(1.) This writ petition has been filed for issuance of a writ of mandamus, directing the first respondent to issue the passport to the petitioner in Application No.TR7076473989724 dtd. 22/4/2024, within the time stipulated by this Court.
(2.) The petitioner has made an application for issuance of passport and the application Number is TR7076473989724. While so, on receipt of adverse police verification report, the first respondent had issued a communication dtd. 18/7/2024, required an explanation from the petitioner. Challenging the same, this Writ Petition is filed.
(3.) The learned Government Advocate for the second respondent would submit that the matter is still pending in FIR stage and has not resulted in filing a final report.