SASIKUMAR @ SASI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The Petitioner has approached this Court with a prayer, for issuance of writ, in nature of certiorari, to quash the order, dated 4.9.2008, passed under Section 3(2)(e) of Foreigners Act, 1946.

(2.) The Petitioner, vide the impugned order was directed, not to leave the boundaries of the special camp for Sri Lankan Immigrants/Refugees, identified and located by the Collector, Kancheepuram District, at Chengalpattu, except with the permission of the Collector.

(3.) The Petitioner has challenged the impugned order, being without jurisdiction, by submitting that the Petitioner does not fall under the Foreigners Act, 1946, being a citizen of India.