JERIN KAINIKARAPARAYIL MATHEW Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) HEARD Smt. N. Anula, Counsel representing the writ petitioner.

(2.) THIS Court issued rule nisi on 13-3-2007.

(3.) THE Writ Petition is filed for a Writ of mandamus declaring the action of respondent in not making the correction of place of birth in the Passport of the petitioner as wholly illegal and arbitrary and consequently to direct the respondent to correct the place of birth as Thellakom instead of Ezhakkaranad in passport No. F 1867476 of the petitioner and to pass such other suitable orders.