TANIKA GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking directions to respondents to re-issue her passport.

(2.) The petitioner was issued passport on 11/4/2018. At that point of time she was unmarried. The petitioner after getting married filed an application seeking addition of particulars of her spouse. The respondents issued passport which was sent through post. The respondents by mistake dispatched two passports. Both the passports were returned by the Postal Department to Passport Authority. The respondent vide letter dtd. 9/8/2023 (Annexure P-7) asked the petitioner to furnish clarification with respect to the discrepancies.

(3.) Learned counsel for the petitioner submits that till date the petitioner has not been issued passport though there in no lapse on her part.