SAROJA Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) Heard Mr. S. Ramasamy, learned Senior counsel for the Petitioners and Mr. O.V. Krishnan, learned Central Government Standing Counsel appearing for the Respondent.

(2.) Since the facts and issues are common in both the writ petitions, they are taken up together and disposed of by a common order.

(3.) In these writ petitions, the Petitioners, who are wife and husband seek for a direction to the Respondent herein to issue Passport to them on their applications dated 09.02.2009.