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Rehana K.R vs The Regional Passport Officer
2022 Latest Caselaw 8768 Ker

Citation : 2022 Latest Caselaw 8768 Ker
Judgement Date : 7 July, 2022

Kerala High Court
Rehana K.R vs The Regional Passport Officer on 7 July, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
                        TH
      THURSDAY, THE 7        DAY OF JULY 2022 / 16TH ASHADHA, 1944
                         WP(C) NO. 22122 OF 2022
PETITIONER:

           REHANA K.R.,
           AGED 33 YEARS,
           D/O RAHEEM, KOTTAPARAMBIL HOUSE, AZHIKODE,
           THRISSUR, PIN 680666 , PIN - 680666

           BY ADV MANSOOR ALI


RESPONDENT:

           THE REGIONAL PASSPORT OFFICER,
           REGIONAL PASSPORT OFFICE COCHIN ,
           SHIHAB THANGAL ROAD, COCHIN.682036


OTHER PRESENT:

              MANU S., ASGI


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22122 OF 2022                  -2-



                                JUDGMENT

Petitioner has approached this Court with the

following prayers:

"I. To call for the records leading to Ext.P4, details of the Passport of the petitioner from the Respondent.

II. To issue a writ of mandamus or other appropriate writ, order or direction commanding the Respondent to correcting the address and husbands name in the passport bearing no P.5257638 and re-issue the same.

III. Issue such other reliefs as this Hon'ble Court may deem fit and proper in the circumstances of the case."

2. Learned Assistant Solicitor General of India

accepts notice and submits that since the marriage has

already been dissolved between the parties, respondents

would take a call on the application dated 25.02.2022 for

deleting the name of the husband in the passport bearing

No.P5257638 valid upto 2026. Let this exercise be

undertaken after affording an opportunity of hearing to

the petitioner, if any, within a period of one month from

the date of receipt of a certified copy of the judgment .

Sd/-

AMIT RAWAL JUDGE vv

APPENDIX OF WP(C) 22122/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE FRONT PAGE OF PASSPORT BEARING NUMBER P5257638

Exhibit P2 TRUE COPY OF THE MARRIAGE CERTIFICATE OF THE PETITIONER NO273/2011 DATED 31.10.2011

ExhibitP3 TRUE COPY OF THE MUBARATH AGREEMENT DATED 25.10.2021 AND ITS TRANSLATION

Exhibit P4 THE TRUE COPY OF THE APPLICATION DATED 25.02.2022

 
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