S.NANCY NITHYA Vs. GOVT. OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court seeking issuance of a writ in the nature of mandamus directing the 2nd respondent/ Regional Passport Officer, Bangalore, to renew/re-issue passport in terms of her application dtd. 2/7/2022.

(2.) Heard Sri M.S. Raghavendra Prasad, learned counsel appearing for the petitioner and Sri Aditya Singh, learned Central Government Counsel appearing for the respondents.

(3.) Brief facts that leads the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows:- The petitioner and one K.Shivakumar got married on 16/7/2009. From the wedlock a child is born and later, named as Sachin Anant, who was also issued a passport - a minor's passport. It appears that after about 8 years, after the birth of the child, the relationship between the petitioner and her husband turned sore. The petitioner files a petition in M.C.No.174 of 2020, seeking a decree of divorce. It is submitted that the case is posted for its judgment on 25/11/2022. Earlier the petitioner had also filed a petition seeking custody of the minor son before the concerned Court in G & W.C. No.40 of 2019. The said case is pending consideration before the concerned Court.