Rabia Mohammed vs The Passport Officer
2024 Latest Caselaw 30138 Ker

Kerala High Court

Rabia Mohammed vs The Passport Officer on 24 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 37157 OF 2024




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                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                              PRESENT

                            THE HONOURABLE MR. JUSTICE D. K. SINGH

                THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                                       WP(C) NO. 37157 OF 2024


PETITIONER/S:

                RABIA MOHAMMED,
                AGED 62 YEARS
                D/O ALIYAR CHANTHAPARAMBIL, KOOLAPPIPARAMBIL HOUSE, NETTOOR, MARADU
                VIA , ERNAKULAM – 682040, REPRESENTED BY HER POWER OF ATTORNEY
                HOLDER FAISAL M.K., AGED 42 YEARS, S/O. KAREEM, MEKKATTUPARAMBIL HOUSE,
                NETTOOR P.O., MARADU, ERNAKULAM, PIN - 682040


                BY ADV SHABU SREEDHARAN


RESPONDENT/S:

                THE PASSPORT OFFICER,
                REGIONAL PASSPORT OFFICE, PANAMPILLY NAGAR P.O., ERNAKULAM, PIN - 682036


                SRI.T.C. KRISHNA-DSG


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.10.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 37157 OF 2024




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                                      JUDGMENT

The present writ petition has been filed seeking the following

prayers:

"1. To issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondent to enter the correct date of birth of the petitioner in the Exhibit-P4 passport as 1.1.1975 instead of 1.12.1961.

2. And pass such other appropriate orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case, so as to secure ends of justice.

3. The petitioner also prays that this Hon'ble Court may be pleased to dispense with the translation of the documents G produced in Vernacular Language."

2. The petitioner has realized after 32 years that the petitioner's

date of birth mentioned in the passport is incorrect. Such an

afterthought attempt on the part of the petitioner to get the date of birth

changed in the passport is not feasible. WP(C) NO. 37157 OF 2024

2024:KER:79197

Therefore, the writ petition is dismissed.

Sd/-

D. K. SINGH JUDGE

jjj WP(C) NO. 37157 OF 2024

2024:KER:79197

APPENDIX OF WP(C) 37157/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE AADHAR CARD OF THE PETITIONER

Exhibit P2 THE TRUE COPY OF THE PAN CARD ISSUED TO THE PETITIONER FROM THE INCOME TAX DEPARTMENT

Exhibit P3 THE TRUE COPY OF THE RELEVANT PAGES OF THE SAID PASSPORT OF THE PETITIONER HAVING VALIDITY FROM 30.6.1992 TO 29.6.2002

Exhibit P4 THE TRUE COPY OF THE RELEVANT PAGES OF THE PRESENT PASSPORT OF THE PETITIONER HAVING VALIDITY FROM 29.7.2021 TO 28.7.2031