SAJILA Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) THE petitioner is the holder of Indian Passport No.F.3269269. THE petitioner was married to one Shri Mohammedkutty at the time when she applied for the passport. Ext.P1 is the true copy of the passport. It is averred in the writ petition that the petitioner's former husband pronounced Talaq on the petitioner on 3.6.2011 and the same is intimated to the Jama- ath of the petitioner. Ext.P2 is the true copy of the Talaq. THEreafter the petitioner was remarried to one Shri Sidhiq Ahmed on 28.4.2012 and Ext.P3 is the true copy of the marriage certificate produced by the petitioner. It is pointed out that the said marriage has been registered under the Kerala Registration of Marriage (Common) Rules, 2008. Ext.P4 is the true copy of the marriage certificate. To change the name and address of the petitioner's spouse and to remove the details of her former husband in Ext.P1, the petitioner has approached the respondent. It is averred in the writ petition that the respondent initially directed the petitioner to swear to an affidavit, but thereafter he changed the stand and has directed the petitioner to obtain an order of a competent court.

(2.) THE contention raised by the petitioner is that the parties being Muslims, the form of divorce is Talaq which is a well accepted one and therefore as regards divorce, no authentication from any other competent court is necessary.

(3.) THE writ petition is disposed of as above. No costs.