RENUHA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. D. Shivakumaran, the learned counsel appearing for the petitioner, Mr. S. Rajasekar, the learned Additional Central Government Standing Counsel for the first respondent and Mr. V. Viswanathan, the learned Additional Government Pleader, appearing for the respondents 2 to 4.

(2.) THIS petition has been filed praying for a writ of mandamus to direct the respondents to dispose of the application of the petitioner, dated 26. 6. 2000, relating to the request of the petitioner for registering her as a citizen of India, under Section 5 (1) (c) of the Citizenship Act, 1955.

(3.) IT has been stated that the petitioner, who is a citizen of Malaysia by birth, had come to India in the year, 1976. She had married one Mr. K. Thiyagarajan, who is an Indian by birth and a permanent resident in Namakkal District, on 5. 9. 1976. Subsequent to the said marriage they have been living at Salem after obtaining a residential permit, which had been periodically renewed. The application made by the petitioner to the fourth respondent, on 26. 6. 2000, has not been disposed of till date. It has been submitted by the learned counsel for the petitioner that the respondents 2 to 4 have recommended the case of the petitioner for the grant of Indian citizenship.