Union Of India vs Reena Chandy, W/o Samuel Chandy

Murali Purushothaman, J

This Court by judgment dated 22.11.2021 in W.P.C No.4763 of 2021 has directed the petitioner to approach the 1st respondent by filing

representation within a period of one month from the date of judgment and the 1st respondent shall consider the same as per the procedure specified

and decide the question raised at the earliest in accordance with law and communicate the decision to the petitioner.

The respondents in the writ petition has filed this review petition stating that the Ministry of Home Affairs is the competent authority to consider the

representation under Section 9(2) of the Citizenship Act, 1955. However, the Ministry of Home Affairs is not arrayed as a party in the writ petition. In

the light of the above submission, the 'Ministry of Home Affairs, North Block, Central Secretariat, New Delhi - 110001' is suo motu impleaded as the

additional 3rd respondent in the writ petition (W.P.C.No.4763 of 2021). The Registry may make necessary amendments in the cause title. The

direction in paragraph '17' shall stand corrected as follows:

…... For the said purpose, the petitioner may approach the additional 3rd respondent by filing representation within a period of one month from today and the

additional 3rd respondent shall consider the same as per the procedure specified and decide the question raised at the earliest in accordance with law and

communicate the decision to the petitioner. Based on such decision, the 2nd respondent shall take further steps on the application of the petitioner for passport.

The review petition is disposed of accordingly.