SAVITRI SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of filing of this writ petition, a prayer has been made for issuing directions to the respondents to renew the passport of the petitioner.

(2.) Learned counsel for the petitioner submits that the petitioner is an Indian National and she was having passport bearing No.K3335738, which was issued to her on 17/5/2012 and the same was valid till 16/5/2022. Learned counsel submits that when an application was submitted by the petitioner for renewal of the aforesaid passport, it has not been renewed by the respondents and the said application was rejected, without assigning any justified reason in writing, hence under these circumstances, the petitioner has approached this Court.

(3.) Learned counsel for the respondents opposed the arguments raised by learned counsel for the petitioner and submitted that the Regional Passport Office, Delhi sought a verification report from the Police in this regard and an adverse report was submitted by the Police on 7/8/2022 with the remarks, "Photo identical Nationality doubtful (Nepali) as per applicant written statement". Learned counsel submits that the identity of the petitioner was disputed during the police verification, hence under this circumstance, the respondents have not renewed the passport of the petitioner.