DIMPAL BEN MITESHKUMAR PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Learned advocate Mr.Kshitij Amin waives service of notice of rule for the respondent.

(2.) In the present writ petition, the petitioner has prayed for a direction on the respondent authority to issue a new passport, after considering the relevant documents as annexed in the writ petition.

(3.) The brief facts of the case are as under:- 3.1. The petitioner made an application being no AH2065245990421 to the passport authority for issuing a new passport in the name of the petitioner and provided all the documents to the passport authority. She was born on 10/6/1998 at Krushnagar, Katoshan, District Mehsana and after four years of her birth, mother of the petitioner namely Minaben Anilbhai had taken divorce with her father as per customary divorce deed. After the divorce, the mother of the present petitioner remarried with Bharatbhai Tribhovanbhai Patel and also had taken custody of the present petitioner with her. After divorce of the mother of the petitioner, the petitioner was residing with her new father namely Bharatbhai since the second marriage of her mother. She was residing with her step father, but she was never adopted by the step father and, therefore, father name of the present petitioner shown as Anilbhai in the school leaving certificate and birth certificate, who is biological father of present petitioner. It is the case of the petitioner that at the time of applying for the new passport, agent of the petitioner wrote name of Bharatbhai as father of the present petitioner. The petitioner received a letter from the passport authority dtd. 1/7/2021 stating that she has to supply the adoption deed and two photo ID with adopted father name. It is asserted by the petitioner that she was never adopted by her step father namely Bharatbhai and in all the documents of the present petitioner the name of the father is shown as Anilbhai, who is biological father of the present petitioner.