PRAKASHKUMAR KIRANBHAI PATEL Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) RULE. Ms. Vasavdatta Bhatt for Mr. Harin P. Raval waives service of Rule. With the consent of the learned advocates appearing for both the parties, the matter is finally heard today.

(2.) THE contention raised by the petitioner is that the passport is already issued. However, in the passport, the name of the mother of the petitioner is recorded as "meena", whereas the correct spelling is "mina". The petitioner submits that an application is made to the Passport Officer. However, the authorities have declined to consider the same in the absence of any order passed by the Court.

(3.) ON behalf of Passport Authorities, it has been submitted that earlier, on the basis of the information supplied, the passport has been issued. If this Court directs the Passport Authorities, they will consider the matter.