Mr. William Anoop Nicodemus vs The Government Of India
2023 Latest Caselaw 7279 Kant

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                                                          NC: 2023:KHC:37563
                                                        WP No. 16362 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 13TH DAY OF OCTOBER, 2023

                                           BEFORE
                             THE HON'BLE MR JUSTICE R DEVDAS
                        WRIT PETITION NO. 16362 OF 2023 (GM-PASS)


                   BETWEEN:

                   MR. WILLIAM ANOOP NICODEMUS
                   S/O LATE DANIEL RAJMOHAN NICODEMUS
                   AGED ABOUT 47 YEARS
                   R/A FLAT NO.004
                   HELLOWORLD INFINITY
                   2ND CROSS ROAD
                   NEELADRI NAGAR
                   ELELCTRONICS CITY PHASE I
                   ELECTRONIC CITY
                   BENGALURU-560100
                                                                ...PETITIONER

Digitally signed   (BY SRI. DERICK ANIL A., ADVOCATE)
by JUANITA
THEJESWINI         AND:
Location: HIGH
COURT OF
KARNATAKA          1.    THE GOVERNMENT OF INDIA
                         REPRESENTED BY ITS SECRETARY
                         MINISTRY OF EXTERNAL AFFAIRS
                         SHRI LAKSHMI NARAIN, SO(DB)
                         74B SOUTH BLOCK
                         NEWDELHI-110001

                   2.    REGIONAL PASSPORT OFFICE
                         8TH BLOCK, 80 FEET ROAD
                         KORAMANGALA
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                                         NC: 2023:KHC:37563
                                     WP No. 16362 of 2023




      BENGALURU-560095
      REPRESENTED BY ITS
      REGIONAL PASSPORT OFFICER
                                            ...RESPONDENTS
(BY SRI.GOWTHAMDEV C ULLAL, ADVOCATE)

       THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTION
TO THE RESPONDENTS TO CONSIDER HIS APPLICATION AND
TO REISSUE PASSPORT TO THE PETITIONER (VIDE ANNEXURE-
A).

       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:


                          ORDER

R.DEVDAS J., (ORAL)

Learned Counsel for the petitioner has filed a memo

dated 12.10.2023 seeking leave of this Court to withdraw

the writ petition as not pressed, while seeking liberty to

the petitioner to approach the concerned Court where a

criminal case is said to be pending against the petitioner

and to file an application before the concerned Court

seeking 'No objection' for the petitioner to be issued with

the Passport and to leave the country.

NC: 2023:KHC:37563 WP No. 16362 of 2023

2. The memo is taken on record subject to all just

exceptions.

3. Accordingly, the writ petition stands dismissed as

withdrawn, with liberty reserved to the petitioner as

prayed for.

4. If such an application is filed by the petitioner

before the concerned Court, the concerned Court shall

take into consideration several judgments passed by this

Court including W.P.No.103665/2023 dated 26.06.2023

and dispose of the application as expeditiously as possible.

Ordered accordingly.

Sd/-

JUDGE

JT/-

CT: JL