NILIKA ASSINEN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) The bone of contention in the present case is the denial of issuance of Visa to the petitioners i.e. petitioner No.1-mother and petitioner no.2-minor daughter, by the Embassy of Finland, at New Delhi, in regard to the petitioners' travel to Finland, on the ground that the requisite consent of biological father of petitioner No.2, in connection with her travel to Finland, was not furnished.

(3.) In nutshell, the facts of the case, as placed before this Court by learned counsel for the petitioners are that one Mr. Fergus Oliver, a resident of Ireland, during his visit to India, established physical relationship with petitioner No.1, on the false pretext of promise to marry; Mr. Oliver, thereafter, did not return back to India, nor remained in contact with the petitioner No.1, and thus, there was no question of the marriage being solemnized between petitioner No.1 and Mr. Oliver. Out of such relationship, petitioner No.1 became pregnant and gave birth to a daughter (petitioner No.2).