SUSAN NATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is an Israeli National born in U.K. She came to India on 14.10.2010 and has been in India ever since. The District Police Chief, Kozhikode City, passed Ext.P9 order dated 13.5.2011 directing the petitioner to leave India for the reasons stated therein. The petitioner is challenging that order on various grounds. The petitioner seeks the following reliefs:

(2.) THIS writ petition was filed on 24.5.2011. Ever since then the counsel for the petitioner has been seeking adjournment of this case. In fact at the request of the counsel for the petitioner this writ petition was adjourned for admission 12 times.

(3.) EXT .P9 reads thus: