KAJAL NARESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court calling in question communication dtd. 27/9/2022 issued by the 1st respondent/ Regional Passport Officer, Bangalore and has sought a consequential direction by issuance of a writ in the nature of mandamus directing the 1st respondent to renew/re-issue the passport to the petitioner.

(2.) Heard Sri B.K. Mohan, learned counsel appearing for the petitioner, Sri H.Shanthi Bhushan, learned Deputy Solicitor General of India appearing for respondents 1 and 2 and Sri M.Vinod Kumar, learned Additional Government Advocate for respondent No.3.

(3.) Brief facts that lead the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows:-