BRIJLAL ZUMBARLAL SARDA Vs. AMRULLA ASADULLA IRANI

JUDGEMENT

(1.) Mr. Hegde, Government Pleader, states that the State Government does not desire to file an affidavit.

(2.) Heard.

(3.) This writ petition, which comes up before us for admission today, challenges the order of Government of India, Ministry of Home Affairs, dated the 1st May, 1986 passed under the provisions of section 9(2) of the Citizenship Act, 1955. The order holds that the first respondent had not voluntarily acquired Iranian citizenship.