Sanghe Tenpa Lama vs Union Of India & Ors
2017 Latest Caselaw 2696 Del

$~21

*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                Judgment delivered on: 26.05.2017


+      W.P.(C) 4483/2017

SANGHE TENPA LAMA                                           ..... Petitioner
                             versus

UNION OF INDIA & ORS                                        ..... Respondents

Advocates who appeared in this case:

For the Petitioner           :         Mr. Sidhant Krishan Singh, Adv.


For the Respondents          :         Mr. Rajesh Gogna, CGSC with Ms. Vipra
                                       Bhardwaj, Adv. for R-2

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                 JUDGMENT

26.05.2017

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner by the present petition seeks a direction to respondent to accept surrender of the identity certificate issued to the petitioner and for issuance of an Indian passport.

2. Learned counsel for the respondent submits that on the

petitioner's approaching the concerned passport office for surrender of the identity card and makes an application for issuance of the passport, the application would be processed in accordance with law and a passport would be issued provided the petitioner satisfies the requirement of the Passport Act, 1967 read with Passport Manuals 2016 and the Rules framed thereunder.

3. Learned counsel for the respondent submits that if the petitioner makes an application for surrender of identify card along with fresh application for issuance passport disclosing the number of identity certificates, the respondent shall consider the same in accordance with law.

4. In view of the above, the writ petition is disposed of directing the petitioner to surrender the identity certificate with the regional passport office within 10 days. The petitioner thereafter shall be also be at liberty to make an application for surrender of identity certificate along with an application for issuance of fresh passport disclosing the number of identity certificates. On such an application being filed, the respondent shall consider the same in accordance with law.

5. It is clarified that the petitioner may possess as many identity certificates as per rule and issuance of fresh passport could not be a ground to refuse the passport to the petitioner. The respondent shall issue a passport as expeditiously as possible preferably within a period of four weeks, subject to petitioner's satisfying the terms and conditions as well as the requirement of Passport Act, 1967 read with

Passport Manuals 2016 and the Rules framed thereunder.

6. Order dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 26, 2017 'rs'