PRANAV SRINIVASAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The Petitioner is aggrieved by an order passed by the respondent/Govemment of India (GOI) dtd. 30/4/2019. The aforesaid order, while rejecting the application of the petitioner seeking Indian Citizenship in terms of Sec. 8(2) of the Citizenship Act, 1955 (in short 'CA') permits him to apply for Citizenship under Sec. 5(1)(f)/(g) of the CA, if he so desires.

(2.) A preliminary question thus arose as to why the petitioner pursues this writ petition, seeing as the impugned order does not reject his claim for citizenship in toto, but leaves an avenue open, whereunder he could still obtain the relief claimed.

(3.) A perusal of Sec. 5(1)(f)/(g) of the CA indicates the existence of certain conditions based upon which, such status will be granted. Citizenship sought under the aforesaid provisions would necessitate residence of the petitioner in India for various stipulated periods and it is for this reason that the petitioner expresses no interest in this and would instead pursue his claim under Sec. 8(2) only, as he believes that he was an Indian Citizen to begin with and thus must be permitted to 'resume his citizenship'.