TASLEEM MURAD Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is a citizen of Pakistan. She holds Pakistani Passport bearing No. 910815, dated 30-10-1998. She obtained VISA from the Government of India, the second respondent herein, travelled to India and arrived at Bombay on 1-3-2001. Her entry into India was marked with R.P.No. 1618/2001 with sticker No. 0226006. She was granted a residential permit by the Registration Officer for a period of ninety days. She came to Hyderabad on 2-3-2001 and married one Mohd. Azmat on 11-3-2001 at Hyderabad. She was granted a marriage certificate pursuant to Shiyanama, In view of the marriage with Mohd. Azmat, who is an Indian national, she applied to the third respondent for extension of her residential permit for a period of one year from 30-5-2001 to 29-5-2002. She alleged that she also made a similar request to the Government of India through the Commissioner of Police, Hyderabad, the third respondent herein, for extension of her VISA for a period of one year from 30-5-2001.

(2.) The petitioner continued her stay beyond the period of ninety days from the date of entry into India. She gave birth to a male child on 13-12-2001. In the meanwhile, her husband went to the United States of America for employment and he was arrested by the American Police allegedly in connection with a terrorist attack on World Trade Centre (WTC), New York City, on 11-9-2001. The husband of the petitioner is in the custody of the American Police. The petitioner again submitted an application to respondents 1 and 3 for a further extension of her residential permit for a period of two years from 30-5-2002 to 29-5-2004. The first respondent issued orders bearing No. l8267/PPts.-Al/2001-3, dated 17-6-2002, directing the petitioner to quit India immediately after service of the order. Assailing the said order, the present writ petition is filed.

(3.) When the matter was listed before me on 18-7-2002, I directed the learned Additional Standing Counsel for Central Government, Smt. Madhavi Devi, and the learned Government Pleader for Home to get instructions and/or to file counter-affidavits in the matter. On 30-7-2002, when the matter was listed, the learned Additional Standing Counsel for Central Government placed before me a wireless message received from the Under Secretary to the Govt. of India in the Home Department, informing that the Home Ministry is not aware of the application of the petitioner seeking extension of her VISA for a period of two years or the reasons for issuing the order to quit India given to her.