CHIPPY RICHY CHERIYAN, AGED 28, W/O. SIBI SAM JOHNS, 33 DD VILLAGE, THAMMANOM, ERNAKULAM, KOCHI Vs. UNION OF INDIA, REPRESENTED BY SECRETARY, MINISTRY OF EXTERNAL AFFAIRS, CTV DIVISION, TV 1 SECTION, PATIALA HOUSE ANNEX, GOVERNMENT OF INDIA, NEW DELHI

JUDGEMENT

(1.) This writ petition is filed seeking to issue a direction to the 3rd respondent to consider and pass appropriate orders on Ext.P3 application for Passport dated 05.07.2016, submitted by the petitioner. Material facts for the disposal of the writ petition are as follows:

(2.) Petitioner is a Non Resident Indian. Petitioner is settled in Florida, U.S.A from 2014 onwards, and was born on 10.07.1987 at ALBAHA, Saudi Arabia, where her father and mother were residing at that time. Birth of the petitioner was registered on 27.07.1987 with Consulate General of India Jeddah, Kingdom of Saudi Arabia, evident from Ext.P1 certificate of birth dated 24.04.2016 issued by the Consulate General.

(3.) While petitioner was aged 6 months, her parents took her to India. According to the petitioner, at that time, she did not have a Passport. When petitioner was aged one year, parents decided to take her to Saudi Arabia. When applied for the Passport, in the application, the birth place of the petitioner was shown as Kaniyapara, Kerala, evident from Ext.P2, relevant pages of the Passport bearing No. J7440943, issued by the 2nd respondent.