MINOR SMRUTHI Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Though the counter is duly filed on behalf of the first Respondent/the Regional Passport Officer, there is no representation on behalf of the second Respondent.

(2.) Heard the learned Counsel for the Petitioner. The averments raised in the writ petition and in the counter filed by the first Respondent are perused.

(3.) The guardian of the minor Petitioner has come forward with this writ petition for issuing appropriate direction to the first Respondent to issue Passport to the Petitioner by duly considering the Petitioner's application, dated 5.4.2010, without insisting for the consent of the second Respondent, Ms. Nithya/mother of the minor Petitioner.