NILOFER JAVED MALEK Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kshitij Amin learned advocate waives service of notice of Rule on behalf of the respondent nos.1 and 2.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the prayer is made to issue an appropriate writ, order or direction quashing and setting aside the communications dtd. 3/8/2022 and 23/8/2022, by which, the application of the petitioner for renewal of the passport has been closed.