PIYUSH GUPTA Vs. UNION OF INDIA
LAWS(CAL)-2011-1-71
HIGH COURT OF CALCUTTA
Decided on January 12,2011

PIYUSH GUPTA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) The petitioner in this Article 226 petition dated January 7, 2011 is seeking the following principal relief:-- (a) A writ of mandamus or a writ in the same nature thereof commanding the respondents, particularly the respondent No. 2 to correct the wrong date of birth of the petitioner as 13.09.1989 mentioned in the passport of the petitioner being No. F6734000 and in corporated his actual date of birth as 10.06.1989 in the said passport.
(2.) The second respondent is the Regional Passport Officer, Kolkata to whom the petitioner submitted a representation dated December 3, 2010 (at p. 21).
(3.) Relevant parts of the representation are quoted below:-- I am Piyush Gupta, son of Todarmal Gupta, permanent resident of 2016, Boral Main Road, 'Jaya Apartment' Block-II, 2nd Floor, Garia, Kolkata-84. Your office issued a passport being No. F67340000 in my name as per my application validly of the said passport is from 04.04.2006 to 03.04.2011. In that passport my date of birth is mentioned 13.09.1989. Whereas my actual date of birth is 10.06.1989. So kindly correct my wrong date of birth and incorporated my actual date of birth in the said passport. Otherwise it will cause difficulties in my higher studies in abroad.;


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