MOUNIKA KODALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned Senior Counsel Smt. N.V.R. Rajya Lakshmi appearing on behalf of the respondents.

(2.) The petitioner approached the Court seeking prayer as under:

(3.) It is the specific case of the petitioner that custody of the child is with the petitioner as per the judgment and decree dtd. 10/4/2023 passed in O.P.No.264 of 2018 and the petitioner had submitted application dtd. 29/6/2023 along with Annexue-C in view of the judgment dtd. 10/4/2023 passed in O.P.No.264 of 2018 by the I Additional Family Court, Hyderabad. It is further the case of the petitioner that the petitioner filed a detailed representation dtd. 9/11/2023 addressed to the Registrar Officer, RPO, Hyderabad, and requested for issuance of fresh passport for petitioner's minor daughter, wherein it was very clearly and specifically stated that the child was in the custody of the petitioner since her birth and that the father of the child had never visited the child nor ever asked for the custody of the child. The respondent Nos.2 and 3 neither considered the application of the petitioner dtd. 29/6/2023, nor petitioner's representation dtd. 9/11/2023 till as on date. Aggrieved by the same, the petitioner approached the Court by filing the present writ petition.