SEENATH Vs. CONSULAR GENERAL CONSULATE OF INDIA DUBAI

JUDGEMENT

(1.) THE petitioner is aggrieved by the alleged refusal of respondents 1 and 2 to delete the name of the spouse from the passport.

(2.) THE petitioner was initially married to one Amariyil Beeran on 25.11.1993 which was divorced on 18.4.2008. Exhibit P2 is the certificate issued by the Jama-Ath concerned that the parties have mutually agreed to divorce as per the Shareeath Law.

(3.) AS directed by this Court, the petitioner has impleaded the Regional Passport Officer, Calicut as additional 3rd respondent.