SAMEER P.K Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER has approached this Court seeking for a direction to the 2nd respondent to accept the application for issuance of passport by correcting the wrong entry in the date of birth and to issue renewed passport.

(2.) ACCORDING to the petitioner, his date of birth in Ext. P2 passport is shown as 1.4.1970 instead of 1.4.1974. Petitioner submits that the same was a mistake, which was realised only later. He has produced extract of Secondary School Leaving Certificate as Ext. P3.

(3.) AN affidavit is filed by the petitioner stating that the said suit, O.S. No. 364/2013 pending before the Munsiff's Court, Manjeri, was dismissed as not pressed on 4.2.2014.