PURANI AAKASH HARISHBHAI Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) THE petitioner has filed this petition under Articles 14 and 226 of the Constitution of India for direction to the passport authorities to make correction in the passport of the petitioner and to issue passport by correcting the name of the father of the petitioner as Harishbhai Rajendra Purani in place of Lakhanlal.

(2.) HEARD Mr.S.D.Suthar, learned advocate for the petitioner and Mr.N.H.Lalakiya, learned advocate for respondent No.1 authority.

(3.) HE has submitted that one adoption deed came to be executed between Harisbhai Rajendra Purani and Lakhanlal Maheshprasad Sharma and by executing the aforesaid adoption deed the petitioner has been adopted by Harishbhai Purani. He has submitted that the petitioner had applied for passport and passport has been issued to the petitioner. He has submitted that the passport authorities have refused to accept the application given by the petitioner for correction in the passport. He has submitted that the passport authorities be directed to carry out correction in the passport of the petitioner and to issue passport by correcting the name of the father of the petitioner.