PURANI TEJASHKUMAR BHOGILAL Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE. Mr. VD Parghi learned Counsel for respondent No. 1 and 2 waives service of rule. With the consent of parties matter is taken up for final hearing today.

(2.) THE contention raised by the petitioner is that the passport is already issued. However, the birth-date initially in the passport is recorded as 16. 9. 1973 whereas the correct birth-date is 29. 9. 1973. 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 this court.

(3.) ON behalf of Passport authorities it has been submitted that earlier on the basis of record produced passport has been issued. If this court directs the passport authorities, they will consider the matter.