MANISHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition is for the following reliefs:

(2.) The petition assails the orders dtd. 20/11/2023 and 6/12/2024 20/11/2023 (hereinafter "Impugned Orders") whereby, the petitioner's application for issuance of Indian Passport in terms of Sec. 3(1)(b) of Citizenship Act, 1955 was rejected and the said order was affirmed by the Appellate Authority.

(3.) The Impugned Order dtd. 6/12/2024 passed by Appellate Authority observed that, while the petitioner's birth certificate and identity documents, including electoral cards, PAN cards and Aadhaar cards of her parents' documents, were found to exist in the records of the issuing authorities, there was no contemporaneous documentary evidence to establish that either of the petitioner's parents was an Indian citizen at the time of her birth. The said conclusion premised on certain inputs received from Central Agencies indicating petitioner's father as a Nepali citizen. The material portion of the Impugned Order dtd. 6/12/2024 is extracted as under: