High CourtsSingle Bench(2017) 11 UK CK 0006

Hemanshu Singh vs Union of India & another

Uttarakhand High Court · Decided on 15 November 2017

HON’BLE JUDGES
Manoj K. Tiwari
RESULT
Disposed
CASE NUMBER
2478 of 2017

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Judgment

5 paragraphs · 189 words
1.

Heard learned counsel for the parties and perused the record.

2.

According to the petitioner, his date of birth has been incorrectly mentioned in his passport as 16.08.1993, while his correct date of birth is 04.10.1993. His contention is that at the time when earlier passport was issued in his favour, he was minor and due to mistake by his grand- parents, incorrect date of birth was recorded.

3.

According to the petitioner, he has submitted an affidavit before the Passport Authority, Dehradun on 23.03.2017 stating therein that his date of birth has been incorrectly mentioned as 16.08.1993, which may be corrected as 04.10.1993. According to the petitioner, he has also applied for issuance of new passport.

4.

Learned counsel for the petitioner confines his prayer and submits that direction be issued to the Passport Authority to take appropriate decision in the matter.

5.

Accordingly, the writ petition is disposed of with direction to respondent No. 2 - Regional Passport Officer, Dehradun to consider petitioner''s request and take appropriate decision, in accordance with law, within two weeks from the date of presentation of certified copy of this order.