PRIYANKA SOOD Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent No. 1 to re-issue her passport.

(2.) Mr. Bhawesh Chaudhary, Advocate inter alia contends that petitioner was issued passport on 22/2/2018 which is valid upto 21/2/2028. She lost her passport and applied for re-issuance in the category of 'Separated' because she is not staying with her husband and matrimonial dispute is going on. As per instructions issued by Government of India, she has rightly applied under category 'Separated'.

(3.) Notice of motion.