PHILIP MAMMEN KOSHY Vs. MINISTRY OF HOME AFFAIRS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, seeking for issuance of Writ of Certiorarified Mandamus, to direct the first respondent to regularize the petitioner to stay in India and to further direct 3rd respondent to grant the petitioner the long Term Visa (L.T.V.)/Resident Permit (R.P.) pursuant to the communication and direction of the 1st respondent dated 13.07.2010 in No.26013/119/2007-IC.II within fixed time frame as may be decided by this Court.

(2.) The facts and circumstances which led to the filing of the Writ Petition, are as follows:

(3.) On behalf of the respondents 1 and 3, a counter affidavit has been filed. In the counter affidavit, the facts as stated above, have not been controverted or disputed. The only point on which, the claim of the petitioner could not be considered for grant of citizenship is non-fulfillment of certain requirements, which are enumerated in para 8 as extracted hereunder: