MARIAM NAMUBIRU Vs. UNION OF INDIA,

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Petitioner No.1- Ms. Mariam Namubiru, who is a citizen of Uganda, has filed the present petition seeking extension of visa in order to enable her to solemnise her marriage with Petitioner no. 2- Mr. Rahul Tyagi.

(3.) The case of the Petitioner No.1 is that she is a professional stylist who had come to India on her business visa in 2019. The said visa was valid till 25/4/2020. However, due to the Covid-19 pandemic, the Petitioner No.1 continues to reside in India. In May 2020, it is claimed that she and Petitioner No. 2 met and they got into a live-in relationship. The Petitioners are stated to have now decided to get married in India. However, in view of the fact that she does not have a valid visa, it is their case that their marriage cannot be registered in India.