Delhi High Court - Orders
Khaleeqh Ahmed And Anr vs Union Of India And Anr on 7 April, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:09.04.2021 17:49:34
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12395/2019 & CM APPL. 50645/2019 & 10119/2020
KHALEEQH AHMED AND ANR. ..... Petitioners
Through: Dr. Farukh Khan and Mr. Abhigyan
Chaudhary, Advocates.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr. Ripudaman Bhardwaj, CGSC for
UOI. (M:9818030700)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 07.04.2021
1. This hearing has been done through hybrid mode (physical and virtual hearing).
2. The present petition has been filed by the Petitioners, namely, Mr. Khaleeqh Ahmed and Mr. Majid Laiq Ahmed praying for a declaration that Petitioner No.2 is an Indian citizen and for issuance of an Indian passport to him.
3. Dr. Farrukh Khan, ld. Counsel appearing for the Petitioners submits that Petitioner No.1 has been issued a letter dated 5 th April, 2021 by the Embassy of India, Doha, Qatar to the following effect:
"Mr. Khaleeqh Ahmed Father of Applicant, Mr. Majid Laiq Ahmed Doha (Qatar) Sir, Reference ongoing correspondence regarding registration of your son, Mr. Majid Liaq Ahmed as a Citizen of India and issue of an Indian Digitally Signed By:DINESH SINGH NAYAL Signing Date:09.04.2021 17:49:34 passport to him.
2. Ministry of Home Affairs of the Government of India has conveyed approval for registration of Mr. Majid Laiq Ahmed as citizen of India by descent under Section 4(1) of Citizenship Act, 1955 provided a declaration is given that Mr. Majid Laiq Ahmed does not hold the passport of any other country. Further, Mr. Majid Laiq Ahmed must renounce the citizenship of any other country or nationality of other country within six months of attaining full age.
3. Mr. Majid Laiq Ahmed may, therefore, submit the surrender certificate of Pakistani passport and renunciation of the citizenship of Pakistan to the Embassy of India, Doha. Embassy of India, Doha, shall register the birth of Mr. Majid Laiq Ahmed as a citizen of India and issue an Indian passport to him within one day of the receipt of surrender certificate of Pakistani passport and renunciation of the citizenship of Pakistan. "
4. In view of the above letter, since Petitioner No.2 has been recognized as a citizen of India and the Embassy of India, Doha, Qatar is willing to issue a passport to him, one day after the date he surrenders his Pakistani passport, it is submitted by ld. Counsel that the writ petition stands satisfied, if the Embassy is bound by the above communication.
5. Accordingly, binding the Respondents to the letter dated 5th April, 2021, the writ petition stands disposed of. All pending applications are also disposed of.
PRATHIBA M. SINGH, J.
APRIL 7, 2021/dk/T