OBINNA JEREMIAH OKAFOR Vs. FOREIGNERS REGIONAL REGISTRATION OFFICE

JUDGEMENT

(1.) The present writ petition has been filed by three foreign citizens namely, Mr.Obinna Jeremiah Okafor referred to as petitioner No.1, John Adekwagh Vandefan referred to as petitioner No.2 and Mr.Cyril Udoka Odigbo referred to as petitioner No.3.

(2.) Petitioner Nos.1 and 2 are Nigerian nationals and have assailed the action of Respondent No.1 in "Refusing to extend the visa and detaining them as well".

(3.) The facts made out are that the petitioner No.1 had come on a Student Visa to Bangalore which was valid upto 26/4/2025, which admittedly as on the date when the matter was taken up for hearing was cancelled. Insofar as petitioner No.2 is concerned, he had come on a Student Visa to pursue his studies at Karpagam Academy of Higher Education, Coimbatore, Tamilnadu on 5/11/2024 and in terms of the information furnished in the counter affidavit, as he had not registered, his visa is stated to have been cancelled.