RAHUL GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) ALLOWED , subject to just exceptions. 1. Present writ petition has been filed for issuance of a direction to the respondents to issue a passport to the petitioner in accordance with law.

(2.) IN the writ petition, it is averred that respondent no. 2 has refused to issue a passport to the petitioner only on the ground that petitioner's Adoption Deed dated 20th September, 1989 has not been registered with the office of the Sub -Registrar.

(3.) HOWEVER , Mr. Jatan Singh, learned standing counsel appearing for respondent -UOI states that present petition is premature as no decision on petitioner's application has been taken by the passport authority till date.