SHARATH CHANDRASEKHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction by issuance of a writ in the nature of mandamus, to consider the petitioner's application for renewal / re-issuance of his passport.

(2.) Heard Sri Dhananjay Joshi, learned senior counsel along with Sri Kashyap N.Naik, learned counsel for the petitioner and Smt. Priyanka S. Bhat, learned Central Government Counsel for the respondent.

(3.) Facts in brief, germane are as follows: