M ALEXANDER Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The moot question, which arises for consideration, is as to whether the petitioner, who is a foreign national, with rejection of his application for extension of visa, and service of notice of exist, has any right to continue to stay in India, for pursuing litigation and taking care of an allegedly ailing citizen of India, of whom, he claims to be the adoptive father. Further, as to whether this Court has jurisdiction to authorize such stay.

(2.) At the threshold, we may record that petitioner's application dated 17.1.2017, for extension of visa, stands denied (rejected) by the Ministry of Home Affairs, Government of India, New Delhi and pursuant thereto, Superintendent of Police-cum-Foreigners Registration Officer, has now issued a fresh notice dated 16.5.2017, in the following terms:

(3.) We are informed by the learned Advocate General that petitioner has yet not complied with the same and that the authorities have taken all consequential actions, so stipulated under the law.