NIRMALABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this writ-application filed under Article 226 of the Constitution of India the writ-applicant has prayed for the following reliefs, which read thus :-

(2.) This is an application filed under Article 226 of the Constitution of India challenging the inaction on the part of the respondent authority by not extending the Visa of the writ- applicant which expired on 10/1/2019 to stay in India and in this regard online application was preferred by the writ- applicant to respondent No.3 requesting to extend the Visa. The said application is pending.

(3.) In view of above, the writ-applicant is constrained to approach this Court. The Coordinate Bench of this Court by order dtd. 16/12/2021 passed the following order, which read thus :-