CHANDRAKANT NARSINHBHAI PATEL Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) . Rule. Mr.N.J.Shah, learned Counsel appearing for Mr.D.N.Patel waives service of notice of rule on behalf of respondent No.1. Ms.Davawala, learned Counsel appearing for respondents No.2 and 3 waives service of notice of rule.

(2.) . With the consent of the parties, the matter is taken up for final hearing today. The short point involved in this petition is what should be the mode and method of sending the passport by the passport authority to the person concerned, who is entitled to have the delivery of the passport.

(3.) . The short facts of the case are that the petitioner had applied for passport and it is the case of the passport authority that the passport was sent to the petitioner by speed post and the passport authority has not received the passport back as undelivered from the postal department and, therefore, it is assumed that the passport must have been delivered to the addressee, who is the petitioner herein.