NAPOLEAO VITORIANO VALES Vs. PASSPORT OFFICER

JUDGEMENT

(1.) RULE . Heard forthwith with the consent of the learned Counsel. Learned Central Government Standing Counsel waives notice on behalf of the Respondents.

(2.) THE Petitioner applied for a passport from the Passport Authorities under the Passport Act, 1967. The Petitioner produced his birth certificate to substantiate the date of birth provided by him. The Petitioner has relied upon the birth certificate issued by the Birth and Death Registrar even in the Petition.

(3.) THE Petitioner applied for rectification of the date of birth in the passport issued by the Authorities. The rectification was in view of the error. The rectification was to show the correct date of birth as reflected in the original birth certificate.