Philip George vs The Regional Passport Officer
2022 Latest Caselaw 10790 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944

                           WP(C) NO. 13589 OF 2016

PETITIONER:

              PHILIP GEORGE, AGED 52 YEARS
              S/O.P.A.GEORGE, PARANKAL HOUSE, PALLIKKACHIRA.P.O, PAIPAD,
              CHANGANASSERRY, KOTTAYAM DISTRICT.

              BY ADVS.SRI.T.P.PRADEEP
              SRI.P.K.SATHEES KUMAR


RESPONDENTS:

     1        THE REGIONAL PASSPORT OFFICER, REGIONAL PASSPORT OFFICE
              COCHIN, PANAMPILLY NAGAR.P.O, COCHIN-682 036.

     2        THE OFFICER IN CHARGE
              PASSPORT SEVA KENDRA, KOTTAYAM-680 023.

              BY ADV.SRI.MANU.S, DEPUTY SOLICITOR GENERAL



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13589 OF 2016
                                     :: 2 ::




                                 JUDGMENT

Dated this the 21st day of October 2022

This writ petition is filed seeking the following reliefs:

"(i) issue a writ of mandamus or any other appropriate writ, order or direction commanding 1st and 2nd respondents to correct the date of birth of the petitioner as "15.05.1964" in his passport as per the directions in Ext.P6 judgment.

ii) declare that the directions in Ext.P8 office memorandum are not applicable to the passports issued prior to the date of issuance of Ext.P8 office memorandum."

2. On this day, when the matter came up for consideration,

learned counsel for the petitioner submitted that the matter has

become infructuous.

Accordingly, writ petition is dismissed as infructuous.

SD/-

SHAJI P. CHALY JUDGE jes