RAMEJA SYED Vs. REGIONAL PASSPORT OFFICER, SECUNDERABAD

JUDGEMENT

(1.) This Writ Petition is filed for a mandamus to declare the inaction of the respondent in issuing fresh Passport on the petitioner's application dated 19-2- 2013.

(2.) The petitioner pleaded that she was issued Passport bearing No.G9363041 wherein her date of birth was entered as 18-8-1959. She has allegedly sent an application on 19-2-2013 addressed to the respondent requesting for issue of fresh Passport with correct date of birth i.e., 18-8-1979. Feeling aggrieved by the alleged inaction of the respondent in correcting the entry in her Passport, the petitioner filed this Writ Petition.

(3.) As the instances of people approaching this Court on the allegation that the Passport office has not been receiving applications for correction of entries relating to date of birth etc., have been on the rise, this Court has issued notice to the respondent directing him to file his personal affidavit explaining the reason for non-disposal of the petitioner's application.