ABOO CHETTIYANTHODI Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) In this petition filed under section 482 Cr.P.C, the petitioner challenges Annexure A4 order dated 17.01.08 in C.M.P.No.4763 of 2007 on the file of J.F.C.M-11, Perinthalmanna, rejecting his application for a declaratory order directing the Regional Passport Officer, Malappuram to correct the date of birth of the petitioner in his passport.

(2.) The facts leading to the filing of the Crl.M.C can be summarized as follows:

(3.) At the time of hearing this petition for admission, this Court wanted to know the source of power by which Judicial Magistrates were grating declaratory orders for correcting the date of birth and place of birth in passports.