YARO KHAN @ AHMAD SHAH Vs. UOI

JUDGEMENT

(1.) The petitioner, in W.P.(C) No.2599/2007 seeks a declaration that he is an Indian citizen by birth and a direction to the respondents to treat him as an Indian national by birth; he also impugns the order dated 13.04.2006 of his deportation from India and seeks to restrain the respondents from taking any action towards his deportation.

(2.) W.P.(C) No.4112/2007 has been filed impugning the order of cancelling / impounding the Indian passport earlier issued to the petitioner and seeks a mandamus for issuance of a fresh passport to the petitioner.

(3.) Notice of both the petitions was issued and vide interim order dated 04.04.2007 in W.P.(C) No.2599/2007, which continues to be in force, deportation of the petitioner was stayed.