GIRI KRISTIAN CSISZAR Vs. UNION OF INDIA,

JUDGEMENT

(1.) Learned Standing Counsel has filed counter affidavit on behalf of respondents 3 to 5 which is taken on record.

(2.) This is a petition at the instance of a Finnish national seeking citizenship of India by naturalisation as per the provisions en-grafted under Sec. 6(1) of the Citizenship Act, 1955 (hereinafter referred to as the Act of 1955).

(3.) As per the pleadings worded in the petition, the petitioner claims himself to be a citizen of Republic of Finland, who was born on 29/12/1981. According to the petitioner in the year 1983, he visited India at the age of 2 years along with his parents and stayed in India for approximately two months. Subsequently, from 1985 to 1990, the petitioner went to Australia in order to pursue his studies and thereafter in the year 1990 again he came back to India and lived in the birth place of Lord Sri Krishna i.e. Vrindavan for approximately six months. In the meantime, from 1990 to 1996, the petitioner pursued his education upto High School level and thereafter from 1997 to 2000, he pursued his studies in Computer Mechanic from Finland. As per the pleading the petitioner had spiritual bent of mind and he got attracted towards the preaching and the aura of Lord Krishna so he came to India and in the month of August, 2001 and he joined one of the Ashram in Vrindavan in the State of Uttar Pradesh and become the disciple of Narayan Goswami Maharaj