YUSHIKA VIVEK GEDAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner-Ms. Yushika Gedam is a minor pursuing Higher Secondary education, who has filed this petition under Article 226 of the Constitution of India through her mother-Mrs. Prerana Vivek Gedam, the natural guardian.

(2.) The grievance of the petitioner is against respondent no. 2 - the Regional Passport Officer, who has issued the impugned communication dtd. 18/11/2024 informing the petitioner that her passport application dtd. 28/10/2024 would not be processed, for the reason that the petitioner's father has objected for re-issuing passport to the petitioner. The impugned communication is required to be noted, which reads thus:

(3.) The relevant facts are : There is a marital dispute between the petitioner's father Mr. Vivek Gedam and her mother-Mrs. Prerana. The marriage between the petitioner's parents was solemnized on 1/11/2006. The petitioner (Yushika) was born on 1/11/2008.