SURESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, a holder of passport issued by Regional Passport Office, Trivandrum, Kerala contends, he was denied visa to UAE for the reason of another person having a passport with the same number as on the passport of the petitioner; that upon representing to the Regional Passport Office, Trivandrum which had issued the said passport and of which place the petitioner is also a resident, he was vide letter dated 4th November, 2009 of the Regional Passport Officer, Trivandrum informed that the passport with the number, as on the passport of the petitioner, had been issued to the petitioner only and it may be a case of repetition of passport booklet serial number and gave an option to the petitioner to apply for additional booklet after remitting the prescribed fee.

(2.) THE petitioner is aggrieved from the aforesaid direction of the Regional Passport Office, Trivandrum and contends that he cannot be required to pay fee for the mistake of the Regional Passport Office, Trivandrum.

(3.) IN the present case, the controversy is concerning the Regional Passport Office, Trivandrum and is left to be best dealt with by the High Court of Kerala especially when the petitioner also is a resident of Kerala.