LIGY ABRAHAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the decision of the respondents to revoke the petitioner's status as an Overseas Citizen of India (hereafter 'OCI') and proscribe her entry in this country. The petitioner is residing in India since 2014.

(2.) The petitioner migrated to Houston, Texas, USA in May 2005 and completed her undergraduate degree in Architecture (B. Arch) from Anna University, Chennai, India in July 2006. Thereafter, in May 2010, the petitioner completed her Masters in Construction Management from University of Houston, in Houston, Texas, USA.

(3.) The petitioner was granted US Citizenship on 31.07.2012 and was issued a US Passport bearing No. 497756027. Thereafter, the petitioner applied for being considered as an Overseas Citizen of India. She was registered as an Overseas Citizen of India on 12.03.2014 and was issued an OCI Card bearing Registration No. A1539742 along with a life - long Indian Visa.