NARGIS BANU Vs. CHIEF IMMIGARATION OFFICER

JUDGEMENT

(1.) Mrs.Sunitha Kumari, learned counsel takes notice for the respondents. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.

(2.) The petitioner has filed the present Writ Petition for issuance of a Writ of Mandamus, directing the fourth respondent namely Foreigners Regional Registration Office, (FRRO Chennai), to give a copy of the Look Out Circular order and the details relevant to "Black listing" issued as against the husband of the petitioner namely Mr.Mohamed Sadaqathullah Basheer Ali, as requested in the letter dated 22.01.2020.

(3.) On an earlier occasion, this Court had the advantage of examining the averments made in W.P.No.30326 of 2019 filed by the very same petitioner namely Nargis Banu. This writ petition has also been filed by her on behalf of her husband namely Mr.Mohamed Sadaqathullah Basheer Ali. W.P.No.30326 of 2019 had been filed for directing the immigration authorities to refrain from preventing the petitioner's husband Mr.Mohammed Sadaqathullah Basheer Ali holding British passport No.560595309 from entering into India. A relevant paragraph is extracted hereunder:-