KALABEN MOHANBHAI PATEL Vs. TALATI CUM MANTRI

JUDGEMENT

(1.) RULE, Mr. Satyam Chhaya, Assistant Government Pleader, waives service of notice of rule on behalf of respondent-State.

(2.) INVOKING jurisdiction of this Court under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for issuance of appropriate, writ order or direction mainly in terms of para 14 (A) and 14 (B) of the petition. For the sake of convenience, the Court would like to reproduce the relevant reliefs prayed in Sub paras A and B of Para 14. Rest of the relevant paras are ancillary. The contents of the application are supported by independent documents i. e. passport of the petitioner and Identity Card issued by Election Commission. Identity Card issued clearly suggests that she is legally wedded wife of Patel Mohanbhai Ranchhodbhai Patel. One order has been passed by this Court in the similar type of petition preferred by the husband of the petitioner. She has to appear in an interview so that she can obtain VISA. This is an instruction received by learned counsel appearing for the petitioner.

(3.) THE Talati-cum-Mantri of Village Panchayat of village Shiyawada (Gram Panchayat)of Taluka, Dholka was approached by the petitioner vide application dated 8th December, 2007 but considering the time gap between the date of birth and the application, her application was not entertained.