Ajitha V.A vs Deputy Secretary (Consular)
2021 Latest Caselaw 11129 Ker

WP(C).No.7898 OF 2021(J)
                                  1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

  WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.7898 OF 2021(J)


PETITIONER/S:

                AJITHA V.A.
                AGED 36 YEARS
                W/O.SUDHEESH V.N., VENMENAD HOUSE, PADOOR POST,
                THRISSUR DISTRICT, KERALA, INDIA - 680 524.

                BY ADVS.
                SRI.RAJIT
                SMT.LEKSHMI P. NAIR

RESPONDENT/S:

      1         DEPUTY SECRETARY (CONSULAR)
                CONSULAR, PASSPORT AND VISA DIVISION, MINISTRY OF
                EXTERNAL AFFAIRS, PATIALA HOUSE ANNEXE, TILK MARG,
                NEW DELHI - 110 001.

      2         THE FOREIGN SECRETARY
                MINISTRY OF EXTERNAL AFFAIRS, GOVERNMENT OF INDIA,
                SOUTH BLOCK, NEW DELHI - 100 001.

      3         THE CONSULATE GENERAL OF INDIA
                A1 HAMARIYA, DIPOMATIC ENCLAVE, DUBAI, UNITED ARAB
                EMIRATES, P.O.BOX 737.

      4         UNION OF INDIA
                REPRESENTED BY THE SECRETARY, MINISTRY OF EXTERNAL
                AFFAIRS, ROOM NO.2021, A WING, JAWAHARLAL NEHRU
                BHAWAN, 23-D, JANPATH, NEW DELHI - 110 011.


OTHER PRESENT:

                ASGI.SRI.P.VIJAYAKUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7898 OF 2021(J)
                                             2




                                    JUDGMENT

Dated this the 7th day of April 2021

The Writ Petition is filed complaining that whereabouts of

petitioner's husband, who is working in Dubai are not known,

after he left to rejoin duty in June 2016.

The learned ASGI on instructions submitted that the

respondents are able to trace out the husband of the petitioner.

It is stated that there are certain family issues. As the

whereabouts are known, respondents shall issue a reply to the

petitioner.

The Writ Petition is disposed of accordingly.

Sd/-

                                                        P.V.ASHA

rkc                                                       JUDGE
 WP(C).No.7898 OF 2021(J)




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           A TRUE COPY OF THE REPRESENTATION SENT TO

THE SECRETARY, MINISTRY OF EXTERNAL AFFAIRS DATED 23/11/2020.

EXHIBIT P2 A TRUE COPY OF THE PARTICULARS REGISTERED BY THE MINISTRY OF EXTERNAL AFFAIRS DATED 11/12/2020.

EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 28/09/2020.

EXHIBIT P4 A TRUE COPY OF THE COMMUNICATION ISSUED TO THE PETITIONER BY THE 3RD RESPONDENT DATED 29/11/2020.