According to a report on NDTV, the Delhi High Court has directed the Government to issue passports to all Tibetans who meet the criteria of being Indian citizens by birth and held that the nationality of Tibetans, born in India between 1950 and 1987, cannot be questioned under the Citizenship Act. The petitioners in the case were asked to apply for, and receive, a citizenship certificate from the Ministry of Home Affairs before they could acquire a passport. The petitioners contended that they were wrongly denied passports despite having other proofs of citizenship including voter identification cards and that a person born after 1987, but before the Citizenship Act was amended in 2003, was entitled to Indian citizenship if any one of his or her parents were Indian citizens. The Court held that the question of nationality does not arise in cases where a person is considered a citizen of India as per the Citizenship Act.
Source: NDTV
