Kerala High Court
Divya Rajan vs Union Of India on 1 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
WP(C) NO. 17678 OF 2022
PETITIONER:
DIVYA RAJAN
AGED 35 YEARS
D/O RAJAN, RESIDING AT ARAVINTHAM HOUSE,
PAVUMPA SOUTH P. O., PAVUMPA,
KARUNAGAPALLY TALUK, KOLLAM DISTRICT, PIN: 690574.
BY ADVS.
P.HARIDAS
BIJU HARIHARAN
SHIJIMOL M.MATHEW
P.C.SHIJIN
RISHIKESH HARIDAS
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY SECRETARY, MINISTRY OF EXTERNAL AFFAIRS,
CIRCULAR ROAD, CHANAKYAPURI, NEW DELHI, PIN - 110001.
2 REGIONAL PASSPORT OFFICER
MINISTRY OF EXTERNAL AFFAIRS, REGIONAL PASSPORT OFFICE,
SNSM BUILDING, 3, 4TH FLOOR, KAITHAMUKKU, PETTA ROAD,
THIRUVANANTHAPURAM. PIN - 695024.
3 THE PASSPORT OFFICER
PASSPORT SEVA KENDRA, NEYYATTINKARA,
BUILDING XIII/397(A), AKSHAYA COMPLEX,
OPPOSITE KSRTC BUS STATION, NEYYATTINKARA,
THIRUVANANTHAPURAM, PIN - 695 121
SRI.S. MANU - ASGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 17678 OF 2022
2
JUDGMENT
The prayer in the writ petition is as follows:
"i. To issue writ in the nature of mandamus or any other
appropriate writ, order or direction, directing the
respondents 2 and 3 to correct the wrong entry of date
of birth, delete the name of the spouse and to change
the address in the passport of the petitioner after
considering Ext.p8 representation within a time limit
fixed by this Hon'ble Court.
ii. May grant such other reliefs this hon'ble Court deem fit
and necessary in the circumstances."
2. Learned counsel for the respondents submits that in
response to the application submitted by the petitioner for
changing the date of birth and correcting the name of his
spouse, appointment has been given tomorrow. Passport
authority shall consider the same in view of the direction
given by this Court in various judgments.
3. Learned counsel for the petitioner submits that the
writ petition may be disposed of in view of the statement
WP(C) NO. 17678 OF 2022
made by the learned counsel for the respondent.
Writ petition stands disposed of in view of the statement
made by the learned counsel for the respondent.
Sd/-
AMIT RAWAL
JUDGE
nak
WP(C) NO. 17678 OF 2022
APPENDIX OF WP(C) 17678/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE
COURT IN O.P.(FC)NO.492/2021 DATED
17.03.2022.
Exhibit P1(a) TRUE COPY OF THE JUDGMENT IN OP(HMA)
NO.500/2019 OF FAMILY COURT, CHAVARA DATED
12.04.2022.
Exhibit P2 TRUE COPY OF THE SECONDARY SCHOOL LEAVING
CERTIFICATE (SSLC) OF THE PETITIONER B
NO.273750 ISSUED FROM THE GENERAL EDUCATION
DEPARTMENT, GOVERNMENT OF KERALA DATED NIL.
Exhibit P3 TRUE COPY OF THE BIRTH CERTIFICATE OF THE
PETITIONER ISSUED BY THE REGISTRAR OF BIRTHS
AND DEATHS, THAZHAVA GRAMA PANCHAYAT DATED
23.09.2021.
Exhibit P4 TRUE COPY OF THE SECONDARY SCHOOL LEAVING
CERTIFICATE (SSLC) OF THE PETITIONER B
NO.572779 ISSUED FROM THE GENERAL EDUCATION
DEPARTMENT, GOVERNMENT OF KERALA DATED NIL.
Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE
PASSPORT OF THE NO.U0468199.
Exhibit P6 TRUE COPY OF THE UPDATED AADHAAR ISSUED TO
THE PETITIONER DATED NIL.
Exhibit P7 TRUE COPY OF THE RATION CARD NO.1210139994 OF
THE PETITIONER ISSUED FROM THE TALUK SUPPLY
OFFICE, KARUNAGAPALLY DATED NIL.
Exhibit P8 TRUE COPY OF THE APPLICATION GIVEN BY THE
PETITIONER TO THE 2ND RESPONDENT DATED
30.05.2022 THROUGH E-MAIL.
Exhibit P9 TRUE COPY OF THE ONLINE APPOINTMENT RECEIPT
OF THE PETITIONER DATED 30.05.2022.
