LAWS(MAD)-2014-9-250

K. THAMILARASU Vs. THE REGIONAL PASSPORT OFFICER

Decided On September 23, 2014
K. Thamilarasu Appellant
V/S
The Regional Passport Officer Respondents

JUDGEMENT

(1.) HEARD the petitioner appeared in person.

(2.) THE Writ Petition has been filed seeking for a direction upon the respondent to re -issue passport bearing No. E6239730 in terms of the order passed by the learned Judicial Magistrate, Melur, dated 23.11.2013 and also the petitioner's Birth Certificate dated 06.05.2014.

(3.) CONSIDERING the fact that the petitioner is in possession of a school record showing his date of birth as 15.06.1966 and the order passed by the learned Judicial Magistrate, Melur, and the birth certificate issued by the Tahsildar, Melur, dated 06.05.2014, the respondent is directed to accept the same and effect alteration of the petitioner's date of birth in the passport bearing No. E6239730 within a period of four weeks from the date of receipt of a copy of this order, if there is no other legal impediment.