PATEL MUDRIKABEN KIRITKUMAR Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) RULE . Ms. D.R. Kachhava learned Additional Central Govt. Standing Counsel waives service of rule on behalf of the respondent. At the request of the learned advocates for the respective parties, the matter is taken up for final hearing today itself.

(2.) THE petitioner has sought correction of the place of birth in the passport issued by the respondent authority. According to the petitioner his correct place of birth is Bhurakoi, which is stated in the birth certificate issued by the Talati -cum -mantri, Bhurakoi Gram Panchayat. However, in the passport issued by the respondent, the place of birth is mentioned as Kanisa. This appears to be obvious error.

(3.) I have heard Mr. A.V. Prajapati learned advocate for the petitioner and Ms. Kachhava learned Additional Central Government Standing Counsel for the respondent. I have also perused the contents of the petition together with annexures. This Court has held that the birth certificate is an authentic document, so far as the date of birth or place of birth is concerned. It will prevail upon any other document that may come into existence subsequently.