MAFATBHAI RANCHHODBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) THOUGH this Letters Patent Appeal is listed for admission, but on the joint request of the learned counsel for the parties, we have taken this appeal for final disposal at the admission stage itself.

(2.) BY way of this intra-court appeal, the appellant ? original petitioner has challenged the order dated 03.04.2012 passed by the learned Single Judge in Special Civil Application No.4217 of 2012 by which the learned Single Judge has refused to entertain the petition and to delete an endorsement by way of Entry No.589/60/10, made in the passport of the petitioner bearing Passport No.H3925128.

(3.) IN response to the notice issued in this appeal, the respondent authority has filed affidavit-in-reply.