RANDA CHEHAB Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has approached this Court under Article 226 of the Constitution of India challenging her deportation from Trivandrum, Kerala Airport on 28/11/2022 as arbitrary, unreasonable, illegal and unconstitutional.

(2.) It is stated that the Petitioner is a citizen of United States of America who had come to India under a valid visa, was deported from India by the Bureau of Immigration from Trivandrum Airport, Kerala on 28/11/2022.

(3.) The Petitioner states that she is a professional yoga teacher and has a Masters Degree in Global Health from Western University in the USA. It is stated that the Petitioner is also a licensed Physician Assistant in Montana, USA. It is also stated that the Petitioner is teaching yoga in USA since 2002 and she has incorporated the company under the business style name "Ashtanga Yoga School of Montana" in Montana, USA.