J NARENDRA KISHORE KUMAR Vs. PASSPORT OFFICER

JUDGEMENT

(1.) THE learned counsel for the petitioner states that the impugned order is appealable under Sec.11 of the Passport Act, 1967.

(2.) IN view of the availability of the alternative remedy of statutory appeal, the learned counsel for the petitioner prays for liberty of this Court to withdraw the writ petition so as to avail statutory remedy of appeal.

(3.) IN case, the petitioner prefers an appeal, within 30 days of receipt of certified copy of this order, shall be treated to have been filed within limitation, and the appeal be decided on merit, and in accordance with law.