MOHAMMED NOMAN AHMED ALMERI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court calling in question cancellation/rejection of his application for extension of Visa by the 3rd respondent/Foreigners Regional Registration Officer and seeks a consequential direction by issuance of a writ in the nature of mandamus directing the respondents to consider his application for extension of Visa.

(2.) Facts adumbrated are as follows:

(3.) Heard Ms. Ruha Latif, learned counsel appearing for the petitioner and Sri H.Shanthi Bhushan, learned Deputy Solicitor General of India appearing for the respondents.