Tridev Pratap Singh vs Union Of India And Another
2023 Latest Caselaw 7864 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 36355 of 2022
 

 
Petitioner :- Tridev Pratap Singh
 
Respondent :- Union Of India And Another
 
Counsel for Petitioner :- Brijesh Kumar Mishra
 
Counsel for Respondent :- A.S.G.I.,Piyush Tripathi
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Anish Kumar Gupta,J.

Heard Sri Brijesh Kumar Mishra, learned counsel for the petitioner and Sri Piyush Tripathi, learned Central Government Standing Counsel for the respondents.

Grievance of the petitioner is that on account of an N.C.R. no. 0019/2017 dated 14.04.2017 under Sections 323, 504 IPC, P.S. Madanpur, District Deoria, his passport application bearing File No. LK1075924396821 is not being processed.

Learned Central Government Standing Counsel submits that on account of aforesaid N.C.R., a show cause notice was issued to the petitioner on 30.12.2021 which has not yet been replied by the petitioner.

Be that as it may, we dispose of this writ petition giving liberty to the petitioner to submit a reply to the show cause notice dated 30.12.2021 along with certified copy of this order and a copy of the judgment of Division Bench of this Court in Basoo Yadav vs. Union of India And Ors. (Writ C No. 29605 of 2022) decided on 16.12.2022, within three weeks from today and thereupon, the respondent no. 2-Regional Passport Officer, Gorakhpur Region, Gorakhpur shall pass an appropriate order, in accordance with law, within next three weeks, after affording reasonable opportunity of hearing to the petitioner.

It is made clear that we have not expressed any opinion on the merits of the case of the petitioner.

Order Date :- 17.3.2023

Kirti