STADTMUELLER GABRIELE Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner " a German National " has filed the present petition, inter alia, impugning an order dated 30.07.2018 (hereafter "the impugned order") passed by respondent no.2 [Joint Secretary (foreigners division, MHA) & Appellate Authority] rejecting the petitioner's application for review of the order dated 28.09.2017.

(2.) The petitioner is, essentially, aggrieved by the decision of the Central Government denying the petitioner's request to be granted citizenship by naturalization in terms of Section 6(1) of the Citizenship Act, 1955 (hereafter "the Citizenship Act"). Factual context

(3.) The petitioner claims that she first visited India in the year 1983 with the prospect of sourcing Indian handicrafts, Gems and Jewellery but got involved in spiritual development. She claims that she visited and stayed at various places of pilgrimages and of religious importance and decided to settle down in the State of Goa. She claims that in the year 1996, she purchased a house property in Goa with the due permission of the Reserve Bank of India and has been residing there since then.