ALIBHIYA DAS Vs. UNION OF INDIA &ANR

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning the deportation order passed by respondent no.2 (FRRO) for deportation of the petitioner's husband - Mr Richmond Ugochukwu Madidi, who is a Nigerian National.

(2.) Admittedly, the Visa issued to Mr Richmond Ugochukwu Madidi had expired. The petitioner prays that the same be extended on payment of penalty.

(3.) The respondents have filed a counter affidavit, which indicates that Mr Richmond Ugochukwu Madidi (holder of Passport No.A05161440) had arrived in India on 16.03.2015 on a Medical Visa, that was issued to him in Lagos by the Indian High Commission. The said Visa was valid for a period of one month - from 04.03.2015 to 03.04.2015.