AIRES ANTONIO MIRANDA RODRIGUES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri A. F. Diniz, learned Senior Advocate, Mr Ryan Menezes, learned Counsel for the Petitioner and Shri Pravin Faldessai, learned Deputy Solicitor General for respondents.

(2.) Rule. With the consent of the parties, Rule is made returnable forthwith and the petition heard finally.

(3.) By this petition, the petitioner invokes our jurisdiction under Article 226 of the Constitution of India and throws a challenge to the communication dtd. 6/6/2024 issued by the Respondent No.2 (FRRO), recording therein that the petitioner's application for grant of Overseas Citizen of India Card (OCI Card), under the Citizenship Act, 1955 is cancelled under Rule 32(2) of the Citizenship Rules, 2009.