SHABNAM BANU Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) The petitioner is seeking a writ of mandamus to the respondent to allow the petitioner's application for the issuance of passport.

(2.) Sri Shakeel Ahmed, the learned counsel for the petitioner submits that the petitioner and Mohammed Yunus got married on 4.5.2008. On account of incompatibility between them, the petitioner requested Mohammed Yunus to release her from the existing matrimonial tie and that the said Mohammed Yunus acceded to the request of the petitioner. In support of his submissions, he brings to my notice Khulanama (Annexure-C) and Acceptance of Khulanama (Annexure-D). He submits that subsequent to the divorce between the petitioner and Mohammed Yunus, she married Akmal Basha.

(3.) He submits that the petitioner's former husband, Mohammed Yunus lodged a complaint with Sanjaynagar Police, which has also culminated in filing of the 'B' false report.