WOESER LHAMO Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, by the present petition, seeks a direction to the respondents to issue her an Indian passport by treating her as an Indian citizen in terms of section 3(1)(a) of the Citizenship Act, 1955.

(2.) The petitioner was born in India on 01.11.1983. Learned counsel for the petitioner relies on the judgment of this Court dated 13.04.2017 in WP(C) 254/2017 titled Tenzin Passang vs. Union of India & Ors. and other connected matters.

(3.) Learned counsel for the respondents submits that the application of the petitioner for issuance of a passport would be considered in accordance with law and a passport would be issued subject to the petitioner complying with the other formalities and satisfying the requirements of the Passport Act, 1967 and the Rules framed thereunder.