H.ROAD, SHANTINAGAR
BANGALORE-560 027
2. THE JOINT SECRETARY
FOREIGN DEPARTMENT
MINISTRY OF HOME AFFAIRS
NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110 001 ... RESPONDENTS
(BY SHRI. S.R. DODAWAD, CGC FOR
SHRI. ADITYA SINGH, CGC)
....
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2 TO
ISSUE THE OVERSEAS CITIZEN CARD (OCI CARD) TO PETITIONER'S
HUSBAND TOWARDS HIS FILE NO.INDB00B0X15.
THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Petitioner has filed this writ petition seeking a direction to the Joint Secretary, Foreign Department, Ministry of Home Affairs to issue Overseas Citizen of India Card to her husband.
2. Shri S.R.Dodawad, learned Central Government Counsel for the respondents submitted that petitioner had earlier approached this Court by filing W.P.No.35333/2017 wherein this Court vide order dated 17.09.2018 had directed the petitioner to file representation. Accordingly, petitioner has submitted representation dated 14.12.2018 to the FRRO, Bangalore and the same has been rejected by considered order dated 05th April 2019.
3. Learned CGC has filed a copy of order dated 05th April 2019 along with Memo.
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4. In view of the order dated 5th April 2019, this petition is rendered infructuous and it is accordingly dismissed.
No costs.
Sd/-
JUDGE Yn.