KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Ms. Sunitha Kumari, learned counsel, takes notice for the respondents and by consent of both sides, the main writ petition is taken up for final disposal.

(2.) The petitioner is aggrieved against the Communication of the third respondent dtd. 10/4/2019 and consequently, seeks for a direction to issue Multiple Entry Visa to the petitioner.

(3.) The very same petitioner approached this Court and filed a Writ Petition in WP No. 10484 of 2019 and sought for a Mandamus directing the very same second respondent herein as the second respondent therein to dispose of her application submitted for converting her Tourist Visa to Multiple Entry Visa.