SHAMIM BANO Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order of deportation of the four minor children of Mst. Shamim Bano, the petitioner.

(2.) The brief facts of the case which are relevant for the disposal of this writ petition are that the petitioner is a citizen of India. Her father resides at Macca. The petitioner went to Macca on an Indian passport which is valid up to 1983.

(3.) On 28-2-1975, the petitioner married one Mirza Aziz Beg, a Pakistani national. Out of this marriage four children were born. The youngest son is said to be about 6 months' old, while the eldest daughter is said to be 3 years and 9 months' old. The petitioner came to India along with four children and her husband on 21st March, 1979. The petitioner was travelling on an Indian passport, while her husband and her four children came to India on a passport issued by the Pakistan Government. The visa which was issued by the Indian authorities permitted their stay in this country up to 20th May, 1979.