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Chinnamma Joseph vs Union Of India
2021 Latest Caselaw 8087 Ker

Citation : 2021 Latest Caselaw 8087 Ker
Judgement Date : 9 March, 2021

Kerala High Court
Chinnamma Joseph vs Union Of India on 9 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

    TUESDAY, THE 09TH DAY OF MARCH 2021 / 18TH PHALGUNA, 1942

                       WP(C).No.2814 OF 2021(B)


PETITIONER:

               CHINNAMMA JOSEPH
               AGED 70 YEARS
               W/O. JOSEPH, OLIPPAKKATTU HOUSE, PAMPAKUDA P.O,
               MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN-686 667,
               (GUARDIAN OF MS. REX ROSE SHAIJU (MINOR) RESIDING AT
               OLIPPAKKATTU HOUSE, PAMPAKUDA P.O, MUVATTUPUZHA
               ERNAKULAM DISTRICT, PIN-686 667)

               BY ADV. SRI.R.SANTHOSH BABU

RESPONDENTS:

      1        UNION OF INDIA
               REP. BY THE SECRETARY TO GOVERNMENT OF INDIA,
               MINISTRY OF EXTERNAL AFFAIRS, CENTRAL SECRETARIAT,
               NEW DELHI, PIN-110 001.

      2        THE REGIONAL PASSPORT OFFICER,
               REGIONAL PASSPORT OFFICE, COCHIN PANAMPILLY NAGAR,
               ERNAKULAM, PIN-682 036


OTHER PRESENT:

               ASGI- SRI. P.VIJAYAKUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2814 OF 2021(B)

                                    2

                              JUDGMENT

Dated this the 9th day of March 2021

Heard both sides.

2. The learned standing counsel appearing for the respondents

submits that the respondents are willing to issue passport to the minor

child Ms.Rex Rose Shaiju who happens to be the grand daughter of the

petitioner. It is further stated by the learned standing counsel for the

respondents that the petitioner may approach the 2 nd respondent

during officer hours on any working day so as to enable the 2 nd

respondent to issue passport.

3. In this view of the matter, the petition is disposed of with

the following direction.

The petitioner to visit the office of the 2 nd respondent on

16.03.2021 at 11 am and the 2nd respondent is directed to do the

needful regarding issuance of passport to the grand daughter of the

petitioner namely Rex Rose Shaiju expeditiously. Needless to mention

that the petitioner should co-operate with the 2 nd respondent by

fulfilling all necessary formalities for issuance/renewal of passport.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.2814 OF 2021(B)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DEATH CERTIFICATE DATED 11.10.2006 ISSUED BY THE AIKKARANAD GRAMA PANCHAYAT.

EXHIBIT P2 TRUE COPY OF THE INDIAN PASSPORT NO. L 5427356 ISSUED TO REX ROSE SHAIJU BY THE REGIONAL PASSPORT OFFICER, KOCHI.

EXHIBIT P3 TRUE COPY OF THE LETTER OF THE MOTHER OF REX ROSE SHAIJU, MRS. GIJO ANTONY TO THE CONSULAR OFFICE, EMBASSY OF INDIA, IRELAND.

EXHIBIT P4 TRUE COPY OF THE BIRTH CERTIFICATE DATED 30.09.2006 OF REX ROSE SHAIJU ISSUED BY THE AIKARANAD GRAMA PANCHAYAT.

EXHIBIT P5 TRUE COPY OF THE ONLINE APPOINTMENT RECEIPT DATED 01.12.2O2O.

EXHIBIT P5 A TRUE COPY OF THE SPECIMEN DECLARATION BY APPLICANTS PARENTS OR GUARDIAN FOR ISSUE OF PASSPORT TO MINOR (ANNEXURE D FORM).

EXHIBIT P6 TRUE COPY OF THE CERTIFICATE DATED 02.12.2020 ISSUED BY THE PASSPORT OFFICER, IRISH PASSPORT SERVICES.

EXHIBIT P7 TRUE COPY OF THE WRITTEN REQUEST BY THE PETITIONER DATED 13.01.2021 ADDRESSED TO R2.

EXHIBIT P8 TRUE COPY OF THE CERTIFICATE OF REGISTRATION, FOR OVERSEAS CITIZEN OF INDIAN ISSUED TO THE MOTHER OF THE MINOR CHILD MRS. GIJO ANTONY ISSUED BY EMBASSY OF INDIA, DUBLIN.

 
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