ANITHA R RADHAKRISHNAN Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) BOTH the writ petitions were filed by the same petitioner.

(2.) IN W.P(MD)No.1547 of 2012, the petitioner challenged the order dated

(3.) IT is not clear as to how an order which was passed in the year 2009, if it is stayed, the petitioner will have the benefit of passport and notwithstanding the same, an interim order was granted as the petitioner filed M.P(MD)No.2 of 2012. Aggrieved by the grant of interim order, the Regional Passport Officer has filed an application in M.P(MD)No.3 of 2012 seeking to vacate the interim order together with the supporting counter dated 08.08.2012. The counter affidavit of the second respondent dated 30.07.2012 has also been filed.