A. Muhamed Mustaque, J.:— The petitioner is an holder of passport bearing No. B 656938 issued on 10.1.1996 The validity of the passport expired in the year 2006. The name of the petitioner is Zakeenathu Abdul Vaheed therein and the date of birth is shown as 30.5.1963
2. The petitioner applied for the re-issuance of passport. The petitioner relied on SSLC book, wherein the date of birth is shown as 30.5.1968 The petitioner wants a new passport showing the date as shown in the SSLC book.
3. In the original passport the name of the petitioner's husband is shown as Abdul Vaheed. The petitioner also wants to correct her husband's name as Abdul Sathar. The passport authority insisted for the production of court order for the correction of date of birth as well as the spouse name.
4. On going through the averments in the writ petition, the petitioner seeks the following changes in the passport.
1. Date of birth.
2. Correction of her name.
3. Correction in the name of her husband.
5. In relation to the correction of date of difference of birth, I am of the view that as per the judgment of the Division Bench of this Court in Union Bank of India v. Sunil Kumar [2015 (3) KLT 501], the petitioner's remedy is before the civil Court as the difference in date of birth is more than two years. In relation to the change in her name as well as the change in the spouse name, the petitioner shall approach the 2nd respondent along with necessary documents. It is made clear that the request of the petitioner need to be acceded only if the passport authority satisfied with the relevant records to be produced by the petitioner.
6. The writ petition is disposed of as above.