(1.) The order in File No.26027/30-2008-IC.II dtd. 20/11/2019 passed by respondent No.2 - Under Secretary to Government of India, Ministry of Home Affairs, Grih Mantralaya, North Road, New Delhi, holding that the petitioner ceased to be citizen of India has been challenged in this writ petition as being illegal, arbitrary, capricious, unconstitutional and in violation of Sec. 10(3) of the Citizenship Act 1955 and to set aside the same.
(2.) The pleaded case of the petitioner, in brief, is as under:
(3.) It is the case of respondent Nos.1 to 3 that the petitioner made false representation and concealed facts regarding details of his visit to abroad immediately preceding the date of his citizenship application under Sec. 5(1)(f) of the Act. He obtained registration of citizenship under Sec. 5(1)(f) of the Act by means of fraud, false representation and concealment of facts and his actions attract provisions of Sec. 10(2) of the Act which makes him liable to be deprived of his citizenship. The competent authority has considered several aspects with reference to provisions of Sec. 10(3) of the Act and finally took a decision by following the directions of this Court.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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