NAVPREET KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Prayer in the present writ petition, filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of certiorari, for setting aside the order dtd. 27/3/2025 (Annexure P-9) passed by the learned Joint Secretary and Chief Passport Officer, New Delhi (respondent No.2); whereby, an appeal filed by the petitioner challenging revocation of her passport by the Regional Passport Officer, Chandigarh (respondent No.3) has been rejected.

(2.) Briefly, the marriage of the petitioner is stated to have been solemnized with Dr. Siddharth Narula, in the year, 2000 and from the said wedlock, a daughter was born. It is stated that prior to petitioner's marriage with Dr. Siddharth Narula, she was holding a passport No. P514726; however; in the year-2005; the petitioner obtained another passport bearing No. F1754413, wherein, the name of her spouse was recorded as 'Dr. Siddharth Narula'.

(3.) Heard.