OBINNA JEREMIAH OKAFOR Vs. FOREIGNERS REGIONAL REGISTRATION OFFICE

JUDGEMENT

(1.) The appellants have filed the present appeal impugning an order dtd. 14/8/2025 passed by the learned Single Judge of this Court in WP.No.15380/2025 (GM-PASS). The said petition was preferred by the appellants as well as one Cyril Udoka Odigbo (arrayed as petitioner No.3 in the said petition). The said petitioners had filed the petition, inter alia, praying that they be released from detention and that further directions be issued to the respondents to extend the visa of petitioner No. 1 (appellant No. 1). The said writ petition was dismissed in terms of the impugned order.

(2.) The respondents had filed a statement of objections alleging that petitioner No. 3 was impersonating Cyril Udoka Odigbo, a Nigerian national and a student of Rayat Bahra University, Mohali, Punjab. It is stated that during further enquiries, it was established that Cyril Udoka Odigbo was a regular student pursuing the Bachelor of Business Administration (2024-2027) in Mohali.

(3.) Petitioner No.3 has not preferred any appeal against the impugned order.