TUSHAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India seeking a writ in the nature of MANDAMUS directing respondent No.2 to vary/make necessary changes in the passport of the petitioner keeping in view of peculiar facts and circumstances of the case.

(2.) At the outset, Ms. Amrita Singh, learned counsel appearing on behalf of respondent-Passport Authorities submitted that the passport has already been issued to the petitioner and therefore the present petition has become infructuous.

(3.) Learned counsel for the petitioner has stated that in view of the statement made by the learned counsel for the respondent-Passport Authorities, the present petition may be disposed of as having become infructuous.