SAMRAT ASHOKKUMAR PARMAR Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) RULE. Learned Advocate Mr.Kshitij Amin waives service of Rule on behalf of the respondent.

(2.) This petition is filed under Article 226 of the Constitution of India seeking direction against the respondent-Regional Passport Officer to issue fresh passport without insisting for divorce deed from the competent Court as the petitioner has already provided divorce agreement dated 14.12.2014.

(3.) Learned Advocate for the petitioner submitted that the petitioner is born and brought up in India and is Indian citizen. The petitioner had earlier married to one Khushbu @ Vandna, D/o Harshadbhai Parmar on 12.04.2013. After marriage, due to differences between them, they decided for separation and took customary divorce in presence of witnesses on 14.12.2014.