ALEX VARGHESE Vs. CHIEF PASSPORT OFFICER

JUDGEMENT

(1.) This appeal arises out of the judgment delivered by the learned Single Judge in WP (C) 5585 of 2006 dated 25th July, 2006.

(2.) Brief facts are:

(3.) Aggrieved by the above said two orders, the petitioner was before this Court in WP (C) 5585 of 2006. Learned Single Judge has rejected the Writ Petition by his order dated 25/07/2006. That is how, the petitioner is before us in this appeal.