NOOR MOHAMMADBHAI KASAMBHAI VORA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner-Noormohammadbhai Kasambhai Vora, resident of Golden Society, Bhalej Road, Anand, Dist.Kheda, is an Indian National and a citizen of India.

(2.) By invoking jurisdiction of this Court under Article 226 r/w. Articles 19 and 21 of the Constitution of India; especially Section 5 of the Citizenship Act, 1955 (hereinafter referred to as 'the Act'), the petitioner has prayed for certain reliefs which are mentioned in the petition.

(3.) It is also relevant to note that this Court, to meet with the ends of justice, can grant any appropriate relief in view of nature of dispute brought before the Court and by the main relief the petitioner is trying to see that his wife-Anilabanu is conferred with the citizenship of India. Undisputedly, till the date of filing of the petition on 25th August, 2003, no such formal citizenship was conferred upon Anilabanu though she is a legally wedded wife of the petitioner since 1980.