JAIMINI HIRENBHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard party-in-person Ms. Jaimini Vyas and Mr. Kshitij Amin, learned Standing Counsel for the respondent Union of India.

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a direction to the respondent to renew the passport of the petitioner for a period of five/ten years.