PARMINDER PAL SINGH Vs. MINISTRY OF HOME AFFAIRS

JUDGEMENT

(1.) Present petition has been filed seeking the following reliefs:

(2.) We have heard learned counsel appearing on behalf of the Petitioner, who submits that the persons whose names appear in the list appended as Annexure P-1 to the writ petition, are 'stranded persons' in Afghanistan. The persons so mentioned fall in 4 categories viz. (a) Indian citizens; (b) Afghan Nationals of Indian origin, who have been granted E-Visas; (c) Afghan Nationals of Indian origin, whose applications for E-Visas are pending and (d) Afghan Nationals of Indian origin, who do not have a valid passport. It is submitted that directions be issued to the Respondents to facilitate evacuation of all the 227 stranded persons from Afghanistan to India by Chartered/Special Flights.

(3.) On a pointed query by the Court, learned counsel for the Petitioner is unable to clearly apprise the Court, the source of information on the basis of which the list appended at Annexure P-1 has been prepared. While the Petitioner has placed no material on record to prove the authenticity of the said list and the application/passport numbers mentioned therein, yet looking to the nature of the relief sought as well as the fact that the Petitioner has preferred two representations, seeking urgent relief from the Respondents herein, we deem it fit to dispose of the petition by directing the Respondents to look into the grievance highlighted by the Petitioner.