Kerala High Court
Geetha Suresh vs Union Of India on 29 October, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
WP(C) NO. 17928 OF 2021
PETITIONER:
GEETHA SURESH,
AGED 47 YEARS,
W/O. SURESH P.B,
RESIDING AT PALLATHU HOUSE,
IRAMALLOOR P.O, KUTTILANJI,
KOTHAMANGALAM, ERNAKULAM - 686691.
BY ADVS.
SRI.SEBIN THOMAS
SRI.AMITH K.S
SRI.ARUN SEBASTIAN
RESPONDENTS:
1 UNION OF INDIA,
MINISTRY OF HOME AFFAIRS,
GOVERNMENT OF INDIA,
REPRESENTED BY UNDER THE SECRETARY,
NDCC - II BUILDING, JAI SINGH ROAD,
NEW DELHI - 110001.
2 STATE OF KERALA,
HOME(G) DEPARTMENT,
REPRESENTED BY THE SECRETARY,
THIRUVANANTHAPURAM - 695001.
3 THE DISTRICT COLLECTOR,
ERNAKULAM - 682030.
BY ADVS.
SHRI.P.VIJAYAKUMAR, ASG OF INDIA
SMT.MINI GOPINATH, CGC
SMT.VINITHA B, SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.17928/2021
2
JUDGMENT
Dated this the 29th day of October, 2021
The petitioner filed this writ petition seeking to
direct the respondents to consider and dispose of Ext.P2
application for Indian Citizenship within a time frame as fixed
by this Court.
2. The petitioner submits that she was a citizen of
Sri Lanka. She renounced the Sri Lankan Citizenship on
12.09.2017 and married one Mr. Suresh P.B. residing in
Kothamangalam. Two girl children were born out of the
wedlock.
3. The petitioner submitted an application for
registration as Citizen of India invoking Section 5(1)(C) of the
WP(C).No.17928/2021
Citizenship Act, 1955, being a person married to a Citizen of
India. The petitioner submitted the application on 16.01.2014.
So far the petitioner has not been granted Citizenship. It is
aggrieved by such delay in grant of Citizenship that the
petitioner is before this Court.
4. When the writ petition came up for hearing today,
the learned Central Government Pleader submitted that the
application submitted by the petitioner along with the requisite
documents forwarded by the State Government was received
by the Central Government and after considering the
application and perusing the requisite documents, the
Government has issued a Citizenship Certificate to the
petitioner, which is forwarded to the petitioner through the
State Government on 22.09.2021.
5. The learned Government Pleader representing the
State Government submitted that the Citizenship Certificate
so forwarded by the Government of India was received by the
WP(C).No.17928/2021
State Government and the Certificate number of the
petitioner's Citizenship is 12970. In all possibilities by this
time, the Citizenship Certificate might have been delivered to
the petitioner.
In such circumstances, recording the above
submission, the writ petition is disposed of.
Sd/-
N. NAGARESH
JUDGE
SR
WP(C).No.17928/2021
APPENDIX OF WP(C) 17928/2021
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE MARRIAGE REGISTRATION
CERTIFICATE DATED 20.07.2016.
Exhibit P2 TRUE COPY OF THE APPLICATION DATED
16.01.2014.
Exhibit P3 TRUE COPY OF THE TRIPLICATE
REGISTRATION REPORT DATED 21.01.2006.
Exhibit P4 TRUE COPY OF THE RESIDENTIAL PERMIT
DATED 23.01.2006.
Exhibit P5 TRUE COPY OF THE LETTER DATED
16.08.2017.
Exhibit P6 TRUE COPY OF THE LETTER DATED
12.09.2017 REGARDING THE RENUNCIATION
OF SRILANKAN CITIZENSHIP.
Exhibit P7 TRUE COPY OF THE CHALAN DATED
13.09.2017.
Exhibit P8 TRUE COPY OF THE RECEIPT ISSUED BY THE
3RD RESPONDENT.
Exhibit P9 TRUE COPY OF THE LETTER ISSUED BY
POKUNUWITA HEALTH CARE DATED
26.03.2019.
Exhibit P10 TRUE COPY OF THE LETTER DATED
28.09.2019.
SR
