CHRISTALINA OCTAVIA NUNES Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Heard Mr. S. Desai, learned counsel for the Petitioner and Mr. P. Faldessai, learned Addl. Government Advocate for the Respondents.

(2.) Rule. With the consent and at the request of the learned counsel for the parties, Rule is made returnable forthwith.

(3.) The Petitioner is a British National and has instituted this petition through her duly constituted guardian Mr. Charles Oscar Telles. The guardian in turn has executed a power of attorney in favour of Mr. Larry Holmes, who has signed the present petition and deposed to the facts therein.