ANKITHA MURTHY Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Learned counsel appearing for the petitioner submitted that suffice it will be for the disposal of this petition if a suitable direction is issued to the respondents for renewal of the passport of the petitioner, which is otherwise expired on 29.10.2017, in accordance with the Passports Act , 1967.

(2.) Having heard counsel for both the sides and looking to the facts and circumstances of the case, it appears that the date of birth of the petitioner is 26.10.2004 and the place of birth is Bengaluru, India. Therefore, the petitioner is an Indian citizen by birth.

(3.) The petitioner joined the BGS National Public School at Bengaluru in 2017 and prior thereto, in Twinklers School, Bengaluru.