B.S. DEEPA Vs. THE REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) The petitioner, who is the mother of a minor girl by name Sruthi, has come up with the above writ petition seeking the issue of a writ of mandamus to direct the respondents to issue a passport for her daughter, mentioning the name of the adoptive father of the minor girl.

(2.) I have heard Mr.G.K.Muthukumaar, learned Counsel for the petitioner and Mr.N.Ramesh, learned Central Government Standing Counsel appearing for the respondents.

(3.) The petitioner married one M.Irudayaraj and the marriage was registered in the Office of the Sub-Registrar, Ambattur on 14.09.1998. A baby girl was born in the wedlock on 20.06.2001. The baby was named as "I.Karenshruthi" .