AVIKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Despite a pass over, none has appeared for the respondents. Consequently, this Court has no other option, but to proceed ahead with the matter.

(2.) It is pertinent to mention that the present writ petition has been filed seeking re-issuance of Passport in favour of the petitioner or in the alternative issuance of fresh Passport in favour of the petitioner.

(3.) Admittedly, petitioner has lost his Passport thrice and the fourth time it has been returned in a damaged condition.