ALPESHKUMAR RAMJIBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the learned advocates for the respective parties, the present petition is taken up for final disposal.

(2.) Issue Rule, returnable forthwith. Mr.Kshitij Amin, learned Central Government Standing Counsel waives service of notice of Rule for the respondents.

(3.) The petitioner has filed the present writ petition, inter alia, praying for direction to the respondent No.2 to reopen the file i.e. Passport Application / File No.AH45C4077589219 of the petitioner and to release / hand over the re-issued passport. The petitioner has also prayed for quashing and setting aside the order dtd. 6/1/2020 closing the Passport Application/File No.AH45C4077589219 of the petitioner and impounded the Passport bearing No.T7723300 of the petitioner.