YUNUSALI RAMZANALI KANANI Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) By way of present writ-application the writ-applicant herein has prayed for a direction to the respondent authority may issue a fresh passport in the name of "Yunusali Ramzanali Kanani"on suitable conditions to the application Annexure-B to the writ-application under the Passport Act , 1967.

(2.) Heard Mr. Amit R. Joshi, the learned advocate appearing for the writ-applicant and Mr. Kshitij Amin, the learned advocate appearing for the respondent herein.

(3.) It appears that the writ-applicant herein preferred an application seeking issuance of fresh passport before the respondent authority which is duly produced at Annexure-A. The name of the writ-applicant in the said application reads "Yunusali Ramzanali Kanani". On receipt of the said application the respondent authority raised an objection with reference to the Passport Application No.AH4066134708022.