NAITIK SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Naitik, all of a 11 years old minor, abandoned by his father and separated from his mother much against his and his mother's wishes, by force of unfortunate circumstances which are compounded by the action/inaction of the respondent passport authorities, is before this court seeking issuance/renewal of his passport.

(2.) Succinctly stated the facts of the case are:

(3.) Learned counsel for the petitioner argues that the action on the part of the respondents is totally arbitrary, illegal and against the fundamental rights guaranteed to the petitioner under the Constitution of India.