SANTOSH DESAI Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned Additional Public Prosecutor waives service on behalf of the respondent.

(2.) Heard with the consent of the learned Counsel for the petitioner and the respondent.

(3.) An extra ordinary jurisdiction of this Court has been invoked by the petitioner impugning an order passed by the learned Judicial Magistrate, First Class, Bicholim (for short "JMFC") on 14.5.2019 by which the prayer of the petitioner for issuing a passport for a period of 10 years came to be rejected.