BAYLON TOME REMEDIOUS GOMES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr Zeller De Souza for the petitioner in Writ Petition No.359/2024 and Mr Shane Gomes Pereira for the petitioner in Writ Petition No.361/2024. Mr Pravin Faldessai, learned Deputy Solicitor General of India appears for the respondents in both these petitions.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The petitioners challenge communications dtd. 17/11/2023 and 11/5/2023, which are almost identical, by which the FRRO, Mumbai, has informed the petitioners that they are not eligible to apply for Overseas Citizenship of India (OCI) registrations as the previous Indian Passports of the petitioners had been revoked by the concerned issuing Indian Authority. These impugned communications are at Exhibit P (page 63) in Writ Petition No.359/2024 and Annexure D (page 25) in Writ Petition No.361/2024.