NAROMATTIE DEVI GANPAT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Vineet Kumar Singh, learned counsel for the petitioner and Shri S.P. Singh, learned Assistant Solicitor General of India (ASGI) assisted by Sri Sanjay Kumar Om, learned counsel for Union of India.

(2.) The factual matrix of the case is that, the petitioner is a citizen of United States of America though born in Guyana, but of Indian origin. Her grandfather Bishnath hailed from Allahabad, Jaunpur and Hania, who was sent from Calcutta by a ship "EMS" to Guyana (British Guyana) vide Immigration no.104709. The petitioner is also great granddaughter of Ganesh and Janki hailing from Jaunpur and Hania respectively, who travelled via Ship from Calcutta to Guyana. In proof of this, the petitioner got an apostille copy of her grandfather's immigration certificate from National Archives of Guyana, which clearly showed that they immigrated by Ship 'Delhet' on 10/10/1882 and it also carried the immigration certificate of her grandmother Janki.

(3.) The petitioner applied for "Ancestry Certificate" for her ancestors Bishnath, Ganesh and Janaki, which were issued to her by the Village Pradhan of village-Sarigaon, Tehsil-Mariyahoo, District-Jaunpur, Uttar Pradesh on 3/10/2022, mentioning therein that Ganesh hailed from Ahir Caste and belonged to the family of Sadho and Matabhik, who were deported by the Britishers. The ancestry chart of the petitioner is as follows:- Janki (Daughter of Bhola) - was great grandmother of petitioner, who had immigrated to Guyana on 10/10/1882 vide immigration no.104709 | Bishnath (son of Janki) | Khemraj (son of Bishnath) | Naromattie Devi - (Daughter of Khemraj, Petitioner)