RANBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution off India seeking issuance of a writ of mandamus directing the official respondent No.2-Passport Officer, Ambala City, Regional Passport Office to issue a passport to the petitioner in viiew of the application moved by him.

(2.) At the very outset, learned counsell for the petitioner has submitted that the petitioner has recently moved an application Annexure P-1 for issuance of passport but no action has been takeen so far.

(3.) Nootice of motion.