SANGRAM ASHOK SWAMI Vs. REGIONAL PASSPORT OFFICE

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner seeks leave to amend the prayer clause. Leave granted. Amendment to be carried out forthwith.

(2.) Heard learned counsel for the parties.

(3.) By this petition, the petitioner seeks a direction to the respondent No.1 to renew the petitioner's passport for a period of 10 years.