Aditya Sarda vs Regional Passport Officer And Anr
2024 Latest Caselaw 1600 Cal/2

Calcutta High Court

Aditya Sarda vs Regional Passport Officer And Anr on 2 May, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OD 2

                                 WPO/353/2024
                       IN THE HIGH COURT AT CALCUTTA
                          Constitutional Writ Jurisdiction
                                 ORIGINAL SIDE

                               ADITYA SARDA
                                    VS
                    REGIONAL PASSPORT OFFICER AND ANR.


    BEFORE:
    The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date: 2nd May, 2024.

Appearance:

Mr. Sudhir Mehta, Adv.

Mr. Anurag Bagaria, Adv.

Mr. Devansh Sonthalia, Adv.

Ms. Riya Debnath, Adv.

...for the petitioner

Mr. Kumar Jyoti Tewari, Adv.

Mr. Tirtha Pati Acharyya, Adv.

Mr. Amrit Sinha, Adv.

Mr. Aniruddha Tewari, Adv.

...for the Union of India

The Court: Heard learned counsel for the parties on the vires of Clause

(a)(ii) of the Ministry of External Affairs, Notification No. G.S.R. 570(E), dated

August 25, 1993, on the issue as to whether the restriction under the said sub-

clause for issuance of passport to a period of one year is inherently contradictory

to sub-clause (i) thereof and/or the fundamental rights of the citizens in general.

Hearing is concluded. Judgment is reserved.

(SABYASACHI BHATTACHARYYA, J.)

B.Pal