PATEL AARTI KIRANBHAI Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) RULE. Mr. Pandya, Central Govt. Standing Counsel waives service on behalf of the respondent.

(2.) IT is submitted by the learned Central Govt. Standing Counsel that from the record it does not transpire that any application for correction of the birth place is submitted by the present petitioner before the passport authority.

(3.) THE petitioner is at liberty to file application before the passport authority for correction of his bith place and after holding inquiry and taking into consideration the material and documents placed on record, the passport authority shall consider and decide such application as and when made by the petitioner on merits and in accordance with law.