Kerala High Court
Dr.Jaseela.K vs Union Of India on 12 April, 2023
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
WP(C) No.8498/2023 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Wednesday, the 12th day of April 2023 / 22nd Chaithra, 1945
WP(C) NO. 8498 OF 2023
PETITIONER:
DR.JASEELA.K, AGED 33 YEARS, D/O. MOHAMMED KUTTY, KANAKKAKKAL
HOUSE, KOZHIKKARA,KAPPUR P.O., KUMARANELLUR VIA. PALAKKAD, PALAKKAD
DISTRICT , PIN - 679552
RESPONDENTS:
1. UNION OF INDIA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, HOME DEPARTMENT, JAWAHAR LAL NEHRU BHAWAN 23-D,
JANPATH, NEW DELHI, PIN - 110011
2. REGIONAL PASSPORT OFFICER, REGIONAL PASSPORT OFFICE, SHIHAB THANGAL
ROAD, NEAR IDBI CORPORATE BRANCH, PANAMPILLY NAGAR, KOCHI, KERALA ,
PIN - 682036
3. PASSPORT SEVA KENDRA, MOOSA VAIDYAR MEMORIAL BUILDING, PERIYAR
NAGAR, ALUVA, KERALA 683101. [REPRESENTED BY ITS AUTHORISED
OFFICER.]
4. AHAMMED SHABIR KIZHAKKE PATTUTHODI, KANAKKAKKAL HOUSE, KOZHILLARA,
KAPPUR P.O., KUMARANELLUR VIA. PALAKKAD ( SOUGHT TO BE IMPLEADED )
Writ Petition (Civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to pass an interim direction directing the 3rd respondent to
consider and take follow up action on Exhibit.P6 application for renewal
of passport of the petitioner's son without insisting for putting his
father's name as guardian when the mother is the actual guardian of the
boy from the date of his birth, pending disposal of the writ petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
24.03.2023 and upon hearing the arguments of M/S G.HARIHARAN, PRAVEEN.H.,
K.S.SMITHA, V.R.SANJEEV KUMAR & GENTLE C.D., Advocates for the petitioner,
SRI.MANU S. DEPUTY SOLICITOR GENERAL OF INDIA for R1 to R3,SRI.
G.HARIHARAN, Advocate for R4, the court passed the following:
WP(C) No.8498/2023 2/3
RAJA VIJAYARAGHAVAN V, J.
-------------------------------------
W.P.(C) No.8498 of 2023
-------------------------------------------
Dated this the 12th day of April, 2023
ORDER
When the matter is taken up for consideration, the learned counsel appearing for the petitioner submitted that she has now preferred an application for renewal of the passport of the petitioner's minor son, and the same is pending.
The learned DSGI submits that the application shall be considered by the 2nd respondent and appropriate decision shall be taken within three weeks.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE IAP WP(C) No.8498/2023 3/3 APPENDIX OF WP(C) 8498/2023 Exhibit P6 A TRUE COPY OF THE ONLINE APPOINTMENT RECEIPT DATED 02.03.2023 ISSUED IN THE NAME OF THE PETITIONER'S CHILD WITH APPLICATION REFERENCE NO.23-1002732669