XAMI DHA TIRAKITA KAYE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr Ram Kakkar, learned counsel for the Petitioner, Mr Raviraj Chodankar, learned Central Government Standing Counsel for Respondent Nos.1 to 5 and Mr Ajay Borkar, learned Additional Government Advocate for Respondent No.6.

(2.) With the consent of all the learned counsel, the petition is decided finally at the admission stage. Hence, Rule. Rule is made returnable forthwith.

(3.) A seven year old girl child is seeking the intervention of this Court to protect her citizenship rights. The petition is filed by a seven year old Petitioner through her natural parents. The Authorities have refused to grant her an Indian passport. Respondent No.1 is the Union of India, Respondent No.2 is the Regional Passport Office, Panaji, Respondent No.3 is the Chief Passport Officer, PSP Division, New Delhi, Respondent No.4 is the Foreigners Regional Registration Office (FRRO) Delhi, Respondent No.5 is the Regional Passport Officer, Delhi and Respondent No.6 is the State of Goa.