MOHAMED ARMAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Civil Misc. application is allowed subject to all just exceptions. Written statement on behalf of the respondents is taken on record.

(2.) Civil Misc. application is allowed subject to all just exceptions. Replication to the written statement is taken on record.

(3.) Instant writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari to quash the impugned order dated 29.06.2015 (Annexure P/13) passed by respondent No. 2 - Regional Passport Officer, Chandigarh vide which respondent No. 2 has refused to issue new passport in favour of the petitioner on the ground that name of adopted father cannot be written in the passport of the petitioner as he has born from the earlier marriage. Further prayer for issuance of a writ in the nature of mandamus directing respondent No. 2 to issue a new passport in the name of the petitioner by mentioning the name of Mohamed Mansoor in the column of father's name being an adopted father of the petitioner.