S THIYANAYAGUY AMMAL Vs. BUREAU OF IMMIGRATION

JUDGEMENT

(1.) The petitioner has approached this court seeking mandamus directing the respondents to grant permission to her son Mr.Alain Anandane to visit Pondicherry and Chennai for a few days.

(2.) This Court considering the age of the petitioner who is in the evening of her life, suggested the respondents' counsel to find out whether there was any possibility of allowing the petitioner's son to land in Chennai and to allow the petitioner to meet her son in the Airport itself for a few hours so that the mother who gave birth the son could have the satisfaction of meeting her son. Counsel for respondents 1 and 2, submitted that Home Ministry is the competent authority to take a deccision in this regard. Hence this court suomotu impleaded the Secretary, Home Affairs, Union of India as third respondent to the writ petition by order dated 2.8.2010. Para 3 of the order of this Court is extracted as follows:

(3.) The case of the petitioner is that her son Mr.Alain Anandane is in Parrys, France. Earlier up to 2008 her son visited India and stayed with the petitioner. She contends that she is aged about 85 years and suffering from various ailments and she wants to see her son.