SYED KHAWAJA MOINUDDIN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) In this appeal, by special leave, we have already passed the order on 14th December 1966, and we now indicate our reasons for that order.

(2.) The appellant was born on April 6, 1938, at Suryapet in Nalgonda District, Andhra Pradesh, and was educated and brought up there until the year 1951. His father died in 1947. After the partition of India and the enforcement of the Constitution, the appellant, in August 1951, left for Pakistan where he stayed until 1955. In 1955, he returned to India on a Passport obtained from the Pakistan Government as a Pakistani citizen with a visa from the India Government. Even after the expiry of the visa, he continued to stay in India, but in August, 1963, he was deported to Pakistan. He came again to India with a passport, dated 4th December 1963 issued by the Pakistan Government with a visa from the Indian High Commission, dated 20th January 1964. He arrived in India on 5th February 1964. Subsequently, the question of deportation of the appellant by the Indian Government arose, and thereupon, the appellant filed a petition under Art. 226 of the Constitution challenging the order of deportation made by the Government of India. The petition was allowed by the High Court of Andhra Pradesh and the order of deportation was quashed on the ground that there had been no determination that the appellant had acquired Pakistani citizenship under S. 9 of the Citizenship Act by the Indian Government. Thereafter, the Government took up the question of determining the nationality of the appellant, and a notice was issued to the appellant on 19th March 1965 through the Government of Andhra Pradesh asking the appellant, within one month from the date of the service of the notice on him, to submit to the Government of Andhra Pradesh for onward transmission to consideration of the Central Government any representation that the appellant might wish to make.

(3.) The appellant made two representations. The later of the two representations was sent by him in the month of May 1965. The Government of India, on 18th August 1965, issued an order holding that the appellant had voluntarily acquired the citizenship of Pakistan. The appellant challenged this order by another petition under Art. 226 of the Constitution before the High Court of Andhra Pradesh, and that petition was dismissed by the order now under appeal before us.