SONALBEN KEYURBHAI PATEL Vs. SUPERINTENDENT REGIONAL PASSPORT OFFICE

JUDGEMENT

(1.) Rule. Mr. P.S. Champaneri, learned Assistant Solicitor General waives service of rule on behalf of the respondent.

(2.) The petitioner has filed this petition under Article 226 of the Constitution of India praying for direction to the respondent authorities to issue passport to the petitioner. The petitioner has also prayed for the direction to the respondent No. 1 to make necessary correction in the passport, in the name of the husband of the petitioner as "Keyurbhai Bhaskarbhai Patel".

(3.) This Court has issued notice on 8.4.2010. Pursuant to the notice Mr. Champaneri, learned Assistant Solicitor General appeared on behalf of the respondent and an affidavit-in-reply is filed on 23.4.2010 by the Dy. Passport Officer.