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Judgment
Ramesh Kumari, J
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.
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.
Nootice of motion.
Mr. Hemant Hans, Central Govt. Counsel for UOI, who is present in Court, has accepted the notice on behalff of the respondents-State and submits that thee needful will be done in due couurse.
In view of the limited prayer made by the petitioner the present petition is disposed of at this stage with a direction to respondent No. 2 to do the needful on his application as per law within a reasonable time.
Diisposed of accordingly.