Delhi High Court
Godwin Odinkpo Ogugua vs Union Of India & Anr. on 8 November, 2019
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3144/2019
GODWIN ODINKPO OGUGUA ..... Petitioner
Through Mr. R.A. Worso Zimik, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr. Virender P.S. Charak, Sr. Panel
Counsel with Mr. Anshuman,
Advocate G.P.
Mr. Shubra Parashar and Mr. Shreyas
Jain, Advocates.
% Date of Decision: 08th November, 2019
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
MANMOHAN, J: (Oral)
CRL.M.A. 39948/2019
Exemption allowed, subject to all just exceptions.
Accordingly, the application stands disposed of.
W.P.(CRL) 3144/2019 & CRL.M.A. 39947/2019
1. Present writ of habeas corpus has been filed by the petitioner, a
Nigerian national, seeking an order to restrain the respondents from
deporting him and to release him.
2. The facts as mentioned in the writ petition are that on 14 th June, 2017
the petitioner first came to India on a medical visa. Learned counsel for
petitioner states that the petitioner was in the process of applying for his visa
extension which he could not renew due to financial crunch caused by long
term medication. He further states that if the petitioner is deported at this
stage, it would result in separating him from his Indian live-in partner whom
he was planning to marry very soon.
3. The petitioner was taken into custody by respondent No. 2 and since
23rd October, 2019 has been kept in the Foreigners Deportation Camp (Seva
Sedan, Lampur, Delhi).
4. Learned counsel for petitioner submits that the respondents neither
issued a speaking order directing his detention at the deportation camp nor
produced him before any Court or issued any show cause notice asking him
as to why he should not be deported. He also submits that a coordinate
Bench of this Court in a similar matter being Kalivi Awomi & Anr. vs.
Union of India & Anr., W.P.(Crl.) 2626/2019 vide order dated 01st
October, 2019 has directed the Foreigners Regional Registration Officer
(FRRO), Delhi, to conduct proceedings denovo under the Foreigners Act,
1946, in accordance with law. The relevant portion of the said order is
reproduced hereinbelow:-
"Learned counsel appearing on behalf of the Union of
India, on instructions, states that since the order dated 17th
July, 2019, is not a speaking order, they seek leave to recall the
same with liberty to pass an appropriate speaking order, in
accordance with law, after affording an opportunity of being
heard to Mr. Precious Oluchi Agholor, holder of passport
No.A10414075, issued by the Federal Republic of Nigeria.
In view of the foregoing, the impugned order dated 17th
July, 2019, is recalled whilst reserving liberty to the Foreigners
Regional Registration Officer, Delhi, to conduct proceedings
denovo under the Foreigners Act, 1946, in accordance with
law, against Mr. Precious Oluchi Agholor and pass a speaking
order, after affording the latter an adequate opportunity of
being heard."
5. Though, no tenure or expiry date of the petitioner's visa has been
mentioned, yet admittedly petitioner's visa is no longer valid.
6. Neither any prayer for grant of extension of visa has been made nor
can be granted in the present proceedings. Accordingly, upon expiry of visa
by efflux of time petitioner has no legal right to stay in India.
7. This Court is further of the view that the order dated 01st October,
2019 passed in Kalivi Awomi (supra) lays down no general principle of law
as it is based on a concession made by the learned counsel for the Union of
India. The said order does not stipulate that a foreigner whose visa has
expired and who has not even applied for extension of the same is entitled to
stay in India as a matter of right.
8. Consequently, the present writ petition being bereft of merits is
dismissed.
MANMOHAN, J
SANJEEV SACHDEVA, J
NOVEMBER 08, 2019
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