AIR 2010 GUJARAT 21

Gujarat High Court

Hon'ble Judge(s): K. S. Radhakrishnan , C.J. AND Anant S. Dave , J

Citizenship Act (57 of 1955) , S.3(1)(c)(2)— Passports Act (15 of 1967) , S.6(2)(a)— Constitution of India , Art.21— Citizenship by birth - Child born in India to surrogate mother, an Indian National whose biological father is foreign national - Would get citizenship in India by birth - Passport to travel abroad cannot be denied to such child as it would be violative of Art.21 of Constitution. (Para 17 22)