MR.ALIREZA HEKMATNIA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is a citizen of Islamic Republic of Iran, was admitted to the B.D.S. Course at Vakkaligara Sangha Dental College and Hospital, Bengaluru in 2002. He has filed this petition seeking a direction to the respondent No.2 to extend his student visa till the completion of his studies at Bengaluru. He has also sought a direction to the respondent No.2 to return his original documents.

(2.) Sri. Shivakumar, the learned counsel for the petitioner submits that the petitioner's student visa period has expired in 2015 and that his application for the extension of the visa period has remained unconsidered. He submits that the petitioner has sought the extension of visa even before the visa period got expired. He submits that the petitioner's conduct is absolutely blemishless and flawless. The petitioner has not done anything warranting the rejection of his request for the extension of visa.

(3.) He submits that the Rajiv Gandhi University of Health Sciences ("RGUHS" for short) has issued the hall ticket and permitted the petitioner to appear for the fourth year of B.D.S. Course. He submits that the petitioner has booked his tickets to fly back to Iran on 20th instant. He requests that a direction be issued to the respondent No.2 to either to extend the visa period or to grant the exit visa. He submits that he is making this request on humanitarian ground.