Mohammad Khalid vs Union Of India And 4 Others
2024 Latest Caselaw 36342 ALL

Allahabad High Court

Mohammad Khalid vs Union Of India And 4 Others on 5 November, 2024

Bench: Vivek Kumar Birla, Yogendra Kumar Srivastava

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:173105-DB
 
Court No. - 29
 

 
Case :- WRIT - C No. - 33648 of 2024
 

 
Petitioner :- Mohammad Khalid
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Faizan Siddiqui
 
Counsel for Respondent :- A.S.G.I.,C.S.C.,Chandra Shaikhar Vaish
 

 
Hon'ble Vivek Kumar Birla,J.
 

Hon'ble Dr. Yogendra Kumar Srivastava,J.

1. Heard Shri Faizan Siddiqui, learned counsel for the petitioner, Shri Chandra Shaikhar Vaish, learned counsel appearing for Union of India- respondent no.1 to 3 as well as learned Standing Counsel for the State- respondents.

2. The present petition has been has filed with the following reliefs:

"I. Issue a writ, order or direction in the nature of Mandamus commanding/directing the respondent authorities specifically the respondent no.3 to re-issue a fresh passport in favour of the petitioner in respect of the file no.LK4076481090222 dated 02.06.2022."

3. Learned counsel appearing for Union of India submits that he has no objection in case the petition is disposed of by directing the respondent no.3 to decide the application of the petitioner for issuance of passport in the light of the judgment of this Court passed in Writ-C No.24930 of 2023 (Akash Yadav vs. Union of India and Another), decided on 12.09.2023.

4. Accordingly, the present petition stands disposed of with a direction to the respondent no.3 to consider and decide the case of the petitioner on its own merit in the light of the aforesaid judgment, expeditiously, preferably within a period of two months from the date of production of a certified copy of this order.

5. It is made clear that this Court has not considered the claim of the petitioner on merits.

Order Date :- 5.11.2024

Nitendra