SELVAKUMAR Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed seeking for issuance of a Writ of Mandamus, directing the 1st Respondent to reissue/renew the Passport Book of the petitioner by considering his Passport Application in File No.TR1076820258124 dtd. 6/8/2024 on the file of the 1st Respondent.

(2.) It is the case of the petitioner that originally the passport was issued to the petitioner on 23/9/2014. When the petitioner has filed an application for renewal of passport, the same was not considered by the respondents. Hence, the petitioner has filed this Writ Petition.

(3.) It is the contention of the petitioner that in the year 2014, based on the birth certificate obtained from the Taluk Office, passport was issued. Later it was found that the said birth certificate was a fake one. Thereafter, the petitioner's applied for birth certificate and he was issued with the original/true birth certificate. Though the original birth certificate was produced for renewal of his passport, the same was not considered by the respondents. Hence, the petitioner has filed this Writ Petition.