UNION OF INDIA Vs. REENA CHANDY,

JUDGEMENT

(1.) This Court by judgment dtd. 22/11/2021 in W.P.C No.4763 of 2021 has directed the petitioner to approach the 1st respondent by filing representation within a period of one month from the date of judgment and the 1st respondent shall consider the same as per the procedure specified and decide the question raised at the earliest in accordance with law and communicate the decision to the petitioner.

(2.) The respondents in the writ petition has filed this review petition stating that the Ministry of Home Affairs is the competent authority to consider the representation under Sec. 9(2) of the Citizenship Act, 1955. However, the Ministry of Home Affairs is not arrayed as a party in the writ petition. In the light of the above submission, the 'Ministry of Home Affairs, North Block, Central Secretariat, New Delhi - 110001' is suo motu impleaded as the additional 3rd respondent in the writ petition (W.P.C.No.4763 of 2021). The Registry may make necessary amendments in the cause title. The direction in paragraph '17' shall stand corrected as follows: