SHERRY LOUISE CLARK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner No. 1 who is wife of petitioner No. 2 is an u. S. National and the petitioner No. 2 is husband of petitioner No. 1 and he is a citizen of India. These two petitioners moved the instant writ application questioning the validity of the impugned order dated 9th March, 1983 rejecting the application of petitioner No. 1 for grant of extension of stay in India as well as the impugned order dated 19th march, 1983 rejecting her application for indian citizenship, annexed as annexures e and F respectively to the said petition.

(2.) THE facts of the case in short is as follows :-The petitioner No. 1 came to India as a tourist sometime in 1976 and after coming to India she contacted Mother teressa and she was interested in the organisation of Mother Teressa and decided to devote and dedicated herself to the causes of uncared for orphan children staying in jails and also hospitals and other institution in a hopeless condition.

(3.) IN 1977 the petitioner no. 1 again came to India and worked with the mother Teressa for about 5 months for rehabilitation of abandoned and orphan children. Thereafter she herself established an organisation known as "international Mission of Hope (India)Society", hereinafter referred to as I, M. H. India) and registered the same under the West Bengal Societies Registration act 1961. The Registered Office of the said Society is at 35/6, Tollygunge Circular Road, calcutta-53 and the petitioner has become the founder President of the said Organisation. It has been stated that some doctors, nurses and Ayahs have been engaged to look after a number of orphan children kept in the said place.