VIBHU KALRA Vs. REGIONAL PASSPORT OFFICE

JUDGEMENT

(1.) THIS is a writ petition whereby the petitioner seeks issuance of passport based on the information given in the application filed by him for that purpose.

(2.) THE short point, involved in the writ petition is, whether the respondent's insistence on inclusion of the name of the petitioner's biological mother, namely, one, Ms. Suparna Kalra, in the passport, which it intends to issue to the petitioner, is in order. There is no dispute that the petitioner was borne from the wedlock between Mr. Vikram Kalra and Ms Suparna Kalra.

(3.) IT is further averred in the writ petition that on 14.01.2008, the petitioner's father Mr. Vikram Kalra married, one, Ms. Shalini Kalra. The petitioner further avers that, along with Mr. Vikram Kalra, Ms. Shalini Kalra has been looking after his needs and has provided the necessary love and affection of a parent which, according to him, has not been extended by his biological mother. It is in these circumstances that the petitioner seeks inclusion of the name of his stepmother, Ms. Shalini Kalra, in the passport which the respondent intends to issue to him.