Ashok Kumar vs The Union Of India
2024 Latest Caselaw 33095 Ker

Kerala High Court

Ashok Kumar vs The Union Of India on 14 November, 2024

                                                       2024:KER:85227
                                    1
WP(C) No.24470 of 2020

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE P.M.MANOJ

THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA,

                                   1946

                       WP(C) NO. 24470 OF 2020

PETITIONER/S:

               ASHOK KUMAR, AGED 56 YEARS
               S/O. PURUSHOTHAMAN, LEKSHMI NIVAS, NEAR BHS,
               ATTINGAL, NOW RESIDING AT PAVITHRAM,
               KARICHIYIL, ATTINGAL POST, CHIRAYINKEEZHU
               TALUK, THIRUVANANTHAPURAM, PIN 695 101

               BY ADV J.JAYAKUMAR


RESPONDENTS:

    1          THE UNION OF INDIA
               REPRESENTED BY THE SECRETARY, MINISTRY OF
               EXTERNAL AFFAIRS, PARALIAMENT STREET, NEW DELHI
               110 001

    2          THE REGIONAL PASSPORT OFFICER,
               PASSPORT OFFICE, SNSM BUILDING, KARALKADA
               JUNCTION, PETTAH P.O, VANCHIYOOR VILLAGE,
               THIRUVANANTHAPURAM 695 024

               BY ADV SRI.P.VIJAYAKUMAR
               SRI. JAISANKAR V. NAIR, CGC


        THIS    WRIT   PETITION    (CIVIL)   HAVING     COME    UP    FOR
ADMISSION       ON   14.11.2024,    THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
                                                     2024:KER:85227
                                  2
WP(C) No.24470 of 2020

                           JUDGMENT

Dated this the 14th day of November, 2024

The writ petition is preferred alleging illegal and

arbitrary action on the part of the 2nd respondent despite

Ext.P4 judgment.

2. When the matter is taken up for consideration

today, the learned counsel for the petitioner submitted that

the correction of date of birth is carried out and nothing

survives in this writ petition.

In view of the above submission, this writ petition is

dismissed as infructuous.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:85227

APPENDIX OF WP(C) 24470/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF PETITIONERS PASSPORT NO. K0784507

EXHIBIT P2 TRUE COPY OF THE BIRTH CERTIFICATE OF THE PETITIONER ISSUED FROM THE ATTINGAL MUNICIPALITY

EXHIBIT P3 TRUE COPY OF CORRECTED AADHAR CARD OF THE PETITIONER

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATE 16-10- 2020 IN O.S NO. 305/2020 OF MUNSIFF COURT, ATTINGAL

EXHIBIT P5 TRUE COPY OF THE APPLICATION DATED 5- 11-2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P6 TRUE COPY OF THE NOTICE DATED 5/11/2020 ISSUED BY THE PETITIONER'S COUNSEL TO THE 2ND RESPONDENT THROUGH E-MAIL