AI Structured Summary
Not yet generated for this judgment
Judgment
M G Uma, J
Heard learned counsel for the petitioners and learned Deputy Solicitor General of India for the respondents.
Petitioners are seeking issuance of writ in the nature of mandamus to direct respondent No.3 to consider their representation dated 29.04.2025 produced at Annexure-O and to restrain the respondents from taking coercive steps against the petitioners till 15.05.2025.
The petitioners have also sought for interim order directing respondent No.3 to extend the visa period by considering Annexure-O and till then allowing the petitioners to stay in India.
Learned Deputy Solicitor General of India has drawn the attention of the Court to the fact that the petitioners are minor children who have born to Indian mother through Pakistani national. The father of the petitioners had visited India once during 2016. The petitioners have arrived in India on 04.01.2025 along with their Indian mother for six months on visitor visa (stay stipulation 45 days).
It is a matter of fact that in view of the deadly terror attack at Pahalgam on 22.04.2025, the Union of India through the Cabinet Committee on Security (CCS) has taken a policy decision to suspend various visas including visitor visa and directed the Pakistani nationals to leave the country on or before 27.04.2025. The Under Secretary to Government of India passed the order dated 25.04.2025 regarding revocation of visa to Pakistani nationals. The Union of India through CCS has taken conscious decision to safeguard the interest of its citizens. Under such circumstances, I do not find any reason to interfere with the same to pass any order in favour of the petitioners.
Hence, the petition is dismissed.