LAWS(ORI)-2024-1-97

SANTOSH KUMAR TRIPATHY Vs. UNION OF INDIA

Decided On January 08, 2024
Santosh Kumar Tripathy Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Hard copy of Counter Affidavit filed in Court today is taken on record.

(3.) The Petitioner in this writ petition seeks to assail the order dtd. 15/5/2023 (Annexure-4) passed by the Regional Passport Officer, Odisha, Bhubaneswar refusing to renew the passport of the Petitioner and granting liberty to make a fresh application for renewal of passport giving the undertaking in the format appended to the said order.