CAPT. AMOL VASANT KELKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the learned counsel for the rival parties.

(2.) By this writ petition, the petitioner has challenged the order dtd. 19/11/2019 passed by the Court of Metropolitan Magistrate, 17th Court, Borivali, Mumbai, whereby an application moved by the petitioner for renewal of passport was allowed, but it was recorded that 'No objection' is granted for renewal of passport of the petitioner for a period of two years.

(3.) According to the petitioner, he is aggrieved by the said order because renewal of his passport only for a period of two years has adversely affected his prospect of securing a job as a Commercial Pilot.