Urgen Dorjee vs Union Of India And Ors
2017 Latest Caselaw 1986 Del

$~87
*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 24.04.2017

+       W.P.(C) 3450/2017
URGEN DORJEE                                                     ..... Petitioner
                              versus

UNION OF INDIA AND ORS                                    ..... Respondents

Advocates who appeared in this case:

        For the Petitioner             :    Mr Simarpal Singh and Mr Sidhant
                                            Krishan Singh
        For the Respondents            :    Mr Rajesh Gogna for R-1 to 3.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                JUDGMENT

24.04.2017

SANJEEV SACHDEVA, J. (ORAL)

CM No.15106/ 2017(exemption)

Allowed, subject to all just exceptions.

W.P.(C) 3450/2017

1. The petitioner, by the present petition, seeks a direction to the respondents to issue a passport to the petitioner.

2. It is contended that petitioner was born in India on 28.03.1973 and is a citizen of India in terms of Section 3(1)(a) of the Citizenship Act, 1955.

3. Learned counsel for the petitioner relies on the decision of this Court delivered on 13.04.2017 in W.P.(C) No.254/2017 titled Tenzin Passang versus Union of India & Others and other connected matters.

4. Issue Notice. Notice is accepted by learned counsel appearing for the respondents.

5. The case of the petitioner is squarely covered by the said judgment in Tenzin Passang (supra).

6. In terms of the judgment in Tenzin Passang (supra), the petition is disposed of by directing the respondents to issue a passport to the petitioner, as expeditiously as possible, preferably within a period of four weeks, subject to the petitioner satisfying the other requirements of the Passport Act, 1967 as well as the Passport Manual, 2016 and the Rules framed there under. There shall be no order as to costs.

7. Since several petitions are coming to this Court on the same issue, the respondents are directed to inform similarly situated persons about the Office Memorandum dated 17.03.2017 and the judgment of this Court in Tenzin Passang (supra).

8. Dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J APRIL 24, 2017 'Sn'