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Vandana Jojan vs Union Of India
2022 Latest Caselaw 3492 Ker

Citation : 2022 Latest Caselaw 3492 Ker
Judgement Date : 22 March, 2022

Kerala High Court
Vandana Jojan vs Union Of India on 22 March, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
       TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                         WP(C) NO. 5721 OF 2022
PETITIONER/S:
     1      VANDANA JOJAN
            AGED 15 YEARS
            D/O. PHILOMINA M.T., MALIYEKKAL HOUSE, NORTH PARAVUR,
            ERNAKULAM, REPRESENTED BY MOTHER, PHILOMINA M.T., D/O.
            THOMAS, AGED 41 YEARS, MALIYEKKAL HOUSE, SEMITHERI ROAD,
            THURUTHIPURAM, MOOTHAKUNNAM P.O., NORTH PARAVUR,
            ERNAKULAM.

     2     VAIGA JOJAN,
           AGED 8 YEARS
           D/O. PHILOMINA M.T., MALIYEKKAL HOUSE, NORTH PARAVUR,
           ERNAKULAM, REPRESENTED BY MOTHER, PHILOMINA M.T., D/O.
           THOMAS, AGED 41 YEARS, MALIYEKKAL HOUSE, SEMITHERI ROAD,
           THURUTHIPURAM, MOOTHAKUNNAM P.O., NORTH PARAVUR,
           ERNAKULAM.

           BY ADVS.
           M.SHAJU PURUSHOTHAMAN
           K.S.RAJESH


RESPONDENT/S:

     1     UNION OF INDIA
           REPRESENTED BY THE SECRETARY, MINISTRY OF EXTERNAL
           AFFAIRS, SOUTH BLOCK, RAISINA HILL, NEW DELHI-110001.

     2     THE PASSPORT OFFICER,
           KOCHI, ERNAKULAM, PIN-682036.

     3     JOJAN K.D.,
           S/O. DEVASSY, KARAKKAL HOUSE, NEAR GOVERNMENT HOSPITAL,
           KOONAMMAVU P.O., ERNAKULAM DISTRICT, PIN-683518.

           BY ADV MANU S., ASG OF INDIA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5721 OF 2022
                                2



                              JUDGMENT

Counsel for the petitioners submits that the grievance expressed

in the writ petition no longer subsists as they have already received

the passports on 16.3.2022.

In this view of the matter, the writ petition is ordered to be

closed.

Sd/-

sab                                            AMIT RAWAL

                                                  JUDGE
 WP(C) NO. 5721 OF 2022


APPENDIX OF WP(C) 5721/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE JUDGMENT IN O.P.2744/2019 PASSED BY THE FAMILY COURT, ERNAKULAM DATED 17.12.2019.

Exhibit P2 THE TRUE COPY OF THE COMPROMISE PETITION BEARING NO.I.A.5491/2019 FILED IN O.P.292/2017 DATED 10.10.2019.

Exhibit P3 THE TRUE COPY OF THE PRINT OUT OF THE ONLINE APPLICATION FORM WITH DECLARATION DATED 3.8.2021.

Exhibit P4 THE TRUE COPY OF THE PRINT OUT OF THE ONLINE APPLICATION FORM WITH DECLARATION DATED 3.8.2021.

Exhibit P5 THE TRUE COPY OF THE ONLINE APPOINTMENT RECEIPT IN RESPECT OF THE 1ST PETITIONER DATED 23.8.2021.

Exhibit P6 THE TRUE COPY OF THE ONLINE APPOINTMENT RECEIPT IN RESPECT OF THE 2ND PETITIONER DATED 23.8.2021.

Exhibit P7 THE TRUE COPY OF THE DECISION, JUVAIRIYA VS.

REGIONAL PASSPORT OFFICER REPORTED IN 2014(1) KLT 990.

Exhibit P8 THE TRUE COPY OF THE DECISION, BETTY MATHAI VS. UNION OF INDIA REPORTED IN [2018(3) KLT 1057].

 
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