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Judgment
PURUSHAINDRA KUMAR KAURAV, J. (ORAL)
The present writ petition has been filed seeking quashing and setting aside of the impugned communication dated 02.04.2025 issued by respondent No. 1- Union of India, whereby the visa application of the petitioner’s wife, Mrs. Elena An, a citizen of Uzbekistan, was abruptly closed.
However, the stand taken by respondents in paragraph no.10 of the reply is as under:
“It is pertinent to mention here that review of the blacklisting of the petitioner's wife is under active consideration on merits before the blacklisting review committee. It is submitted that the issue involved is of illegal entry of a foreign national in India which is a serious breach of national security and punishable u/s 21 of the Immigration and Foreigners Act, 2025. Looking at the gravity of the situation in the matter, the decision on the blacklist review can be arrived only after inputs of all stakeholders are obtained. Therefore, no lime stipulation can be attributed to such decision process. The decision of the competent authority upon such review shall be communicated in due course.”
In view of the aforesaid stand taken by the respondents, and without entering into the merits of the controversy at this stage, the petitioner is granted liberty to place the petitioner’s version before the Blacklisting Review Committee by filing a comprehensive representation/affidavit along with all supporting documents, within a period of four weeks from today.
Upon receipt of such representation, the Blacklisting Review Committee shall consider the same on its own merits, after taking into account the material placed by the petitioner as well as the inputs of the concerned stakeholders, and shall take a final decision in accordance with law. Let the said exercise be completed expeditiously. The decision so taken by the competent authority shall be duly communicated to the petitioner forthwith.
With the aforesaid observations and directions, the present writ petition stands disposed of. All rights and contentions of the parties are left open.