URVISHKUMAR SAVITRIBEN PATEL Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) RULE. Mr.P. S. Champaneri, learned Assistant Solicitor General waives service of notice of rule on behalf of the respondents.

(2.) Looking to the issue involved in the present matter, this petition is taken up for final hearing, today.

(3.) The petitioner has filed this petition under Article 226 of the Constitution of India praying for quashing and setting aside the communication dated 13.03.2009 at Annexure - 'D' to this petition and seeking direction to the respondent No.1 to issue passport to the petitioner in the name of Urvishkumar Savitriben Patel.