SYED MAAHIN SALEEM GEELANI Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the parties, this Writ Petition is taken up for final disposal.

(2.) Heard learned counsel for the parties.

(3.) The petitioner, claiming to be a minor, has filed the present petition through his mother for directing the respondents, more particularly the respondent No.2, to issue/ re-issue the passport in his favour, in respect of which he has submitted an application under Key No. 1064975144220 with ARN No. 20-0006788268. It is stated that the petitioner has qualified 9th Class and requires fresh passport for education purposes and that no case has been registered against the petitioner. The petitioner claims to have applied under the Right to Information Act (RTI) Act with the respondents so as to know the status of his application through Registered post, but he was not provided any information.