KIRANDEEP KAUR Vs. REGIONAL PASSPORT OFFICE

JUDGEMENT

(1.) Rule.

(2.) The facts in this case are not in dispute and are in a narrow compass. The writ petition can therefore be disposed of at this stage itself.

(3.) The parents of the Petitioner were Afghan Nationals. According to the Petitioner's father Mr.Manohar Singh, who is present in Court, he came to India along with his wife in 1979 and has since then been living in India uninterruptedly. On 27.3.1991 a Certificate of Naturalisation has been issued by the Government of India to both the parents of the Petitioner. The Petitioner was born in New Delhi on 4.2.1984 and has already travelled outside India on an Indian passport. Counsel for the Respondents have explained that this was permissible because of the naturalisation of the parents of the Petitioner, as she had not attained the age of majority.