CHINTAN PRAVINCHANDRA RAJGOR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kshitij Amin, learned Standing Counsel waives service of notice of rule on behalf of respondent.

(2.) Heard learned advocates for the parties.

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a direction to the respondent no. 1 to renew the passport of the petitioner for a period of five years.