LUZ BONIFACIO BERNARDO Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD . Rule, returnable forthwith. Heard by consent.

(2.) THE petitioner, who is a Philippine National has been ordered to be deported from Indian by the impugned letter dated 19.02.2007, issued by the Dy. Superintendent of Police and Foreigners Registration Officer, Panaji, Goa.

(3.) MR . Rodrigues, the learned Counsel for the petitioner submitted that the petitioner has, in the meanwhile, married an Indian National and has a child who is about eight and half years old. She is due to appear for her examination sometime in the end of April, 2007. He further submitted that the petitioner has applied for citizenship under Section 5 of the Citizenship Act, 1955 and is awaiting orders on her application for citizenship.