ASHOK KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner - Ashok Kumar Gupta has filed the present petition seeking directions to the Respondent No.2 - Regional Passport Office, New Delhi to renew his passport for a period of ten years in accordance with law.

(3.) Mr. Barua, ld. Counsel for the Petitioner submits that the Petitioner had moved a specific application seeking permission and clarification from the ld. Chief Metropolitan Magistrate, South District/ Saket Courts (hereinafter, "ld. CMM") that his passport be renewed for ten years. The ld. CMM vide order dtd. 2/12/2022 merely directed that the Petitioner's passport be renewed as per rules and in accordance with law. The relevant portion of the said order reads as under: