MURLI WADHUMAL PARPIYANI Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present petition, the petitioners herein have challenged the two notices dtd. 23/10/2020 issued by the respondent No.1 to the petitioners seeking action of cancelling passport of the petitioners. The petitioners have also challenged the two orders dtd. 15/4/2021 passed by the respondent No.2 cancelling the Election card of the petitioners on the ground that the petitioners herein have submitted forged documents while applying for Election Card. In the aforesaid facts, the petitioners herein have prayed for the following reliefs:

(2.) Heard Mr. N.L. Ramnani, learned advocate appearing for the petitioners, Mr. Kshitij Amin, learned advocate appearing for the respondent Nos.1 and 3 and Mr. Sahil M. Shah, learned advocate appearing for the respondent Nos.2 and 4.

(3.) When the matter was taken up for hearing, it was fairly submitted by Mr. Ramnani, learned advocate appearing for the petitioners, that the petitioners herein have applied for citizenship by an application dtd. 5/5/2021. Mr. Ramnani, learned advocate, on instruction, restricts his prayers to paragraph 23(D) and submits that application, which is filed by the petitioners herein before the respondent No.3, be considered in accordance with law under the provisions of the Indian Citizenship Act .