VENKATESWARA RAO MALADI Vs. REGIONAL PASSPORT OFFICE

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) A counter affidavit has been filed on behalf of the respondent.

(3.) Heard Sri Umesh Chandra P.V.G, learned counsel for the petitioner and Ms. Alekhya Tadasina, learned counsel for the respondent and perused the record.