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Saidalavi Chokly vs Union Of India
2022 Latest Caselaw 4988 Ker

Citation : 2022 Latest Caselaw 4988 Ker
Judgement Date : 4 May, 2022

Kerala High Court
Saidalavi Chokly vs Union Of India on 4 May, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 4TH DAY OF MAY 2022 / 14TH VAISAKHA, 1944
                       WP(C) NO. 13869 OF 2022
PETITIONER:

          SAIDALAVI CHOKLY
          AGED 47 YEARS, S/O. BEERANKUTTY CHOKLY, MELEPUTTATTU
          HOUSE, PARAMBILPEEDIKA P.O, PERUVALLUR, MALAPPURAM
          DISTRICT - 676317.

          BY ADV K.VIDYASAGAR



RESPONDENTS:

    1     UNION OF INDIA
          REPRESENTED BY ITS SECRETARY, MINISTRY OF EXTERNAL
          AFFAIRS, JAWAHARLAL NEHRU BHAVAN, JANPATH,
          NEW DELHI - 110011,

    2     THE PASSPORT OFFICER,
          REGIONAL PASSPORT OFFICE, BYE - PASS ROAD,
          NEAR CO-OPERATIVE HOSPITAL, ERANHIPALAM P.O,
          KOZHIKODE - 673006.

          BY ADVS.
          N.KRISHNA PRASAD
          MANU S., ASG OF INDIA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.13869/2022                    -2-



                                 JUDGMENT

The petitioner has approached this court for a direction to the 2 nd respondent

to consider and pass orders on Ext.P6, which is a representation filed by him for

correction of Date of Birth and father's name in Ext.P1 Passport.

Having regard to the limited nature of the relief sought for by the petitioner,

this writ petition is disposed of directing the 2 nd respondent to consider and pass

orders on Ext.P6 in accordance with law. It is made clear that if the 2 nd respondent

finds that there is merit in the claim made by the petitioner, the corrections sought

for by him shall be made without any delay and at any rate within a period of one

month from the date of receipt of a copy of this judgment.

I make it clear that I am not expressing any opinion on the merits of the

matter and it is for the 2nd respondent to consider Ext.P6 in accordance with law.

Sd/-

GOPINATH P.

JUDGE AMG

APPENDIX OF WP(C) 13869/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF PASSPORT BEARING NO. U9878124.

Exhibit P2 TRUE COPY OF THE ADMISSION EXTRACT OF GOVERNMENT L.P.SCHOOL, PARAMBILPEEDIKA.

Exhibit P3 TRUE COPY OF THE BIRTH CERTIFICATE OF THE PETITIONER ISSUED BY THE PERUVALLOOR GRAMA PANCHAYAT.

Exhibit P4 TRUE COPY OF THE DRIVING LICENSE OF THE PETITIONER ISSUED BY THE STATE OF KERALA.

Exhibit P5 TRUE COPY OF THE CURRENT STATUS OF THE ITEM REGISTERED ISSUED BY THE POSTAL AUTHORITY.

Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 24.01.2022 SENT BY THE PETITIONER.

 
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