JAMES THOMAS Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) In the Civil Revision Petition, the petitioner stated the following facts: The petitioner is an Indian Passport holder. He works in Canada since 1974. He came to India in June 2010. The Immigration Officer pointed out the disparity in the date of birth as shown in the passport of the petitioner and the Canadian Permanent Resident Card. The petitioner states that his correct date of birth is 14/10/1950 and in the Permanent Resident Card of Canada, the date of birth is correctly entered. In the Indian Passport, the date of birth of the petitioner is shown as 09/10/1950. It is stated that in the SSLC Book also, the date of birth of the petitioner is correctly shown as 14/10/1950. The surname shown in the passport of the petitioner is not fully correct. He wanted correction of the same. The petitioner obtained a divorce and he remarried. The petitioner also wanted the name of his wife to be entered in the passport.

(2.) It is stated that the petitioner has to return to Canada in the first week of August, 2011. In these circumstances, the petitioner filed an Original Suit before the Munsiff's Court, Ettumanoor for the following reliefs:

(3.) The petitioner also filed IA No. 419 of 2011 under sub-S.(2) of S.80 of the Code of Civil Procedure for granting leave to institute the suit without serving notice to the defendant under S.80 of the Code of Civil Procedure. The Court below dismissed IA No. 419 of 2011 by the order dated 27th May, 2011. The order reads as follows: