ZAYNAB AALIYAH MOHAMMED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a minor aged about 4 years, is represented by her mother and natural guardian - Dr.Sana Fatima. The petitioner prays for a direction on the respondent No.2/the Regional Passport Officer, Hyderabad for issuing a passport.

(2.) It may be recorded that the respondent No.3/private respondent has remained unrepresented despite service of notice. The Cause List however reflects the name of an Advocate representing the respondent No.3.

(3.) The case made out in the writ petition is that the petitioner and her mother have been deserted by their father and husband (the respondent No.3). The respondent No.3 is a citizen of the United States of America. The petitioner questions the letter dtd. 10/9/2024 issued by the respondent No.2/the Regional Passport Officer, Hyderabad requiring the consent of the other parent or permission from a Court for issuing the passport. This document forms the basis of the challenge in the writ petition.