(1.) This writ petition is filed seeking the following relief:
(2.) Heard learned counsel for the petitioner, the Assistant Solicitor General appearing for respondent Nos.1 to 3 and the Government Pleader for Home appearing for respondent No.4.
(3.) It has been contended by the petitioner that he was born in India and his parents are Iranian nationals. The petitioner further submits that he has obtained Iran pass port and he has been frequently visiting India on visit visa from time to time. The petitioner further submits that when he was residing in India on stay visa, he has applied for Overseas Citizenship of India on 19.02.2016 and his case was considered by the respondents and rejected vide orders dated 06.11.2019 without assigning any reasons. Challenging the same, the present writ petition is filed.