INDIRA M. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court seeking following prayers:

(2.) Heard Sri.K.S.Harish, learned counsel appearing for petitioner and Sri.S.R.Dodawad, learned Central Government Counsel appearing for respondent Nos.1 and 2.

(3.) Learned counsel for petitioner would contend that the issue in the lis would stand covered by the judgment rendered by this Court in W.P.No.22378 of 2022 dtd. 15/12/2022 which concerns issuance of passport to a minor, notwithstanding the father objecting to the same by not giving a no objection for grant of passport to the minor.