AJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) IT is common ground that the petitioner filed application for grant of passport on 18.10.2001. His grievance is that even after the lapse of more than two years passport has not been given to him.

(2.) COUNTER affidavit has been filed on behalf of the respondents in which it has been stated that the passport has been issued on 7.11.2003. This had happened only after the petitioner had chosen to file this writ application.

(3.) REPORT as called for must reach this court within four weeks from the date of receipt/communication of this order.