KADARI SAIYAD MOHMADHANIF BHIKHUMIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners have preferred present petition seeking below mentioned reliefs:-

(2.) IN support of the reliefs prayed for by the petitioners, the petitioner no.1 has claimed that the petitioner no.2 is his son born in Pakistan. The petitioner no.1 has also claimed that originally, he was citizen of India and was holding passport No.E479848 which was issued by respondent no.4 in the year 1988. The petitioner no.1 has also claimed that at the relevant time, election card was issued in his name. The petitioner no.1 has further claimed that he was born at Junagadh and studied at Junagadh until 9th standard. It is also claimed by the petitioner no.1 that he worked for 29 days as peon in the State Bank of Saurashtra. It is also claimed by the petitioner no.1 that he was also issued ration card No.JN-41292 issued by the Mamlatdar, Junagadh.

(3.) IN this background, the petitioners have claimed that the petitioners do not want to go back to Pakistan and the petitioners have decided to stay in India and want to cut off relations with petitioner No.1's wife who is in Pakistan.