SUSAN NATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Interference declined by the learned Single Judge, dismissing the writ petition in limini, is sought to be interfered in this appeal. The appellant, holder of British passport as well as Israel Passport, is a UK born Israel National, had come to India earlier, on a 'Tourist Visa' on the strength of the 'British passport' in the year 2009. Now, she has come on 'X Visa' on the strength of 'Israel Passport' on 14.10.2010 and is overstaying in the address shown in the cause title, despite the expiry of the said Visa on 16.03.2011 and is trying to continue here, somehow or the other.

(2.) The appellant is a writer, who proclaims to be a Social worker, Teacher, Community support worker, Counsellor and 2 Group facilitator and that her writings are stated as being accepted and appreciated world wide. The appellant came to India on 14.10.2010 from Tel Aviv, Israel, through Mumbai Airport, reaching Kozhikode for doing voluntary service to teach as 'honourary faculty' in the Institute of Palliative Medicine, a unit of Pain and Palliative Care Society, Government Medical College, Kozhikode. It is stated that she is a Clinical Psychologist and that she had promised the authorities of the Institute of Palliative Medicine that she would provide voluntary training to the Health care Professionals; which condition was incorporated in the Visa as well.

(3.) However, after reaching India, the appellant did not honour her words by her deeds, joining the Institute of Palliative Medicine to do the voluntary service as undertaken. She violated the Visa conditions and allegedly associated with some Muslim religious fundamentalists and was more eager to do something else. In the meanwhile, her Visa expired on W.A.No. 356 of 2012 3 16.03.2011, under which circumstance, she filed an application before the 5th respondent for extension of Visa. She filed another application before the Registration officer under the Foreigners Registration Act, 1946, Kozhikode district, for extension of the resident permit, so as to enable her to continue to reside in Kozhikode, in connection with her treatment for bodily ailments and some other purpose. Based on the enquiry conducted by the Special Branch of Police as to the suspected involvement of the appellant with some Muslim Religious Fundamentalist elements and some banned organisations, the second respondent issued "Quit Notice", which made the appellant to approach this Court by filing W.P.(C) 8641 of 2011.