MUKHTIAR SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing respondent Nos.2 and 3 to entertain the passport application and to issue passport to Harkirat Singh, who was adopted by the petitioner vide registered adoption deed dated 29.04.2008.

(2.) In pursuance of notice of motion, respondent No.3 has filed reply with the averments that petitioner and his wife have adopted their grand-son and the said adoption is not legally permissible under the Hindu Adoptions and Maintenance Act, 1956 (in short, '1956 Act'), therefore, passport could not be issued to Harkirat Singh.

(3.) I have heard learned counsel for the parties and perused the record.