IRYNA CHAKRYZHOVA Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The petitioner seeks a mandamus thereby directing the respondent No.2 to convert the Business visa of the petitioner into Entry (X) Visa and to reconsider the petitioner's application dated 24.06.2016 afresh.

(2.) It is contended that the petitioner is a citizen of Belarus and was last issued business visa, by the respondents, with multiple entries for a period of two years, which was to expire on 03.08.2016. At this juncture, it may be noted that this Court by an interim order dated 29.07.2016 directed the respondents to process the application for extension of the visa of the petitioner. The visa of the petitioner has been extended till 16.08.2016.

(3.) The petitioner claims to be in a live-in relationship for the last 22 years with one Sh. Baldev Singh, who suffered hemorrhagic stroke on 06.05.2014 and was diagnosed with right hemiplegia with complete loss of speech. It is contended that the petitioner is the sole person responsible for taking care of Sh. Baldev Singh and her presence is constantly required for the same. It is contended that none of the family members of Sh. Baldev Singh are either in a position to take care of him or are in fact taking care of him. Sh. Baldev Singh is unable to take care and protect himself. It is contended that the petitioner is physically, mentally, financially and emotionally giving care to Sh. Baldev Singh, who is her live-in partner.