NAINAZ JEHANGIR DARABHANA Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking a declaration that the proceedings of the respondent-Regional Passport Officer, Secunderabad, dated 1 -8-2006 are arbitrary and illegal.

(2.) The facts, in brief are as under: The petitioner was issued a passport, dated 9-11-1995. However, her place of birth as well as the date of birth were wrongly entered in the said passport. Since, the said passport was valid only upto 8-1-2005, while making an application, dated 25-11 -2005 for grant of afresh passport, the petitioner sought for necessary corrections. In response to the same, the respondent called upon the petitioner to furnish a declaratory order from the civil Court. Aggrieved by the same, the petitioner filed W.P.No.5528 of 2006. After hearing both the parties, the said writ petition was disposed of with a direction to the respondent to consider the petitioner's request for corrections in the passport in terms of the Circular dated 18-4-2001 issued by the Ministry of External Affairs, Union of India, as explained by this Court in All Imran v. Regional Passport Officer 2003 (4) ALT 474 = 2003 (3) ALD .625. Pursuant thereto, the respondent has passed an order dated 1-8-2006, as under:

(3.) I have heard the learned counsel for both the parties and perused the material on record.