J.REVATHY Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This writ petition has been filed for the issue of a writ of mandamus directing the 2nd respondent to process the application submitted by the petitioner wherein the petitioner is seeking for issuance of passport in her name.

(2.) Heard V.S.Usha Rani, learned counsel for the petitioner, Mr.G.Subramanian, learned Central Government Counsel for R1 & R2 and Mr.Leonard Arul Joseph Selvam, learned Government Advocate (Crl.Side) for R3.

(3.) The case of the petitioner is that she got married to one Mohana Krishnan in the year 2023. They had a female child born in the year 2024. There was a matrimonial dispute between the parties which resulted in the husband filing HMOP No.289 of 2025, before the Sub Court, Alandur, seeking for the dissolution of the marriage. This petition is pending.