Mohd. Mustafa vs Union Of India And Anr.
2016 Latest Caselaw 5541 ALL

Citation : 2016 Latest Caselaw 5541 ALL
Judgement Date : 29 August, 2016

Allahabad High Court

Mohd. Mustafa vs Union Of India And Anr. on 29 August, 2016

Bench: Arun Tandon, Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 39672 of 2016
 

 
Petitioner :- Mohd. Mustafa
 
Respondent :- Union Of India And Anr.
 
Counsel for Petitioner :- Ramesh Rai
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Mrs. Sunita Agarwal,J.

Heard learned Counsel for the petitioner and Sri Devendra Gupta, learned counsel for respondent nos. 1 and. 2.

Learned counsel for the petitioner could not demonstrate as to how the application for reissue of passport could be entertained having regard to the fact that the date of expiry of the passport of the petitioner falls in the year 2018.

The petitioner is at liberty to file an appropriate application as and when it is permissible under the rules, before the Competent Authority.

Dismissed.

(Sunita Agarwal, J.) (Arun Tandon, J.)

Order Date :- 29.8.2016

B.K./-

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