DAKSH PRAHLADBHAI PATEL Vs. REGIONAL PASSPORT OFFICE

JUDGEMENT

(1.) Rule. Learned Assistant Solicitor General Mr.Devang Vyas waives service of notice of Rule.

(2.) What is prayed in this petition filed under Article 226 of the Constitution, is a writ or direction against the respondent-passport authority, for issuing passport to the petitioner in the name of his adoptive father.

(3.) The petitioner named Daksh Patel was born on 08th March, 2008, whose biological father was Roshanbhai Prahladbhai; who died on 18th June, 2008.