SALVADOR LESLIE DE SOUZA Vs. PASSPORT OFFICER

JUDGEMENT

(1.) Heard Mr. Arjun Naik, learned Counsel for the petitioner and Mr. Mahesh Amonkar, learned Central Government Standing Counsel for the respondents.

(2.) Rule. Rule is made returnable forthwith at the request of and with the consent of the learned Counsel for the parties.

(3.) The petitioner in this case was issued a passport on 28.12.2011. It was to remain valid upto 27.12.2021. The date of birth of the petitioner was indicated as 05.09.1955 on the said passport.