SHINY SHUKOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a classic case of highhandedness at the hands of Assistant Passport Officer in raising objections for re-issuance of the passport by a single parent facing a matrimonial discord directing them to approach the court and obtain the court order. The aforementioned fact is recorded in Ext.P6 communication dtd. 20/1/2022 which reads as under :

(2.) Learned counsel for the petitioner submits that the petitioner is already divorced and is a single parent and Ext.P2 copy of the divorce had already been supplied. But despite that the aforementioned noting was put by the Passport Officer. There is already a form Annexure 'C' Ext.P5 enclosed with the passport form which had already been filled by the petitioner giving an undertaking that the entire responsibility would be of her as there is already an order of divorce. But despite that the objections have been raised.

(3.) It is submitted on behalf of the ASGI that during the pendency of the writ petition, respondents have processed the WP(C) No.5284/2022 application of the petitioner on 22/2/2022 and the passport shall be reissued in the name of the minor child namely, Smt.Sumayya, D/o.Shiny Shukoor.