ARUNABEN SURESHCHANDRA BODIWALA Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Rule. Mr.N.J.Shah for Mr.D.N.Patel for respondent No.1 waives service of rule. With the consent of parties matter is taken up for final hearing today.

(2.) The contention raised by the petitioner is that the passport is already issued. However, initially the place of birth in the passport is recorded as Baroda whereas the correct place of birth is Surat. The petitioner submits that an application is made to the Passport Officer, however, the authorities have declined to consider the same in the absence of any order passed by this court.

(3.) On behalf of Passport authorities it has been submitted that earlier on the basis of School Leaving Certificate passport has been issued. If this court directs the passport authorities, they will consider the matter.