MURUGANANTHAM Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) The present writ petition has been filed seeking a direction to the 1st respondent to renew the petitioner's passport bearing No. N4272460 on the basis of the petitioners passport renewal application in File No. TR 1077033418924, dtd. 17/10/2024.

(2.) By consent of both parties, considering the limited relief sought for by the petitioner, the Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) Heard, the learned counsel appearing for the petitioner, the learned Central Government Standing Counsel appearing for the first respondent and the learned Government Advocate (Crl.Side) appearing for the second and third respondents. Perused the materials on record.