PRASHANT VINODBHAI ACHARYA Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Rule. Mr.N.J.Shah for Mr.D.N.Patel for respondent 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 was already issued and the same has expired on 23-3-2003. However, the birth-date initially in the passport was recorded as 2-8-1962 whereas the correct birth-date is 2-9-1962. The petitioner submits that he wants to submit application for new passport with correct birth-date, 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.