SUJENDRA MURTHY 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, directing the respondents - Authorities to reissue / renewal of the passport.

(2.) Heard Sri L.M.Chidanandayya, learned counsel for the petitioner and Sri Shanthi Bhushan H., learned Deputy Solicitor General of India for the respondents.

(3.) Learned counsel for the petitioner submits that the issue in the lis stands covered by the order passed by this Court in W.P.No.24269/2023 disposed on 4/12/2023 and therefore, seeks the same relief to the petitioner in the subject petition.