DHANRAJ RAJENDRA PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Respective learned advocates waives service of notice of Rule for and on behalf of the respective respondents.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner, who is a USA citizen and a passport holder of that country, has sought a direction to quash and set aside the communication / notice dtd. 27/12/2022 by the Bureau of Immigration, India, under para 6 of the Foreign Order, 1948, by which, he has been refused entry into India.

(3.) The facts in brief are as under: