Woeser Lhamo vs Union Of India & Ors
2017 Latest Caselaw 2703 Del

$~50
*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                       Judgment delivered on: 26.05.2017
+        W.P.(C) 4723/2017
WOESER LHAMO                                                     ..... Petitioner
                                        versus
UNION OF INDIA & ORS                                             ..... Respondents
Advocates who appeared in this case:
For the Petitioner      :       Mr. Kulvinder Singh with Mr. L. Ojha, Advocates.

For the Respondent      :       Mr. Rajesh Gogna, Advocate for respondent Nos.1 and 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 the respondents to issue her an Indian passport by treating her as an Indian citizen in terms of Section 3(1)(a) of the Citizenship Act, 1955.

2. The petitioner was born in India on 01.11.1983. Learned counsel for the petitioner relies on the judgment of this Court dated 13.04.2017 in WP(C) 254/2017 titled Tenzin Passang vs. Union of India & Ors. and other connected matters.

3. Learned counsel for the respondents submits that the

application of the petitioner for issuance of a passport would be considered in accordance with law and a passport would be issued subject to the petitioner complying with the other formalities and satisfying the requirements of the Passport Act, 1967 and the Rules framed thereunder.

4. In view of the above, the writ petition is disposed of directing the respondents to issue the 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 as well as the Passport Manual, 2016 and the Rules framed there under.

5. Dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 26, 2017/st