NILANCHALA PAN Vs. GOVT OF INDIA

JUDGEMENT

(1.) Heard the submissions of respective parties.

(2.) This Writ Petition involves the following relief:-

(3.) Taking this Court to the impugned order at Annexure-5, learned counsel for Petitioner claims that there is unnecessary pendency of the application of the Petitioner for renewal of passport and in the meantime the day the Petitioner moving to abroad is running out.