JANEMAHEK MADHUSUDAN PERRY Vs. REGIONAL PASSPORT OFFICE

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final disposal.

(2.) Issue Rule, returnable forthwith. Mr. Kshitij M. Amin, learned Central Government Standing Counsel waives service of notice of rule on behalf of the respondents.

(3.) By way of present petition, the petitioner herein has prayed for direction directing the respondent authorities to issue a fresh passport after making necessary correction in the name of the petitioner i.e. 'Janemahek Madhusudan Perry' and in the name of the father of the petitioner i.e. 'Madhusudan Paulbhai Perry' in the passport No.G4671207 on the basis of the documentary evidence produced by the petitioner.